Lunda Munda vs State Of Orissa
2025 Latest Caselaw 3242 Ori

Citation : 2025 Latest Caselaw 3242 Ori
Judgement Date : 7 August, 2025

Orissa High Court

Lunda Munda vs State Of Orissa on 7 August, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            JCRLA No. 136 of 2025

                 Lunda Munda                                   .....       Appellant
                                                                         Mr.Himanshu Bhusan Dash
                                                                         Advocate
                                                         -versus-
                 State of Orissa                               .....     Respondent

Mr.Jateswar Nayak, AGA CORAM:

THE HON'BLE MR. JUSTICE S.K. SAHOO THE HON'BLE MR. JUSTICE S.S. MISHRA Order No. ORDER 07.08.2025

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

Heard.

Admit.

Call for the trial Court records. Mr. Himanshu Bhusan Dash, Advocate bearing Enrollment No. O/1257/1995 is appointed as an Advocate for the appellant.

Registry is directed to intimate the appellant about the engagement of the counsel.

Let a copy of the prisoner's petition as well as copy of the impugned judgment be provided to the learned counsel for the State.

After receipt of the trial Court records, paper books shall be prepared and the matter will be listed for hearing.

( S.K. Sahoo) Judge

(S.S. Mishra ) Judge PKSahoo

Location: HIGH COURT OF ORISSA