Unknown vs State Of Orissa
2025 Latest Caselaw 4718 Ori

Orissa High Court

Unknown vs State Of Orissa on 6 March, 2025

Author: G. Satapathy

Bench: G. Satapathy

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 Anup Kumar Majumdar
                                 (In CRLA No.417 of 2023)
                                 Mira @ Meera Biswas
                                 (In CRLA No.289 of 2023)                ...             Appellants

                                                                        Mr. S. Manohar, Advocate
                                                                         (in CRLA No.417 of 2023)
                                                                         Mr. P.K. Patro, Advocate
                                                                        (in CRLA No.289 of 2023)
                                                         -versus-
                                 State of Orissa                             ...        Respondent
                                                                    Mr. M.K. Mohanty, Addl. PP
                                                         CORAM:
                                                  JUSTICE G. SATAPATHY
                                                     ORDER(ORAL)

06.03.2025 Order No.

15. I.A. Nos. 905 & 625 of 2023

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

2. Heard, Mr. Shyam Manohar, learned counsel for the Appellant in CRLA No. 417 of 2023, Mr. P.K. Patro, learned counsel for the Appellant in CRLA No. 289 of 2023 and Mr. M.K. Mohanty, learned Additional Public Prosecutor in the matter.

3. Argument is heard. Judgment/order is reserved.

Digitally Signed (G. Satapathy)

Reason: Authentication Judge Location: HIGH COURT OF ORISSA Date: 07-Mar-2025 19:18:01 Priyajit