Hemendra Naik @ Domo Naik vs State Of Odisha
2025 Latest Caselaw 1317 Ori

Orissa High Court

Hemendra Naik @ Domo Naik vs State Of Odisha on 16 July, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           JCRLA No.114 of 2025

                           Hemendra Naik @ Domo Naik                  ....           Appellant

                                                   Ms. Debasmita Debadarshini,
                                                   Advocate
                                                       -versus-
                           State of Odisha                       ....      Respondent
                                                   Mr.S.C. Pradhan, ASC

                                             CORAM:
                                  HON'BLE MR. JUSTICE S.K. SAHOO
                                 HON'BLE MR. JUSTICE S. S. MISHRA
                                              ORDER

Order No. 16.07.2025

01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Heard.

Admit.

Call for the trial Court records.

Ms.Debasmita Debadarshini, Advocate bearing Enrollment No.O-690/2015 is appointed as an Advocate for the appellant.

Registry is directed to intimate the appellant about the engagement of the counsel.

Let a copy of the prisoner's petition as well as copy of the impugned judgment be provided to the learned counsel for the State.

After receipt of the trial Court records, paper books shall be prepared and the matter will be listed for hearing.

                                                                           ( S.K. Sahoo)
                                                                               Judge


          PKSahoo                                                          (S.S. Mishra)
                                                                              Judge

Location: HIGH COURT OF ORISSA