V. Venkat Rao Alias Picha vs State Of Orissa
2025 Latest Caselaw 10928 Ori

Orissa High Court

V. Venkat Rao Alias Picha vs State Of Orissa on 2 December, 2025

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                     CRA No.349 of 1994
                                      V. Venkat Rao alias Picha    ....   Appellants
                                      alias V. Venkat Ramana &
                                      another

                                                                                    None

                                                                -versus-
                                      State of Orissa                      ....   Respondent

Mrs. Shiva Mohanty, ASC

CORAM: JUSTICE SIBO SANKAR MISHRA Order ORDER No. 02.12.2025

08.

1. None appears for the appellants, when the matter is called.

2. Mr. Satya Narayan Mishra (4), learned counsel, who is present in the Court today, is appointed as Amicus Curiae to assist the Court in the matter.

3. Heard Mr. Satya Narayan Mishra (4), learned Amicus Curiae appearing for the appellants and Mrs. Shiva Mohanty, learned Additional Standing Counsel appearing for the State.

4. Hearing is concluded and judgment is reserved.

5. Learned counsels for the respective parties are directed to file their respective written notes of submission

within a week.

Designation: Personal Assistant (S.S. Mishra) Reason: Authentication Location: High Court of Orissa, Cuttack.

Subhasis Judge Date: 03-Dec-2025 10:25:11