Dolagobinda Behera vs State Of Odisha
2025 Latest Caselaw 4728 Ori

Orissa High Court

Dolagobinda Behera vs State Of Odisha on 6 March, 2025

Author: S.K.Sahoo

Bench: S.K.Sahoo

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          JCRLA No.115 of 2018


             Dolagobinda Behera          ....      Appellant/Petitioner

                                         Mr. B.S. Rayaguru, Advocate

                                        -versus-

             State of Odisha             .... Respondent/Opp. party
                                         Mr. A. Mohanty,
                                         Addl. Standing Counsel

                                      CORAM:
               THE HON'BLE MR. JUSTICE S.K.SAHOO
            THE HON'BLE MISS JUSTICE SAVITRI RATHO

                                   ORDER

Order No. 06.03.2025

03. This matter is taken up through Hybrid arrangement (video conferencing/physical Mode).

This is the prisoner's petition of the appellant filed for his release under Special campaign by NALSA.

In the Form, it has been mentioned that the petitioner is aged about 70 years. While going through the judgment, it appears that the petitioner earlier faced trial in Chhendipada P.S. Case No.46 dated 09.07.1997 under section 302/34 of the Indian Penal Code and he was convicted.

Let the learned counsel for the State obtain instruction as to whether any appeal has been preferred against the said judgment and order of conviction and if so, what is the status of the appeal.

List this matter in the week commencing from 24.03.2025.

Let a copy of the paper book be handed over to Mr. Rayaguru, learned counsel for the appellant.

( S.K. Sahoo) Judge

(Savitri Ratho) Judge Pravakar

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Location: HIGH COURT OF ORISSA, CUTTACK