Khageswar @ Khaga Jena vs State Of Odisha ... Opposite Party
2025 Latest Caselaw 683 Ori

Orissa High Court

Khageswar @ Khaga Jena vs State Of Odisha ... Opposite Party on 15 May, 2025

Author: G. Satapathy

Bench: G. Satapathy

                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         CRLREV No.174 of 2025


                Khageswar @ Khaga Jena                      ...            Petitioner
                                                            Mr. P.K.Das, Advocate
                                                -versus-
                State of Odisha                             ...      Opposite Party
                                                           Mr. R.B.Mishra, Addl. PP
                                                CORAM:
                                         JUSTICE G. SATAPATHY
                                                ORDER(ORAL)

     Order No.                                   15.05.2025
        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/S. 376 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 10th July, 2025. I.A. Nos. 245 & 196 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: 15-May-2025 14:26:21