Orissa High Court

Laxmi Gouda vs State Of Odisha And on 5 May, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                          CRLA No. 186 of 2025

        Laxmi Gouda                   .....          Appellant/Petitioner

                                                Mr. S.K. Nayak, Advocate

                                    -versus-

        State of Odisha and           .....          Respondent/Opp.
        others                                                 Party

                                                  Mr. S.K. Pradhan, ASC

                              CORAM:
                THE HON'BLE MR. JUSTICE S.K. SAHOO
                THE HON'BLE MR. JUSTICE S.S. MISHRA
                               ORDER

Order No.                    05.05.2025

  03.             This   matter      is   taken     up   through   Hybrid

arrangement (video conferencing/physical mode).

Learned counsel for the State has produced the written instruction received from the D.S.P. In-charge, Digapahandi Police Station with the letter of the Superintendent of Police, Berhampur.The Public Prosecutor, Ganjam, Berhampur has opined that there are sufficient grounds to prefer an appeal against the acquittal judgment passed by the trial court and the S.P., Berhampur also agreed with the opinion of the Public Prosecutor, Ganjam, Berhampur and requested that necessary steps be taken to prefer an appeal against the acquittal judgment. The written instructions

are taken on record.

The learned counsel for the State shall apprise this Court about the progress made for filing the appeal against the acquittal judgment.

Put up this matter in the week commencing from 14th July, 2025.

(S.K. Sahoo) Judge

(S.S. Mishra) Judge Ashok/Swarna

Signed by: ASHOK KUMAR JAGADEB MOHAPATRA

Location: High Court of Orissa Date: 05-May-2025 20:08:02