Mani Naik vs State Of Orissa
2025 Latest Caselaw 10443 Ori

Orissa High Court

Mani Naik vs State Of Orissa on 25 November, 2025

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                        CRA No.119 of 1991

                                     Mani Naik                           ....    Appellant


                                                                                 None

                                                              -versus-
                                     State of Orissa                     ....   Respondent

Ms. Suvalaxmi Devi, ASC

CORAM: JUSTICE SIBO SANKAR MISHRA

Order ORDER No. 25.11.2025

08. 1. None appears for the appellant, when the matter is called.

2. Mr. B.K. Ragada, learned counsel, who is present in the Court today, is requested to assist the Court in the capacity of Amicus Curiae.

3. Heard Mr. B.K. Ragada, learned Amicus Curiae for the appellant and Ms. Suvalaxmi Devi, learned Additional Standing Counsel appearing for the State.

4. Hearing is concluded and judgment is reserved.

(S.S. Mishra)

by: SUBHASIS MOHANTY Designation: Personal Assistant Judge Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 25-Nov-2025 16:07:04