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Unknown vs State Of Odisha
2025 Latest Caselaw 4204 Ori

Citation : 2025 Latest Caselaw 4204 Ori
Judgement Date : 19 February, 2025

Orissa High Court

Unknown vs State Of Odisha on 19 February, 2025

Author: G. Satapathy
Bench: G. Satapathy
                                IN THE HIGH COURT OF ORISSA AT CUTTACK

                            Birendra Behera
                           (In CRLA No.1162 of 2023)
                           Babu @ Rajendra Nayak
                           (In CRLA No.964 of 2023)
                                                                ...            Appellants

                                                           Mr. P.R. Singh, Advocate
                                                         (In CRLA No. 1162 of 2023)
                                                                Mr. A. Das, Advocate
                                                            (In CRLA No. 964 of 2023)
                                                    -versus-
                            State of Odisha                      ...          Respondent
                                                              Mr. A. Pradhan, Addl. PP
                                                  CORAM:
                                           JUSTICE G. SATAPATHY
                                             ORDER(ORAL)

19.02.2025 CRLA Nos.1162 & 964 of 2023 Order No.

06. I.A. Nos. 2557 & 2075 of 2023

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 Tripathi v. State of Uttar Pradesh & Others; (2014) 9 SCC 177, list this matter on 18.03.2025.

(G. Satapathy) Judge

Priyajit

Location: HIGH COURT OF ORISSA Date: 20-Feb-2025 18:15:37

 
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