Sudam Badguchhia vs State Of Odisha
2025 Latest Caselaw 7264 Ori

Orissa High Court

Sudam Badguchhia vs State Of Odisha on 17 April, 2025

                                           IN THE HIGH
                                                     HCCOURT OF ORISSA AT CUTTACK
                                                                             TACK
                                                          JCR
                                                           CRLA No.10 of 2008

                                    Sudam Badguchhia                        .....    Appellant

                                                                  Mr. Biplab Mohanty, Advocat
                                                                                         ocate

                                                                          -versus-

                                    State of Odisha                         .....    Respondent
                                                                                            ent

                                                                  Ms. Suvalaxmi Devi,
                                                                  Addl. Standing Counsel

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

Order No. 17.04.2025

03. This matt atter is taken up through gh Hybrid arrangement (vid (video conferencing/physical mode) de).

It appears ears that the appellant was take taken into judicial custody ody in connection with this ca case on 12.08.2005 and never released on bail and nd he has sentenced to life imprisonment by the learned trial tria Court vide judgment nt d dated 25.11.2006 and this jail ail criminal c appeal is of the year 2008, let the learned counsel coun for

Signed by: RAJESH KUMAR BADHEI Designation: Junior Stenographer Reason: Authentication the State obtain ain instruction as to whether the e appellant ap Location: HIGH COURT OF ORISSA, CUTTACK Date: 17-Apr-2025 19:27:12

has been release ased prematurely by the Govt. in exercise e of the power under und section 432 of Cr.P.C. (473 3 of BNSS) or about the status statu of the appellant. List this is m matter in the week commencin ncing from 05.05.2025.

Instruction tion be obtained in the meantime.

( S.K. Sahoo) Judge

(Chittaranjan Dash sh) Judge Rajesh