Bikash Ranjan Puhan vs State Of Odisha ... Opposite Party
2025 Latest Caselaw 4668 Ori

Orissa High Court

Bikash Ranjan Puhan vs State Of Odisha ... Opposite Party on 5 March, 2025

Author: G. Satapathy

Bench: G. Satapathy

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              CRLREV No.97 of 2025
                            Bikash Ranjan Puhan                     ...              Petitioner
                                                              Mr. B.K. Ragada, Advocate

                                                       -versus-
                            State of Odisha                         ...       Opposite Party
                                                                    Mr. A.K. Apat, Addl. PP
                                                     CORAM:
                                              JUSTICE G. SATAPATHY
                                                   ORDER(ORAL)

05.03.2025 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. This revision is directed against the confirming judgment of conviction and sentence of the petitioner for commission of offence punishable U/Ss. 457/381/120-B of the IPC.

3. Heard.

4. Admit.

5. Call for the soft/digitized copy of the LCR/TCR by the next date.

6. List this matter on 22nd April, 2025. I.A. Nos. 156 & 157 of 2025

7. The aforesaid two IAs would be considered after receipt of the soft copy of the LCR/TCR.

(G. Satapathy) Judge

S. Sasmal

Location: High Court of Orissa Date: 06-Mar-2025 10:44:37