Khetra @ Khetrabasi vs State Of Orissa
2025 Latest Caselaw 8090 Ori

Orissa High Court

Khetra @ Khetrabasi vs State Of Orissa on 10 September, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                          CRLA No.25 of 2021
              Khetra @ Khetrabasi       ....   Appellants/
              Dehury & others                Petitioners

                                  Mr. Mangu Nandy, Advocate

                                     -versus-

              State of Orissa                   ....     Respondent/
                                                        Opp. Party

                                  Mr. Aurobinda Mohanty,
                                  Addl. Standing Counsel

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

Order No. 10.09.2025

04. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Perused the Prisoner's petition from the Sub- Jail, Athagarh, which is at Flag-D regarding engagement of advocate Mr. Mangu Nandy. Mr. Nandy has filed his Vakaltanama, which is accepted.

The names of Mr. Julu Khansama and his associate Mr. R. Pradhan shall not be reflected in the cause list henceforth.

( S.K. Sahoo) Judge

( S.S. Mishra) Judge

Heard.

There shall be stay of realization of fine amount imposed by the learned trial Court on the appellant- petitioner pursuant to the judgment and order dated 24.09.2020 passed by the learned Additional Sessions Judge, Athmallik in C.T.(S) No.162 of 2017/C.T.(S) No.21 of 2016 till disposal of the criminal appeal.

The I.A. is disposed of.

( S.K. Sahoo) Judge

( S.S. Mishra) Judge

This is an application for bail. Let copy of the Interim Application be served on the learned counsel for the State during the course of the day.

The submission of learned counsel for the petitioner is that the petitioner has been in judicial custody for about ten years.

Let learned counsel for the State shall obtain the custody certificate from the jail as well as take

instruction regarding the criminal antecedent, if any against the petitioner.

Put up this matter on 22.09.2205.

( S.K. Sahoo) Judge

( S.S. Mishra) Judge

Subhasis

Designation: Personal Assistant

Location: High Court of Orissa, Cuttack. Date: 10-Sep-2025 19:38:36