Purnananda Pradhan vs State Of Orissa ..... Opposite Party
2025 Latest Caselaw 1120 Ori

Orissa High Court

Purnananda Pradhan vs State Of Orissa ..... Opposite Party on 11 July, 2025

Author: Savitri Ratho

Bench: Savitri Ratho

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLREV No.437 of 2006
       Purnananda Pradhan              ....                                 Petitioner
                                                      Mr. B.S. Dasparida, Advocate
                                               on behalf of Mr. D.P. Dhal, Advocate
                                       Vs.
       State of Orissa                 .....                           Opposite Party
                                                      Mr. Swayambhu Mishra, ASC
                               CRLREV No.435 of 2006
        Joshobanti Pradhan            ....                                 Petitioner
                                                     Mr. B.S. Dasparida, Advocate
                                              on behalf of Mr. D.P. Dhal, Advocate
                                      Vs.
        State of Orissa              .....                            Opposite Party
                                                     Mr. Swayambhu Mishra, ASC
                           CORAM:
                               JUSTICE SAVITRI RATHO
                                                ORDER

11.07.2025 Order No. (Through hybrid mode)

08 1. CRLREV No. 437 of 2006 and CRLREV No. 435 of 2006 had been disposed of on 01.05.2024 by a common judgment.

2. As the Registry pointed out that the judgment in CRLREV No. 435 of 2006 (Joshobanti Pradhan vrs. State of Orissa) had not been uploaded, both these matters have been listed under the heading "To Be Mentioned" today.

3. Mr. B.S. Dasparida, learned counsel appearing on behalf of Mr. D.P. Dhal, learned counsel for the petitioner who is present in Court submits that the common judgment passed in CRLREV No. 437 of 2006 and CRLREV No. 435 of 2006 has been uploaded in CRLREV No. 437 of 2006 in the year 2024.

4. So, it is directed that the common judgment shall also be uploaded in CRLREV No. 435 of 2006.

Signed by: PUSPANJALI MOHAPATRA Designation: Personal Assistant Reason: Authentication .............................. Location: Orissa High Court Date: 11-Jul-2025 15:23:20 (SAVITRI RATHO) puspa JUDGE