Kishanlal Sahu vs State Of Odisha
2025 Latest Caselaw 2421 Ori

Orissa High Court

Kishanlal Sahu vs State Of Odisha on 5 August, 2025

Bench: S.K. Sahoo, Chittaranjan Dash

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              CRA No.272 of 1998

                            Kishanlal Sahu                       ....           Appellant

                                            Mr.Debi Prasad Dhalasamanta,
                                            Advocate
                                               -versus-
                            State of Odisha              ....    Respondent
                                            Mr.Jateswar Nayak, AGA

                                               CORAM:
                                    HON'BLE MR. JUSTICE S.K. SAHOO
                               HON'BLE MR. JUSTICE CHITTARANJAN DASH
                                              ORDER

Order No. 05.08.2025

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

Registry has pointed out that in the front page, the date of judgment has been inadvertently typed as '22.07.2024' instead of '22.07.2025' even though in the last page of the judgment, the same has been correctly reflected as '22.07.2025'.

In that view of the matter, the date of judgment be corrected as '22.07.2025' instead of '22.07.2024'. Office is directed to upload the corrected judgment in the High Court Website and delete the earlier uploaded judgment.

With this correction, the rest part of the judgment remains unaltered.

( S.K. Sahoo) Judge

Digitally Signed (Chittaranjan Dash)

Reason: Authentication Judge Location: HIGHPKSahoo COURT OF ORISSA Date: 06-Aug-2025 15:26:23