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Soumya Ranjan Panda vs State Of Odisha ... Opposite Party
2025 Latest Caselaw 10833 Ori

Citation : 2025 Latest Caselaw 10833 Ori
Judgement Date : 9 December, 2025

[Cites 0, Cited by 0]

Orissa High Court

Soumya Ranjan Panda vs State Of Odisha ... Opposite Party on 9 December, 2025

Author: G. Satapathy
Bench: G. Satapathy
                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              BLAPL No.6782 of 2025
                  Soumya Ranjan Panda                              ...         Petitioner
                                                               Mr. D. Panda, Advocate
                                                   -versus-
                  State of Odisha                                  ...   Opposite Party
                                                         Mr. P. Satpathy, Addl. PP
                                             Mr. S. Mohanty, Advocate (Informant)
                                                     CORAM:
                                             JUSTICE G. SATAPATHY
                                                   ORDER(ORAL)
         Order No.                                  09.12.2025
            06.                  1.         This   matter   is     taken   up   through    Hybrid

Arrangement (Virtual/Physical Mode).

2. This matter is listed today under the heading of "to be mentioned" to seek certain clarification. Accordingly, Mr. Devashis Panda, learned counsel by filing an appearance memo produces the copy of the order taking cognizance of offences by the learned JMFC Baripal, copy of the order framing charge and copy of deposition of two witnesses (PW1&2) after serving copy thereof on Mr. Siddhant Mohanty, learned counsel for the informant and Mr. P. Satpathy, learned Addl. Public Prosecutor. Accordingly, heard, Mr. Devashis Panda, learned counsel for the Petitioner; Mr. Siddhant Mohanty, learned counsel for the informant and Mr. P. Satpathy, learned Addl. Public Prosecutor afresh in the matter and

Reason: Authentication 3. Argument being heard, judgment is reserved. Location: HIGH COURT OF ORISSA Date: 10-Dec-2025 10:34:47

(G. Satapathy) Judge Priyajit

 
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