Orissa High Court

Thabiram Majhi vs State Of Odisha ... Opposite Party on 3 May, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                       CRLREV No.206 of 2025

        Thabiram Majhi                        ...          Petitioner
                                     Mr. S.N. Mishra-4, Advocate
                                -versus-
        State of Odisha                       ...   Opposite Party
                                         Mr. R.B. Mishra, Addl. PP


                              CORAM:
                       JUSTICE G. SATAPATHY

                           ORDER(ORAL)

03.05.2025 CRLREV No.206 of 2025 & I.A. No.303 of 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 revision-petitioner for commission of offence punishable U/S.224 of the IPC.

3. Heard.

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

5. I.A. No.303 of 2025 would be taken up after receipt of the soft/digitized copy of the LCR.

6. List this matter on 4th July, 2025.

7. Since the petitioner is on interim bail as granted by the learned trial Court U/S. 430(3) of

BNSS, as an interim measure, no coercive action shall be taken against the petitioner till the next date.

(G. Satapathy) Judge

S.Sasmal

Location: High Court of Orissa Date: 05-May-2025 11:12:18