Rabindra Mahakuda vs State Of Odisha
2025 Latest Caselaw 7401 Ori

Orissa High Court

Rabindra Mahakuda vs State Of Odisha on 22 April, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLA No.394 of 2025

             Rabindra Mahakuda                          ....        Appellant/
                                                                  Petitioner

                             Mr.Debasis Sarangi, Advocate
                                -versus-
             State of Odisha              ....     Respondent/
                                                 Opp.Party

                              Ms.Subhalaxmi Devi, ASC
                                CORAM:
                     HON'BLE MR. JUSTICE S.K. SAHOO
                    HON'BLE MR. JUSTICE S. S. MISHRA
                                       ORDER

Order No. 22.04.2025

I.A. No. 896 of2025

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

This is an application for dispensing with filing of certified copy of the impugned judgment.

Since the certified copy of the impugned judgment has been filed in the connected CRLA No. 393 of 2025, filing of certified copy of the same in this appeal is dispensed with.

The I.A. stands disposed of.

( S.K. Sahoo) Judge

(S.S. Mishra) Judge

02. Heard.

Admit.

List this matter along with CRLA No. 393 of 2025. Learned counsel for the State shall obtain instruction regarding the criminal antecedents, if any, against the appellant so also the custody certificate in the meantime.

( S.K. Sahoo) Judge

(S.S. Mishra) Judge PKSahoo

Location: HIGH COURT OF ORISSA