Dhaneswar @ Dhananjaya vs State Of Odisha And Another
2025 Latest Caselaw 7609 Ori

Orissa High Court

Dhaneswar @ Dhananjaya vs State Of Odisha And Another on 29 April, 2025

Author: G. Satapathy

Bench: G. Satapathy

                                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   CRLA No.54 of 2025

                       Dhaneswar @ Dhananjaya                       ...             Appellant
                       Kanhar
                                                                 Mr. S. Panda, Advocate
                                             -versus-
                       State of Odisha and another                  ...           Respondents
                                                            Mr. R.B. Mishra, Addl. PP
                                                          Mr. A. Das, Advocate(R-2)
                                                        CORAM:
                                                 JUSTICE G. SATAPATHY
                                                     ORDER(ORAL)

Order No. 29.04.2025

02. CRLA No. 54 of 2025 and IA No. 43 of 2025

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

2. On the prayer of Mr. R.B. Mishra, learned Additional Public Prosecutor, the State is, however, at liberty to file written objection to the bail application of the appellant in terms of the judgment passed by the Apex Court in Atul Tripathi v. State of Uttar Pradesh & Others; (2014) 9 SCC 177 by next date.

3. List this matter on 25.06.2025.

(G. Satapathy) Judge

Location: High Court of Orissa