Butu @ Amrutalal Nayak vs State Of Odisha
2025 Latest Caselaw 6452 Ori

Orissa High Court

Butu @ Amrutalal Nayak vs State Of Odisha on 25 August, 2025

Bench: S.K. Sahoo, Chittaranjan Dash

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                JCRLA No.108 of 2023
                                   Butu @ Amrutalal Nayak             ....   Appellant/
                                                                           Petitioner

                                                       Mr. Saroj Kumar Routray,
                                                       Amicus Curiae

                                                           -versus-
                                   State of Odisha                    ....   Respondent/
                                                                           Opp. Party

                                                       Miss. Suvalaxmi Devi,
                                                       Addl. Standing Counsel

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

         Order No.                                    25.08.2025


                       02.              This   matter is taken up               through     Hybrid

arrangement (video conferencing/physical mode).

This is an application for bail. When we made a query to the learned Amicus Curiae as to what has happened after the appeal preferred by the appellant was disposed of in Criminal Appeal No.21 of 2013 vide judgment and order dated 02.12.2014, in which his conviction under section 307 of the Indian Penal Code was set aside, however, his conviction under sections 323/341/506/363 of the Indian Penal Code was confirmed, the learned Amicus Curiae

Signed by: RAJESH KUMAR BADHEI submits that he has no instruction. Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 26-Aug-2025 15:57:22 Let learned counsel for the State obtain instruction as to whether the appellant preferred any appeal against

the order of the learned appellate Court and if so, what is the result of the appeal.

List this matter in the week commencing from 08.10.2025.

Instruction be obtained in the meantime.

( S.K. Sahoo) Judge

(Chittaranjan Dash) Judge Rajesh