Raghu @ Raghunath vs State Of Odisha
2025 Latest Caselaw 6992 Ori

Orissa High Court

Raghu @ Raghunath vs State Of Odisha on 11 April, 2025

Bench: S.K.Sahoo, Chittaranjan Dash

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            CRLA No.380 of 2025
                  Raghu @ Raghunath                   .....      Appellant/
                  Jani                                         Petitioner
                                                   Mr. A. Mishra,
                                                   Advocate
                                                    -versus-
                  State of Odisha                     .....    Respondent/
                                                               Opp. Party
                                                   Mr. P.S. Nayak,
                                                   Addl. Govt. Advocate

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

Order No. 11.04.2025

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

Mr. Arjeet Mishra, learned counsel for appellant submits that since the appellant has earlier filed JCRLA No.50 of 2013 challenging the judgment and order dated 30th of July 2013 passed by the learned Sessions Judge, Sessions Judge, Koraput, Jeypore in Criminal Trial No.63 of 2012, which is subjudiced, he does not want to press this Criminal Appeal.

Accordingly, this Criminal Appeal stands disposed of as withdrawn.

( S.K. Sahoo) Judge

Signed by: PRAVAKAR NAYAK Judge

Pravakar Location: HIGH COURT OF ORISSA, CUTTACK Date: 13-Apr-2025 11:59:44