Satrughan Majhi vs State Of Orissa
2025 Latest Caselaw 8265 Ori

Orissa High Court

Satrughan Majhi vs State Of Orissa on 15 September, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                    JCRLA No.159 of 2025

                                   Satrughan Majhi                 .....       Appellant

                                                             Mr. Saroj Kanta Mandal,
                                                             Advocate

                                                             -versus-
                                   State of Orissa                 .....     Respondent

Mr. Jateswar Nayak, Addl. Govt. Advocate

CORAM:

THE HON'BLE MR. JUSTICE S.K. SAHOO THE HON'BLE MR. JUSTICE SIBO SANKAR MISHRA

Order No. ORDER 15.09.2025

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

Heard.

Admit.

Call for the trial Court records. Mr. Saroj Kanta Mandal, Advocate bearing Enrollment No.O-410/1995 is appointed as an Advocate for the appellant.

Registry is directed to intimate the appellant about

the engagement of the counsel.

Let a copy of the prisoner's petition as well as Digitally Signed Signed by: SIPUN BEHERA Designation: Senior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 16-Sep-2025 10:52:11

copy of the impugned judgment be provided to the

learned counsel for the State. After receipt of the trial Court records, paper books shall be prepared and the matter will be listed for hearing.

( S.K. Sahoo) Judge

(S.S. Mishra ) Judge Sipun