Nirakar Panigrahi vs State Of Odisha
2025 Latest Caselaw 3817 Ori

Orissa High Court

Nirakar Panigrahi vs State Of Odisha on 10 February, 2025

Author: G. Satapathy

Bench: G. Satapathy

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              CRLA No.971 of 2024
                Nirakar Panigrahi                               ...            Appellant
                                                      Mr. B.S.Dasparida, Advocate
                                                  -versus-
                State of Odisha                             ...        Respondent
                                                                Mr. A.K.Apat, Addl. PP
                                                   CORAM:
                                            JUSTICE G. SATAPATHY
                                                 ORDER(ORAL)

10.02.2025 CRLA No. 971 of 2024 & IA Nos. 2361 & Order No. 2362 of 2024

03. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Permitting the State to file written objection in terms of the judgment passed by the Apex Court in Atul Tripathy v. State of Uttar Pradesh and others; (2014) 9 SCC 177 within two weeks as a last chance, list this matter on 5th March, 2025.

(G. Satapathy) Judge kishore

Signed by: KISHORE KUMAR SAHOO

Location: High Court of Orissa Date: 10-Feb-2025 14:59:59