State Of Odisha vs Lingaraj Behera ..... Opposite Party
2025 Latest Caselaw 8501 Ori

Orissa High Court

State Of Odisha vs Lingaraj Behera ..... Opposite Party on 19 September, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     CRLMC No.3660 of 2025

                 State Of Odisha                      .....                 Petitioner
                                                               Mr. U.R. Jena, AGA

                                              -versus-

                 Lingaraj Behera                      .....             Opposite Party
                                                              Mr. T.K. Sahu, Adv.


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

                                              ORDER

19.09.2025 Order No.

01. 1. This matter is taken up through Hybrid mode.

2. Heard learned counsel for the Petitioner-State as well as Mr. T.K. Sahu, learned counsel for the Opposite Party.

3. Since the Opposite Party is represented by his lawyer, no notice is required to be issued. Extra copy of the application be served on learned counsel for the Opposite Party within three working days.

4. Reply affidavit, if any, be filed within a week after serving a copy thereof on learned counsel for the State-Petitioner.

5. List this matter on 09.10.2025.

6. Heard.

7. As an interim measure, it is directed that the final hearing shall continue, however, the final judgment shall not be pronounced till the next date.

( Aditya Kumar Mohapatra ) Judge

S.K. Rout

Location: High Court of Orissa, Cuttack Date: 20-Sep-2025 11:31:56 Page 2 of 2.