Bibekananda Sahu vs ) State Of Odisha ..... Opposite Parties
2025 Latest Caselaw 9162 Ori

Orissa High Court

Bibekananda Sahu vs ) State Of Odisha ..... Opposite Parties on 16 October, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLMC No.1246 of 2025
            Bibekananda Sahu               .....        Petitioner
                                                              Represented By Adv. -
                                                              Mr. Bibekananda
                                                              Mahapatra

                                          -versus-
            1) State of Odisha                        .....        Opposite Parties
            2) Victim/Informant                               Represented By Adv. -

                                                              Mr. C.M. Singh, ASC

                                                              M/s. Bhabani Shankar
                                                              Dasparida, S.Mohapatra,
                                                              K.Mohanty, A.Ray,
                                                              K.K.Sethi

                                                              (For O.P. No.2)

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

                                          ORDER

16.10.2025 Order No.

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

2. On the request of the learned counsel for the State, he is granted time till 24.10.2025 to examine as to whether the present case is covered by the judgment of this Court in Narottam Prusty v. State of Odisha.

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

4. List this case on 24th October, 2024.

5. As an interim measure, it is directed that on an application being filed by the Petitioner before the court in seisin over the matter seeking adjournment of the case, the court in seisin over the matter shall do well to adjourn the case for a period of two weeks.

( A.K. Mohapatra ) Judge

Debasis