Madha @ Sachidananda vs State Of Odisha
2025 Latest Caselaw 9578 Ori

Orissa High Court

Madha @ Sachidananda vs State Of Odisha on 30 October, 2025

Bench: S.K. Sahoo, Chittaranjan Dash

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      CRA No.238 of 2001

                        Madha @ Sachidananda        ....          Appellant
                        Khuntia
                                        Mr. B. S. Rayaguru, Amicus Curiae
                                                -versus-
                        State of Odisha                    ....        Respondent
        Advoc
                                                Mr. Partha Sarathi Nayak, AGA


                                      CRA No.373 of 2007


                        Nikhil Mohanty                  ....           Appellant
                                                    Mr. S. Satapathy, Advocate
                                                -versus-
                        State of Odisha                    ....        Respondent
        Advoc
                                                Mr. Partha Sarathi Nayak, AGA



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

Order No.                                       30.10.2025
  14.              1.      This   matter   is    taken     up   through   Hybrid

arrangement (video conferencing/physical mode).

2. Heard learned counsel for the Parties.

3. Learned counsel for the State has filed Written Notes of Argument along with the Citations, which are taken on record.

4. Hearing is closed. Judgment is reserved.

(S. K. Sahoo) Judge

(Chittaranjan Dash) Judge

AKPradhan

Signed by: ANANTA KUMAR PRADHAN

Location: HIGH COURT OF ORISSA Date: 30-Oct-2025 18:22:57