Dulia @ Dillip Kumar Nayak & vs State Of Orissa
2025 Latest Caselaw 5741 Ori

Orissa High Court

Dulia @ Dillip Kumar Nayak & vs State Of Orissa on 21 August, 2025

                                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                     CRA No.185 of 1999

                          Dulia @ Dillip Kumar Nayak &     ....        Appellant(s)
                          others
                                                Mr. Debi Prasad Pattnaik, Advocate
                                                            -versus-
                         State of Orissa                               ....      Respondent(s)
                                                                   Mrs. Sarita Maharana, ASC


                                           CORAM: JUSTICE SIBO SANKAR MISHRA


           Order
                                                         ORDER

           No.                                         21.08.2025
           19.                 1.          Heard Mr. Debi Prasad Pattnaik, learned counsel

appearing for the appellants and Mrs. Sarita Maharana, learned Additional Standing Counsel for the State.

2. Hearing is concluded and judgment is reserved.

3. Learned counsel for the appellants has submitted the written note of submission.

4. Learned counsel for the State is directed to submit their written note of submission within a week.

(S.S. Mishra) Judge

Subhasis

Designation: Personal Assistant

Location: High Court of Orissa, Cuttack. Date: 21-Aug-2025 19:08:07