Pitabash Raita @ Pitabas vs State Of Odisha .... Opp. Party
2025 Latest Caselaw 10594 Ori

Orissa High Court

Pitabash Raita @ Pitabas vs State Of Odisha .... Opp. Party on 28 November, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                          BLAPL No.11363 of 2025

              Pitabash Raita @ Pitabas    ....      Petitioner
              Raita
                                Mr. S.R. Mohapatra, Advocate

                                           -versus-

              State of Odisha                          ....         Opp. Party

                                                       Mr. Jateswar Nayak,
                                                      Addl. Govt. Advocate

                                     CORAM:
                                JUSTICE S.K. SAHOO
                                     ORDER

Order No.                          28.11.2025
   01.             This   matter      is    taken      up    through      Hybrid

arrangement (video conferencing/physical mode).

Learned counsel for the State produces the case diary and on verification of the same, he submits that the petitioner has one criminal antecedent for commission of offence under section 302 of the I.P.C.

Learned counsel for the petitioner on the other hand submits that the implication of the petitioner in the case is based on confessional statement of the co- accused persons, who faced trial in the Court of learned Additional Sessions Judge-cum-Special Judge, Gunupur in C.T. Case No.29(A) of 2018 and they have been acquitted vide judgment and order dated 14.08.2024 and he filed the judgment copy giving

copy of the same to the learned counsel for the State. The same be taken on record.

List this matter in the week commencing from 8th December, 2025 before the assigned Bench. In the meantime, learned counsel for the petitioner shall obtain instruction regarding status of the criminal case, which is pending against the petitioner and file a comprehensive affidavit to that effect.

(S.K. Sahoo) Judge

amit

Location: HIGH COURT OF ORISSA, CUTTACK