State Of Odisha vs Rajendra Nayak And Others .... Opposite ...
2025 Latest Caselaw 7333 Ori

Orissa High Court

State Of Odisha vs Rajendra Nayak And Others .... Opposite ... on 21 April, 2025

Bench: B. P. Routray, Chittaranjan Dash

Signature Not Verified
Digitally Signed
Signed by: MANAS KUMAR PANDA
Designation: Personal Assistant
Reason: Authentication
Location: OHC, Cuttack
Date: 22-Apr-2025 11:21:25

                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               CRLLP No.163 of 2016
                         State of Odisha                             ....           Petitioner
                                                                    Mr. G. Tripathy, A.G.A.
                                                   -versus-
                         Rajendra Nayak and Others               .... Opposite Parties
                                    Mr. T.K. Barik on behalf of Mr. N. Lenka, Advocate

                                       CORAM:
                                       JUSTICE B. P. ROUTRAY
                                       JUSTICE CHITTARANJAN DASH
                                                      ORDER

21.4.2025 Order No.

05. 1. Heard Mr. G. Tripathy, learned Additional Government Advocate for State-Petitioner and Mr. T.K. Barik, learned counsel for the Opposite Parties.

2. Upon hearing both parties and having gone through the impugned judgment, we see a prima facie case for granting leave in favour of the prosecution.

3. Leave to appeal is granted. Office is directed to register this as Govt. Criminal appeal.

4. Issue notice to the Opposite Parties/Respondents. Since Mr. T.K. Barik, learned counsel appears for the Opposite Parties/Respondents, no notice need be issued. Call for the scanned copies of record. Issue Non-bailable Warrant of Arrest against the Respondents - accused persons.

List on 5th August, 2025.

(B.P. Routray) Judge

(Chittaranjan Dash) Judge M.K. Panda