Pari @ Paria Nayak vs State Of Odisha
2025 Latest Caselaw 4147 Ori

Orissa High Court

Pari @ Paria Nayak vs State Of Odisha on 18 February, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        JCRLA No.49 of 2013

         Pari @ Paria Nayak                                .....                         Appellant
                                                                 Mr.Ashish Chandra Rath, Advocate
                                                     -versus-
         State of Odisha                                .....                              Respondent
                                                Mr. Jateswar Nayak, Addl. Government Advocate
                             CORAM:
                                   THE HON'BLE MR. JUSTICE S.K. SAHOO
                                   THE HON'BLE MISS JUSTICE SAVITRI RATHO

                                                              ORDER

18.02.2025 Order No. This matter is taken up through Hybrid arrangement (video

04. conferencing/physical mode).

Heard Mr.Ashish Chandra Rath, learned counsel appearing for the appellant and Mr. Jateswar Nayak, learned Additional Government Advocate appearing for the State.

Hearing is concluded and the judgment is dictated in open Court vide separate sheets.

The Jail Criminal Appeal is allowed. The impugned judgment and order dated 18.07.2008 of the learned Addl. Sessions Judge, Khurda in S.T. Case No.118 of 2006 is hereby set aside and the appellant is acquitted of the charge under Section 302 of the Indian Penal Code.

The appellant be set at liberty forthwith, if his detention is not otherwise required in any other case.

                                                                           (S.K. Sahoo)
                                                                               Judge



                  Bichi     SAHOO
Designation: Secretary                                                      (Savitri Ratho)
Reason: Authentication
Location: Orissa High Court
Date: 18-Feb-2025 18:19:50                                                       Judge