Shyam Sundar Bemal vs State Of Odisha ... Opposite Party
2025 Latest Caselaw 7336 Ori

Orissa High Court

Shyam Sundar Bemal vs State Of Odisha ... Opposite Party on 21 April, 2025

Author: G. Satapathy

Bench: G. Satapathy

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                             CRLREV No.130 of 2025

                  Shyam Sundar Bemal                             ...            Petitioner
                                                                 Mr. J. Panda, Advocate
                                                 -versus-
                  State of Odisha                                ...      Opposite Party
                                                            Mr. A. Pradhan, Addl. PP
                                                    CORAM:
                                             JUSTICE G. SATAPATHY
                                                 ORDER(ORAL)

Order No. 21.04.2025

01. CRLREV No. 130 of 2025 and IA Nos. 192,193 & 194 of 2025

1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. This is a criminal revision against the confirming judgment of conviction and sentence of the revision- Petitioner for commission of offence punishable U/S. 498- A of IPC.

3. Heard, Mr. Jnyanananda Panda, learned counsel for the Petitioner appearing virtually and Mr. A. Pradhan, learned Addl. Public Prosecutor in the matter and perused the record.

4. Admit. The digitized copy of the LCR be called for from the learned trial Court.

5. List this matter on 16.05.2025.

6. The IA Nos. 192,193 & 194 of 2025 shall be

Location: HIGH COURT OF ORISSA (G. Satapathy)

Judge Priyajit