Rankanidhi Nayak And Others vs State Of Odisha
2025 Latest Caselaw 1569 Ori

Orissa High Court

Rankanidhi Nayak And Others vs State Of Odisha on 22 July, 2025

Bench: S.K. Sahoo, Chittaranjan Dash

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                         CRA No. 193 of 1997
            Rankanidhi Nayak and others       ....        Appellants

                               Mr. D. P. Dhal, Sr. Advocate along
                               with Mr. B.S. Dasparida, Advocate for
                               appellant no.1

                               Mr. D.D. Nayak, Sr. Advocate along
                               with Ms. Bini Mishra, Ms. Anwesha
                               Misha for appellant nos.2,3 and 4

                               Mr. Devashis Panda, Advocate for
                               appellant No.5

                                   -versus-
            State of Odisha                   ....       Respondent

                               Mr.Aurobinda Mohanty, ASC

                           CRA No.47 of 1998

            Goli @ Golakha Pradhan           ....          Appellants
            and others
                              Mr. D.D. Nayak, Sr. Advocate along
                              with Ms. Bini Mishra, Ms. Anwesha
                              Misha for appellant nos.1 and 4

                               Mr. H.S. Mishra, Advocate for
                               appellant no.6

                                   -versus-
            State of Odisha                   ....       Respondent

                               Mr.Aurobinda Mohanty, ASC

                            CORAM:
               HON'BLE MR. JUSTICE S.K. SAHOO
            HON'BLE MR. JUSTICE CHITTARANJAN DASH

                                 ORDER

Order No. 22.07.2025

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

Mr. Dharanidhar Nayak, learned Senior Advocate appearing for appellants Nos. 2, 3 and 4 in CRA No.193 of 1997 as well as appellants Nos. 1 and 4 in CRA No. 47 of 1998 has filed written note of submission along with some citations, which are taken on record.

Mr. D. Panda, learned counsel appearing for appellant no.5 in CRA No. 193 of 1997 has filed a date chart as well as written note of submission and memo of citations, which are taken on record.

Learned counsel for the State has filed written note of submission along with citations, which are taken on record.

Hearing is closed.

Judgment is reserved.

( S.K. Sahoo) Judge

(Chittaranjan Dash) Judge PKSahoo

Location: HIGH COURT OF ORISSA