Chaitan Jhadia vs State Of Odisha
2025 Latest Caselaw 3005 Ori

Orissa High Court

Chaitan Jhadia vs State Of Odisha on 28 January, 2025

Bench: S.K. Panigrahi, G. Satapathy

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           CRLA No.229 of 2015

                        Chaitan Jhadia                           ....         Appellant
                                                       Mr. S.K.Bhanjadeo, Advocate
                                                -versus-
                        State of Odisha                      ....       Respondent
                                                                 Ms. G.Patra, ASC
                                            CRLA No.230 of 2015

                        Anta Majhi                               ....         Appellant
                                                                Mr. B.Nayak, Advocate
                                                  -versus-
                        State of Odisha                          ....        Respondent
                                                                      Ms. G.Patra, ASC

                                   CORAM:
                                   DR. JUSTICE S.K. PANIGRAHI
                                   MR JUSTICE G. SATAPATHY

                                               ORDER

28.01.2025 Order No. CRLA Nos. 229 & 230 of 2015

11. 1. This matter is taken up through hybrid arrangement.

2. Heard learned counsel for the Parties.

3. Hearing is concluded. Judgment is reserved.

4. Learned counsel for the parties shall file their written notes of

submission by Monday (03.02.2025).

(Dr.S.K.Panigrahi)

Signed by: KISHORE KUMAR SAHOO

Location: High Court of Orissa Date: 29-Jan-2025 10:01:57 (G.Satapathy) Judge Kishore