Butu @ Amrutalal Nayak vs State Of Odisha
2025 Latest Caselaw 1752 Ori

Orissa High Court

Butu @ Amrutalal Nayak vs State Of Odisha on 28 July, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                             JCRLA No.108 of 2023

              Butu @ Amrutalal Nayak                 ....    Appellant/
                                                           Petitioner

                                                             None

                                      -versus-

              State of Odisha                        ....   Respondent/
                                                          Opp. Party

                                   Mr. Aurobinda Mohanty,
                                   Addl. Standing Counsel

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

Order No.                         28.07.2025

                             I.A. No.13 of 2025

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

This is an application for bail.

A mention is made on behalf of Mr. Saroj Kumar Routray, learned Amicus Curiae for adjournment.

Learned counsel for the State, on instruction, submits that in connection with G. Udayagiri P.S. Case No.18 dated 28.02.2011 the appellant, Butu @ Amrutalal Nayak was found guilty in the said case by the learned Assistant Sessions Judge, Balliguda in S.T. Case No.26 of

2011 for offences punishable under Sections 341/ 363/ 307/506 of the Indian Penal Code and the sentences were passed and he preferred appeal in the Court of the learned Additional Sessions Judge, Phulbani in Criminal Appeal No.21 of 2013, which was heard by the learned Additional Sessions Judge and disposed of on 02.12.2014 and the conviction of the appellant under section 307 of the Indian Penal Code was set aside and the order of conviction for the offences under sections 323/341/506/363 of the Indian Penal Code was confirmed. A copy of the judgment is taken on record.

At this stage, learned counsel for the appellant seeks for adjournment.

Put up this matter in the week commencing from 11th August, 2025.

( S.K. Sahoo) Judge

( S.S. Mishra) Judge

Subhasis

Designation: Personal Assistant

Location: High Court of Orissa, Cuttack. Date: 28-Jul-2025 18:15:01