Hari @ Sishira Behera vs State Of Odisha .... Opp. Party
2025 Latest Caselaw 11022 Ori

Orissa High Court

Hari @ Sishira Behera vs State Of Odisha .... Opp. Party on 4 December, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                         BLAPL No.10742 of 2025
              Hari @ Sishira Behera                ....      Petitioner

                                  Mr. Nityananda Mohapatra,
                                  Advocate

                                        -versus-

              State of Odisha                      ....     Opp. Party

                                Mr. Jateswar Nayak,
                                Addl. Govt. Advocate
                                  CORAM:
                             JUSTICE S.K. SAHOO
                                    ORDER

Order No.                         04.12.2025
   02.            This   matter    is    taken     up   through   Hybrid

arrangement (video conferencing/physical mode).

Learned counsel for the petitioner has filed a comprehensive affidavit wherein it is mentioned that so far as the two criminal antecedents are concerned, in one case he has been acquitted and in other case, the trial is going on but he is on bail. Since no supporting documents have been annexed to the affidavit, learned counsel for the petitioner seeks some time to produce the certified copy of the judgment in which the petitioner has been acquitted and the bail order in the other case.

Let a copy of the comprehensive affidavit be handed over to the learned counsel for the State in the meantime.

List this matter in the week commencing from 15.12.2025.

( S.K. Sahoo) Judge Pravakar

Location: HIGH COURT OF ORISSA, CUTTACK