Bijay Kumar Nayak & vs State Of Odisha & Another .... Opp. ...
2025 Latest Caselaw 9510 Ori

Orissa High Court

Bijay Kumar Nayak & vs State Of Odisha & Another .... Opp. ... on 29 October, 2025

Author: Chittaranjan Dash

Bench: Chittaranjan Dash

IN THE HIGH COURT OF ORISSA AT CUTTACK
               CRLMC No. 3177 of 2022

 Bijay Kumar Nayak &                ....      Petitioners
 another
                             Mr. B. Mansinga, Advocate
                       -versus-
 State of Odisha & another      ....        Opp. Parties
                           Mr. S.J. Mohanty, Addl. P.P.
                                         For O.P. No.1
                               Ms. D. Behera, Advocate
                                         For O.P. No.2

          CRLMC No. 3583 of 2025

 Ganadhip Nayak & others            ....      Petitioners
                             Mr. B. Mansinga, Advocate
                       -versus-
 State of Odisha & another      ....        Opp. Parties
                           Mr. S.J. Mohanty, Addl. P.P.
                                         For O.P. No.1
                               Ms. D. Behera, Advocate
                                         For O.P. No.2

          CRLMC No. 3584 of 2025

 Saroj Biswal & others              ....      Petitioners
                               Ms. D. Behera, Advocate
                         -versus-
                             State of Odisha & another         ....          Opp. Parties
                                                        Mr. S.J. Mohanty, Addl. P.P.
                                                                      For O.P. No.1
                                                         Mr. B. Mansinga, Advocate
                                                                     For O.P. No.2


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

Order No. 29.10.2025

05. 1. Heard learned counsel for the Parties.

2. Hearing is concluded. Order/Judgment is reserved.

(Chittaranjan Dash) Judge

Bijay