Abhaya Kumar Behera vs State Of Orissa .... Opp. Party
2025 Latest Caselaw 7804 Ori

Orissa High Court

Abhaya Kumar Behera vs State Of Orissa .... Opp. Party on 2 September, 2025

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                         CRA No.45 of 1994

                                     Abhaya Kumar Behera                    ....    Appellant


                                                              Mr. H.K. Mund, Advocate and
                                                             Ms. A.K. Dei, Advocate

                                                                -versus-


                                     State of Orissa                        .... Opp. Party


                                                             Mr. M.S. Rizvi, ASC for Vigilance

                                 CORAM: JUSTICE SIBO SANKAR MISHRA

      Order                                        ORDER
       No.                                       02.09.2025

         11.                   1.          Heard Mr. H.K. Mund, learned counsel being

assisted by Ms. A.K. Dei, learned counsel appearing for the appellant and Mr. M.S. Rizvi, learned Additional Standing Counsel appearing for the State (Vigilance Department).

2. Hearing is concluded and judgment is reserved.

3. Learned counsels for the appellant have already submitted their written note of submission. They will file the citation of the judgments within a week.

(S.S. Mishra) Designation: Personal Assistant Subhasis Reason: Authentication Judge Location: High Court of Orissa, Cuttack. Date: 02-Sep-2025 17:17:21