Kailash Chandra Sahu vs State Of Odisha And
2025 Latest Caselaw 6643 Ori

Orissa High Court

Kailash Chandra Sahu vs State Of Odisha And on 4 April, 2025

Bench: S.K. Sahoo, Chittaranjan Dash

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 CRLA No.1285 of 2024
                            Kailash Chandra Sahu                      ....       Appellant
                                                     Mr. Biswajit Mohanty, Advocate

                                                          -versus-

                            State of Odisha and          .... Respondents
                            another
                                             Mr. Partha Sarathi Nayak,
                                            Addl. Government Advocate

                                            CORAM:
                               THE HON'BLE MR. JUSTICE S.K. SAHOO
                      THE HON'BLE MR. JUSTICE CHITTARANJAN DASH
                                                      ORDER

Order No. 04.04.2025

05. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Learned counsel for the State has produced the written instruction received from the Inspector in-charge of Bissam Cuttack police station from which it reveals that the State has no proposal to prefer any appeal against the impugned judgment and order of acquittal passed by the learned trial Court. The written instruction is taken on record.

None appears on behalf of the appellant. List this matter in the week commencing from 21.04.2025.

( S.K. Sahoo) Judge

Signed by: RABINDRA KUMAR MISHRA

Location: HIGH COURT OF ORISSA, CUTTACK ( Chittaranjan Dash) Date:

RKM04-Apr-2025 19:19:41 Judge