Sale @ Shole Hansdah And vs State Of Odisha
2025 Latest Caselaw 8853 Ori

Orissa High Court

Sale @ Shole Hansdah And vs State Of Odisha on 8 October, 2025

Bench: S.K. Sahoo, Chittaranjan Dash

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            JCRLA No.170 of 2025

              Sale @ Shole Hansdah and ....                     Appellants
              another

                                   None

                                         -versus-

              State of Odisha                          ....    Respondent
                                   Mr. Jateswar Nayak,
                                   Addl. Government Advocate

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

Order No.                          08.10.2025
   01.           This     matter    is    taken        up   through   Hybrid

arrangement (video conferencing/physical mode).

None appears on behalf of the State due to resolution passed by the High Court Bar Association, Orissa.

Admit.

Call for the trial Court records. Mr. Manash Ranjan Baug, Advocate bearing Enrolment No.O-839/2011 is appointed as an Advocate for the appellants.

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

Let a copy of the prisoner's petition as well as

copy of the impugned judgment be provided to the learned counsel for the State.

After receipt of the trial Court records, paper books shall be prepared and the matter will be listed for hearing.

( S.K. Sahoo) Judge

( Chittaranjan Dash) Judge RKM

Signed by: RABINDRA KUMAR MISHRA Designation: Personal Assistant Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 09-Oct-2025 13:37:08