Dalsher Singh vs State Of Odisha
2025 Latest Caselaw 8137 Ori

Orissa High Court

Dalsher Singh vs State Of Odisha on 11 September, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  CRLA No.264 of 2024

            Dalsher Singh                         .....                 Appellant
                                                          Represented By Adv. -
                                                          Dr. Menaka Guruswamy,
                                                          Sr. Adv. Supreme Court
                                                          Of India

                                                          Assisted by

                                                          Tirth Kumar Sahu, Adv.


                                           -versus-

            State Of Odisha                      .....               Respondent
                                                          Represented By Adv. -
                                                          Sasmita Nayak, A.S.C.

                                 CORAM:
                   THE HON'BLE MR. JUSTICE ADITYA KUMAR
                               MOHAPATRA

                                           ORDER

11.09.2025 Order No.

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

2. Heard Dr.Menaka Guruswamy, learned Senior Counsel along with Mr.T.K.Sahu, learned counsel appearing for the appellant and Smt.S.Nayak, learned Addl. Standing Counsel for the State-Respondent.

3. Hearing concluded and the judgment is reserved.

4. On the request of learned counsel for the State, she is granted a week' time to file note of argument as well as the list of citations that has been relied upon by the State.

( A.K. Mohapatra ) Judge Anil

Designation: Junior Stenographer

Location: High Court of Orissa Date: 12-Sep-2025 19:23:33