State Of Orissa vs Tapan Das And Others ..... Opp. Parties
2025 Latest Caselaw 9700 Ori

Orissa High Court

State Of Orissa vs Tapan Das And Others ..... Opp. Parties on 6 November, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              CRLLP No.192 of 2007
                             State of Orissa             .....         Petitioner
                                                                               Represented By Adv. -

                                                                               Mr. S.K. Parhi, ASC

                                                             -versus-
                             Tapan Das and others                   .....                 Opp. Parties
                                                                               Represented By Adv. -

                                                                               S.K. Zafarulla

                                                        CORAM:
                                   THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA
                                                            ORDER

06.11.2025 Order No.

06. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Heard learned counsel for the State as well as learned counsel for the State.

3. The present leave petition has been filed against the judgment of acquittal passed by the learned Ad-hoc Addl. Sessions Judge, Balasore in Sessions Trial No.2/226 of 2005/2004 dated 7 th May, 2007. On perusal of the record it appears that the accused-opposite parties were acquitted of the charge under section 302 of IPC.

4. In view of the aforesaid position, Registry is directed to verify the same and place the matter before the appropriate assigned Bench.

( A.K. Mohapatra) Judge

Sisir

Designation: Personal Assistant Reason: Authentication Location: ORISSA HIGH COURT Date: 07-Nov-2025 11:19:10