Pritiman Dey vs State Of Odisha ... Opposite Party
2025 Latest Caselaw 8303 Ori

Orissa High Court

Pritiman Dey vs State Of Odisha ... Opposite Party on 16 September, 2025

Author: G. Satapathy

Bench: G. Satapathy

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           BLAPL No.4176 of 2025
                      Pritiman Dey                                      ...            Petitioner
                                                         Mr. S.C. Mohapatra, Sr. Advocate
                                                    along with Mr. S. Mohapatra, Advocate
                                                       -versus-
                      State of Odisha                                   ...        Opposite Party
                                                    Mr. B.P.B. Bahali, Advocate(Informant)
                                                                  Mr. P. Satpathy, Addl. PP
                                                  CORAM:
                                           JUSTICE G. SATAPATHY

                                                    ORDER(ORAL)

        Order No.                                    16.09.2025
           06.                   1.       This   matter    is   taken       up   through    Hybrid

Arrangement (Virtual/Physical Mode).

2. Heard, Mr. Soura Chandra Mohapatra, learned Senior counsel who is being assisted by Mr. S. Mohapatra, learned counsel for the Petitioner; Mr. P. Satpathy, learned Additional Public Prosecutor and Mr. Biplaba P.B. Bahali, learned counsel for the Informant.

3. Argument being heard, judgment is reserved. Learned counsel for the parties are directed to file their short written notes of submission within one day.

(G. Satapathy)

Location: HIGH COURT OF ORISSA

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