Mr. S.K. Joshi vs State Of Odisha
2025 Latest Caselaw 4278 Ori

Orissa High Court

Mr. S.K. Joshi vs State Of Odisha on 20 February, 2025

Author: G. Satapathy

Bench: G. Satapathy

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 Moti Sahu
                                 (In CRLA No.431 of 2024)
                                 Nrupa Sahu and another
                                 (In CRLA No.204 of 2024)
                                                                     ...           Appellants

                                                                   Mr. S.K. Joshi, Advocate
                                                         -versus-
                                 State of Odisha                      ...         Respondent
                                                                    Mr. S.K. Rout, Addl. PP
                                                       CORAM:
                                                JUSTICE G. SATAPATHY
                                                    ORDER(ORAL)

20.02.2025 CRLA Nos.431 & 204 of 2024 and I.A. Nos. 1012 & 558 of 2024 Order No.

06. 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 28.03.2025.

(G. Satapathy) Judge Priyajit

Location: HIGH COURT OF ORISSA