Jinesh @ Dinesh Kumar Sahu vs State Of Odisha ... Opposite Party
2025 Latest Caselaw 64 Ori

Orissa High Court

Jinesh @ Dinesh Kumar Sahu vs State Of Odisha ... Opposite Party on 2 May, 2025

Author: G. Satapathy

Bench: G. Satapathy

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       CRLREV No.77 of 2025


              Jinesh @ Dinesh Kumar Sahu                  ...            Petitioner
                                                     Mr. M.K.Panda, Advocate
                                             -versus-
              State of Odisha                          ...     Opposite Party
                                                          Mr. A.K.Apat, Addl. PP
                                             CORAM:
                                      JUSTICE G. SATAPATHY
                                             ORDER(ORAL)

     Order No.                                02.05.2025
        01.                 1.      This   matter    is       taken   up   through   Hybrid

Arrangement (Virtual/Physical Mode).

2. This is a criminal revision against the confirming judgment of conviction and sentence of the petitioner for commission of offence punishable U/Ss. 66-E/67/67-A of the IT Act read with Sec. 306 of the IPC.

3. Heard Mr.Manoj Kumar Panda, learned counsel for the revision-petitioner.

4. Admit.

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

6. List this matter on 2nd July, 2025. I.A. Nos. 93 & 94 of 2025

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

Signed by: KISHORE KUMAR SAHOO

Location: High Court of Orissa (G. Satapathy) Date: 02-May-2025 14:02:53 Judge kishore