Jogendra Behera vs State Of Odisha
2025 Latest Caselaw 8367 Ori

Orissa High Court

Jogendra Behera vs State Of Odisha on 17 September, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLA No.839 of 2025
            Jogendra Behera              .....       Appellant
                                                         Represented By Adv. -
                                                         Mr. Rajkishore Swain

                                          -versus-
            State Of Odisha                     .....              Respondent
                                                        Represented By Adv. -
                                                        Mr.U.C.Jena, ASC

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

17.09.2025 Order No.

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

2. On perusal of the record, CRLA No.839 of 2025 has been filed by accused Jogendra Behera challenging the judgment dated 18.12.2024 passed by the learned Sessions Judge, Nayagarh (Camp at Daspalla in S.T.Case No.131 of 2022. Similarly another appeal has been preferred by the very same accused, which has been registered as CRLA no.103 of 2025 challenging the judgment dated 18.12.2024 passed in S.T.Case No.131 of 2022. In CRLA No.103 2025 has already been admitted by this Court vide order dated 04.03.2025 and copy of the TCR has already been called for.

3. In view of the aforesaid position, this Court is of the view that the CRLA no.839 of 2025 is not maintainable as

the appeal preferred by the convict-appellant has already been admitted.

4. Accordingly, CRLA No.839 of 2025 is dismissed as not maintainable.

( A.K. Mohapatra) Judge RKS

Location: High Court of Orissa