BISWAJIT PATNAIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) MR. Ashok Mohanty, Sr. Advocate enters appearance for the appellant by filing appearance memo. The same be placed on record. The name of Mr. Ashok Mohanty, Sr. Advocate be indicated in the cause list henceforth.

(2.) THIS is an application for suspension of conviction and sentence passed against the appellant/petitioner.

(3.) HEARD Mr. Mohanty, learned Sr. Counsel for the appellant and Mr. S. K. Das, learned Additional Standing Counsel (Vigilance ).