Citation : 2025 Latest Caselaw 5682 Ori
Judgement Date : 20 August, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.760 of 2025
Prasanta Ku. Gouda @ .... Appellants/
Prasanta Kumar Gouda @ Petitioners
Prasanta Gouda
Mr. Jyotirmaya Sahoo, Advocate
-versus-
State of Odisha .... Respondent
Opp. Party Mr. P.S. Nayak, Addl. Government Advocate
Mr. Laxmi Nrusingha Sahu, Advocate for the informant
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO THE HON'BLE MR. JUSTICE S.S. MISHRA
Order No. ORDER 20.08.2025
02. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).
This is an application for bail. Mr. Laxmi Nrusingha Sahu, learned counsel and his associates have filed vakalatnama on behalf of the informant, which is taken on record.
Let the appeal memo along with impugned judgment and copies of the interim applications be supplied to the learned counsel for the informant.
Learned counsel for the State shall obtain instruction regarding the criminal antecedents, if any, against the appellant so also produce the custody certificate.
Learned counsel for the State at the outset submits that he has not been supplied with the depositions of all the witnesses.
Learned counsel for the appellant submits that he will supply the copies of the depositions of rest of the witnesses.
List this matter in the week commencing from 03.11.2025 indicating the names of Mr. Laxmi Nrusingha Sahu, learned counsel and his associates for the informant in the cause list as well as at the top of the brief.
( S.K. Sahoo) Judge
( S.S. Mishra) Judge RKM
Signed by: RABINDRA KUMAR MISHRA Designation: Personal Assistant Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 21-Aug-2025 18:02:55
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