Citation : 2025 Latest Caselaw 5555 Ori
Judgement Date : 18 August, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No. 4184 of 2025
Manoj Puhan @ Manoranjan ... Petitioner
Puhan @ Pradhan @ Manoj
Pradhan
Mr. S.C. Mohapatra, Sr. Advocate
along with
Mr. S. Mohapatra, Advocate
-versus-
State of Odisha ... Opposite Party
Mr. M.R. Patra, Addl. PP
CORAM:
JUSTICE G. SATAPATHY
ORDER(ORAL)
18.08.2025 Order No.
04. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
2. Mr. Soura Chandra Mohapatra, learned Sr. Counsel who is being assisted by Mr. S. Mohapatra, learned counsel for the Petitioner submits that although the co-accused has been convicted on the basis of evidence of witnesses Giridhari Sahoo and Trinath Barik, but only Giridhari Sahoo has been examined and he has got no instruction with regard to examination of other witness Trinath Barik.
3. In such view of the matter and submission, since co-accused Sachin has been convicted in ST Case No. 27 of 2014 basing on the statement of Giridhari Sahoo and Trinath Barik as described in the
judgment in ST Case No.27 of 2014 and, since Giridhari Sahoo has already been examined as PW1 in this case, the learned trial Court is requested to submit a report as to whether the said witness Trinath Barik has been examined in this case or not and if at all, he has been examined in the trial, a copy of deposition of such witness be transmitted to this Court by next date.
4. List this matter in the week commencing from 15.09.2025.
(G. Satapathy) Judge Priyajit
Location: HIGH COURT OF ORISSA
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