Appellants vs State Of Odisha ... Opposite Party
2025 Latest Caselaw 5398 Ori

Orissa High Court

Appellants vs State Of Odisha ... Opposite Party on 26 March, 2025

Author: G. Satapathy

Bench: G. Satapathy

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                            Kamal Charan Sahoo
                           (In CRLA No.220 of 2025)
                           Ranjan Kumar Sahoo
                           (In CRLA No. 168 of 2025)
                                                                  ...          Appellants
                                                               Mr. A. Tripathy, Advocate
                                                               (For all these Appellants)
                                                     -versus-
                            State of Odisha                        ...   Opposite Party
                                                            Mr. S.K. Rout, Addl. PP
                                              Mr. A.K. Das(1), Advocate(Informant)
                                                   CORAM:
                                           JUSTICE G. SATAPATHY
                                                ORDER(ORAL)

26.03.2025 CRLA Nos.220 & 168 of 2025 Order No.

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

2. The TCR attached to this appeal is not the TCR required in this case because the CRLA has been filed challenging the judgment and conviction passed in ST Case No. 60 of 2018 of the Court of learned Addl. Sessions Judge-cum-Special Court under POCSO Act, Nayagarh, but the TCR attached to this appeal is of the Court of learned Addl. Sessions Judge-cum-Special Judge under POCSO Act, Keonjhar. Accordingly, Office is requested to place on record the correct TCR.

Location: HIGH COURT OF ORISSA (G. Satapathy)

Judge Priyajit