Binaya Kumar Deep @ Sana vs State Of Odisha ... Opposite Party
2025 Latest Caselaw 492 Ori

Orissa High Court

Binaya Kumar Deep @ Sana vs State Of Odisha ... Opposite Party on 12 May, 2025

Author: G. Satapathy

Bench: G. Satapathy

                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         CRLREV No.234 of 2025


                Binaya Kumar Deep @ Sana                    ...            Petitioner
                                                            Mr. J.Panda, Advocate
                                                -versus-
                State of Odisha                             ...      Opposite Party
                                                            Mr. S.K.Rout, Addl. PP
                                                CORAM:
                                         JUSTICE G. SATAPATHY
                                                ORDER(ORAL)

     Order No.                                   12.05.2025
        01.                    1.      This   matter   is       taken   up   through   Hybrid

Arrangement (Virtual/Physical Mode).

2. This criminal revision is against the confirming judgment of conviction and sentence of the revision- petitioner for commission of offence punishable U/Ss. 489-A/489-C/489-D of the IPC.

3. Heard.

4. Admit. The digitized/soft copy of the LCR/TCR be called for from the learned trial Court.

5. List this matter on 4th July, 2025. I.A. Nos. 281 & 282 of 2025

6. The aforesaid IAs shall be taken up after receipt of the LCR.

(G. Satapathy)

Judge

kishore SAHOO Reason: Authentication Location: High Court of Orissa Date: 12-May-2025 16:44:08