Mama @ Bidyut Prava Khuntia vs State Of Orissa
2022 Latest Caselaw 4486 Ori

     IN THE HIGH COURT OF ORISSA AT CUTTACK
              CRLMC Nos.2817 of 2003 and batch

In CRLMC No.2817 of 2003
 Mama @ Bidyut Prava Khuntia             ....              Petitioner

                                                               None
                              -versus-
 State of Orissa                      ....            Opposite Party
                   Mr. J. Katikia, Additional Government Advocate

In CRMC No.2407 of 1999
 Sucheta Kanungo and another             ....             Petitioners

                                     Mr. D. Nayak, Senior Advocate
                               -versus-
 State of Orissa                        ....          Opposite Party
       Mr. J. Katikia, Additional Government Advocate for the State
   M/s. Devashis Panda and associates, Advocates for the Informant

In CRLREV No.217 of 2006
 Babu @ Sk. Raban Tarafdar and          ....               Petitioners
 others
                       M/s. Devashis Panda and associates, Advocate
                               -versus-
 State of Orissa                        ....          Opposite Party
       Mr. J. Katikia, Additional Government Advocate for the State
                    Mr.D.P. Dhal, Senior Advocate for the Informant

In CRLREV No.446 of 2006
 Bipin Sahoo and another                 ....             Petitioners

                      M/s. Devashis Panda and associates, Advocates
                               -versus-
 State of Orissa                        ....          Opposite Party
       Mr. J. Katikia, Additional Government Advocate for the State
                    Mr.D.P. Dhal, Senior Advocate for the Informant




                                                       Page 1 of 2
               In CRLMC No.625 of 2008
               Suratha Sethi and another               ....              Petitioners

                                                                             None
                                            -versus-
               State of Orissa                      ....            Opposite Party
                                 Mr. J. Katikia, Additional Government Advocate


              In CRLMC No.1521 of 2010
               Biswanath @ Basanta Sethi and           ....              Petitioners
               others

                                                                             None
                                            -versus-
               State of Orissa and another          ....          Opposite Parties
                                 Mr. J. Katikia, Additional Government Advocate


                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE CHITTARANJAN DASH
                                            ORDER

Order No. 07.09.2022

17. 1. Hearing is concluded. Judgment is reserved.

2. Any of the parties, who wish to file a note of argument, should do so within three days.

(Dr. S. Muralidhar) Chief Justice

(Chittaranjan Dash) Judge M. Panda