Sambit Ray vs State Of Odisha ... Opposite Party
2025 Latest Caselaw 9303 Ori

Orissa High Court

Sambit Ray vs State Of Odisha ... Opposite Party on 23 October, 2025

Author: G. Satapathy

Bench: G. Satapathy

                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                             BLAPL No.6032 of 2025
                       Sambit Ray                                        ...            Petitioner
                                                              Mr. D.P. Nanda, Sr. Advocate
                                                  along with Mr. B.B. Choudhury, Advocate
                                                        -versus-
                       State of Odisha                                   ...        Opposite Party
                                                                 Mr. T.K. Acharya, Addl. PP
                                                                Mr. D. Nayak, Sr. Advocate
                                                       along with Ms. B. Mishra(Informant)
                                                    CORAM:
                                             JUSTICE G. SATAPATHY

                                                   ORDER(ORAL)

    Order No.                                       23.10.2025
       05.                          1.     This   matter   is    taken       up   through    Hybrid

Arrangement (Virtual/Physical Mode).

2. Heard, Mr. Durga Prasad Nanda, learned Senior counsel who is being assisted by Mr. Bibhuti Bhusan Choudhury, learned counsel for the Petitioner; Mr. T.K. Acharya, learned Additional Public Prosecutor and Mr. Dharanidhar Nayak, learned Sr. counsel, who is being assisted by Ms. Bini Mishra, learned counsel for the Informant.

3. Argument being heard, judgment is reserved. The parties are at liberty to file written notes of submission within one day.

Digitally Signed (G. Satapathy)

Judge Location: High Court of Orissa, Cuttack Date: 24-Oct-2025 11:22:05 Jayakrushna