Naba Kishore Majhi @ Terua vs State Of Odisha
2025 Latest Caselaw 10713 Ori

Citation : 2025 Latest Caselaw 10713 Ori
Judgement Date : 1 December, 2025

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Orissa High Court

Naba Kishore Majhi @ Terua vs State Of Odisha on 1 December, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLA No. 853 of 2025
            Naba Kishore Majhi @ Terua ....                    Appellant(s)

                                        Mr. Basanta Kumar Das, Advocate


                                     -versus-

            State of Odisha                 ....         Respondent(s)

                                           Mr. Aurobinda Mohanty, ASC


                               CORAM:
                  THE HON'BLE MR. JUSTICE S.K. SAHOO
                 THE HON'BLE MR. JUSTICE S. S. MISHRA
                                    ORDER

Order No. 01.12.2025

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

Learned counsel for the State has produced the Vakalatnama of the informant. Let the same be sent to the Secretary, High Court Legal Services Committee for engagement of a counsel and the Registry shall handover the appeal memo, interim applications including the impugned judgment to the learned counsel for the informant.

Heard.

Admit.

List this matter on 15th December, 2025 for consideration of the interim application for bail and

stay realization of fine.

The name of the learned counsel to be engaged for the informant be reflected in the cause list.

( S.K. Sahoo) Judge

( S. S. Mishra) Ashok/Swarna Judge

Designation: Senior Stenographer

Location: High Court of Orissa Date: 02-Dec-2025 11:21:41