Nachika Puyu vs State Of Odisha ... Opposite Party
2025 Latest Caselaw 8030 Ori

Orissa High Court

Nachika Puyu vs State Of Odisha ... Opposite Party on 9 September, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                     BLAPL No.6607 of 2025

        Nachika Puyu                        ...          Petitioner
                                          Mrs. A. Dash, Advocate
                               -versus-
        State of Odisha                     ...    Opposite Party
                                          Mr. M.R. Patra, Addl. PP

                              CORAM:
                       JUSTICE G. SATAPATHY

                              ORDER(ORAL)

09.09.2025 Order No.

03. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Mrs. Ashwariya Dash, learned counsel for the petitioner submits that all the co-accused persons have already been acquitted in the split-up trial, but she is unable to provide the case number or the copy of judgment. Admittedly, the petitioner was apprehended in this case after 15 years.

3. In such view of the matter, the learned trial Court is requested to submit a report as to whether the co-accused persons have been acquitted or convicted in the split-up trial and what is the present status of the case in respect of the accused-petitioner Nachika Puyu.

4. Accordingly, list this matter in the week commencing from 22nd October, 2025.

A copy of this order be immediately communicated to the concerned Court for compliance.

(G. Satapathy) Judge

S.Sasmal

Location: High Court of Orissa Date: 10-Sep-2025 11:03:20