Kalia Nahak @ Sandha vs State Of Odisha
2025 Latest Caselaw 10085 Ori

Orissa High Court

Kalia Nahak @ Sandha vs State Of Odisha on 17 November, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                  JCRLA No.178 of 2025
                                  Kalia Nahak @ Sandha
                                  Kalia                             .....     Appellant

                                                                 -versus-
                                  State of Odisha                   .....   Respondent

                                                                Miss. Suvalaxmi Devi,
                                                                Addl. Standing Counsel

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

Order No. 17.11.2025

01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Heard.

Admit Call for trial Court records. Mrs. Suman Modi, Advocate (Enrolment No.O- 311/1994, Mobile No.9937194711, e-mail- [email protected]) is appointed as an Advocate for the appellant.

Signed by: RAJESH KUMAR BADHEI

Registry is directed to intimate the appellant about Location: HIGH COURT OF ORISSA, CUTTACK Date: 18-Nov-2025 14:42:51 the engagement of the counsel.

The name of Mrs. Suman Modi, learned counsel for the appellant be reflected in the cause list as well as at the top of the brief henceforth.

Let a copy of the prisoner's petition as well as copy of the impugned judgment be provided to the learned counsel for the appellant.

( S.K. Sahoo) Judge

(S.S. Mishra) Judge Rajesh