Sushil Jagat vs State Of Odisha .... Opposite Party
2025 Latest Caselaw 10436 Ori

Orissa High Court

Sushil Jagat vs State Of Odisha .... Opposite Party on 25 November, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLREV No.880 of 2025
            Sushil Jagat                        ....               Petitioner
                                               Mr. D.K. Mohapatra, Advocate
                                          -Versus-

            State of Odisha                    ....              Opposite Party
                                                                        None

                        CORAM:
                        MR. JUSTICE R.K. PATTANAIK

                                         ORDER

25.11.2025 Order No.

01. 1. Heard learned counsel for the petitioner.

2. Instant revision is filed by the petitioner challenging the impugned judgment in Criminal Appeal No.21/2 of 2023-25 of the learned Additional Sessions Judge, Sundargarh confirming the order of conviction and sentence awarded in G.R. Case No. 524(A) of 2003 of learned JMFC(R), Cog. Taking, Sundargarh on the grounds stated.

3. Considering the facts pleaded on record and submission of learned counsel for the petitioner, the Court is inclined to peruse the LCR and also the response of the State. Hence, call for the LCR from the learned Court below.

4. List on 16th December, 2025 for final hearing and orders.

(R.K. Pattanaik) Judge

I.A. No.1250 & 1251 of 2025

2. List on the date fixed for orders.

(R.K. Pattanaik) Judge

Kabita