Ramana Bhuyan vs State Of Orissa
2025 Latest Caselaw 10361 Ori

Orissa High Court

Ramana Bhuyan vs State Of Orissa on 24 November, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     JCRLA No. 189 of 2025

                 Ramana Bhuyan                      .....         Appellant
                                                                Ms.Sevati Soren, Advocate
                                                 -versus-
                 State of Orissa                    .....       Respondent

Mr.Aurobinda Mohanty, ASC

CORAM:

THE HON'BLE MR. JUSTICE S.K. SAHOO THE HON'BLE MR. JUSTICE S.S. MISHRA Order No. ORDER 24.11.2025

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

Heard.

Admit.

Call for the trial Court records. Ms. Sevati Soren, Advocate bearing Enrollment No. O-553/2003 is appointed as an Advocate for the appellant.

Registry is directed to intimate the appellant about the engagement of the counsel.

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

After receipt of the trial Court records, paper books shall be prepared and the matter will be listed for hearing.

( S.K. Sahoo) Judge

(S.S. Mishra )

PKSahoo Location: HIGH COURT OF ORISSA Date: 25-Nov-2025 13:51:06