Unknown vs State Of Odisha ... Opposite Party
2025 Latest Caselaw 7566 Ori

Orissa High Court

Unknown vs State Of Odisha ... Opposite Party on 25 April, 2025

Author: G. Satapathy

Bench: G. Satapathy

             IN THE HIGH COURT OF ORISSA AT CUTTACK
             Somanath Majhi
            (In CRLA No.170 of 2025)
            Somanath Majhi
            (In CRLA No. 1132 of 2024)
                                                 ...         Appellants
                                           Mr. T.P. Tripathy, Advocate
                                    on behalf of Mr. M. Padhy, Advcate
                                           (In CRLA No. 170 of 2025)
                                     -versus-
            State of Odisha                       ...    Opposite Party
                                              Mr. A. Pradhan, Addl. PP
                                  CORAM:
                           JUSTICE G. SATAPATHY
                           ORDER(ORAL)

25.04.2025 CRLA Nos.170 of 2025 & 1132 of 2024 Order No.

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

2. Mr. Tarini Prasad Tripathy, learned proxy counsel appearing on behalf of Mr. Manoranjan Padhy, learned counsel for the Appellant in CRLA No. 170 of 2025 by filing a memo prays to withdraw the criminal appeal against conviction and sentence of the Appellant on the ground that prior to filing of this appeal, the Appellant has also filed another appeal in CRLA No. 1132 of 2024 challenging the same judgment of conviction and sentence.

3. Perused the record. It is found that CRLA No. 1132 of 2024 has been filed by the Appellant challenging the same judgment of conviction and sentence. However, none appears for the appellant in the said appeal today. Accordingly, CRLA No. 170 of 2025 be tagged with CRLA No. 1132 of 2024.

4. List CRLA No. 1132 of 2024 on 30.06.2025.

(G. Satapathy) Judge Priyajit

Location: HIGH COURT OF ORISSA