Debraj Munda vs State Of Odisha
2025 Latest Caselaw 10407 Ori

Orissa High Court

Debraj Munda vs State Of Odisha on 25 November, 2025

Bench: S.K. Sahoo, Chittaranjan Dash

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         JCRLA No.82 of 2007

             Debraj Munda                       ....    Appellant/
                                                      Petitioner

                                 Mr. N. Tripathy, Advocate

                                    -versus-

             State of Odisha                    ....    Respondent

                                 Mr.Aurobinda Mohanty
                                 Addl. Standing Counsel

                                  CORAM:
                  HON'BLE MR. JUSTICE S.K. SAHOO
             HON'BLE MR. JUSTICE CHITTARANJAN DASH
                                  ORDER

Order No.                        25.11.2025
   09.           This   matter     is   taken    up   through    Hybrid

arrangement (video conferencing/physical mode).

Mr. Gyanendra Kumar Sahoo, Inspector-in- charge of Bonei police station, Rourkela is present and he has submitted the well-being/status report of the appellant Debraj Munda, wherein it is mentioned that appellant is alive and residing with his family members in his house at Village Sishodihi and maintaining his livelihood by doing farming. The report is taken on record.

Mrs. Prabhasi Nayak, Advocate (Enrolment No. 0-725/1992, Mobile No.9861063648) is appointed as

an Advocate for the appellant.

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

The name of Mrs. Prabhasi Nayak, Advocate 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, impugned judgment and a copy of the Paper-book be supplied to Mrs. Prabhasi Nayak, learned counsel for the appellant so also learned counsel for the State.

List this matter on 09.12.2025 for hearing. The names of M/S. B.L. Tripathy, N. Tripathy and B. Tripathy, learned counsel shall not be reflected in the cause list henceforth.

The personal appearance of Mr. Gyanendra Kumar Sahoo, Inspector-in-charge of Bonei police station, Rourkela is dispensed with.

( S.K. Sahoo) Judge

(Chittaranjan Dash) Judge Pravakar

Location: HIGH COURT OF ORISSA, CUTTACK