Unknown vs State Of Odisha ... Opposite Party
2025 Latest Caselaw 9521 Ori

Orissa High Court

Unknown vs State Of Odisha ... Opposite Party on 29 October, 2025

Author: G. Satapathy

Bench: G. Satapathy

             IN THE HIGH COURT OF ORISSA AT CUTTACK
            Susanta Kumar Samal
            (In BLAPL No.7534 of 2025)
            Soumya Sankar Chakra @ Raja
            (In BLAPL No.7952 of 2025)
                                       ...                    Petitioners
                                            Mr. A. Parija, Sr. Advocate
                                  along with Mr. A. Behera, Advocate
                                          (in BLAPL No.7534 of 2025)
                                            Mr. C. Kanungo, Advocate
                                 along with Mr. A. Mohanty, Advocate
                                          (in BLAPL No.7952 of 2025)

                                       -versus-
            State of Odisha                         ...    Opposite Party
                                                  Mr. P.S. Nayak, Addl. PP
                                 CORAM:
                          JUSTICE G. SATAPATHY

                                     ORDER(ORAL)

Order No.                             29.10.2025
  06.          1.        This matter is taken up through Hybrid

Arrangement (Virtual/Physical Mode).

2. These two matters are listed under the heading of "to be mentioned" seeking certain clarification, since Mr. Ashok Kumar Parija, learned Senior Counsel appearing for the petitioner in BLAPL No. 7534 of 2025 has referred certain allegation in the charge sheet, but he has not filed the same and there are criminal antecedents being reported against the other petitioner-Soumya Sankar Chakra @ Raja. Accordingly, Mr.Parija undertakes to file the copy of

charge sheet and copy of order by which the criminal case against the petitioner-Susanta Kumar Samal has been quashed in the course of day.

Similarly, Mr.Adhiraj Mohanty, learned counsel for the petitioner in BLAPL No. 7952 of 2025 while acknowledging the criminal antecedent to have not been disclosed in the copy of bail application submits that out of 15 criminal antecedents, the petitioner has been on bail in 12 cases and acquitted in one case with remaining 02 cases in which the petitioner is yet to be admitted to bail.

3. Accordingly, the learned counsels for the parties are heard afresh in the aforesaid two issues. Argument being heard finally; judgment is reserved.

(G. Satapathy) Judge kishore

Signed by: KISHORE KUMAR SAHOO

Location: High Court of Orissa Date: 30-Oct-2025 10:21:33