Jasoda @ Jashonda Bhoi vs State Of Orissa
2025 Latest Caselaw 8708 Ori

Orissa High Court

Jasoda @ Jashonda Bhoi vs State Of Orissa on 24 September, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                             JCRLA No.88 of 2025

              Jasoda @ Jashonda Bhoi           ....     Appellant/
                                                      Petitioner

                                  Ms. Kaberi Mohanty, Advocate

                                    -versus-

              State of Orissa                  ....   Respondent/
                                                    Opp. Party

                                Mr. Jateswar Nayak,
                                Addl. Government Advocate

                             CORAM:
                THE HON'BLE MR. JUSTICE S.K. SAHOO
                THE HON'BLE MR. JUSTICE S.S. MISHRA

                                 ORDER

Order No.                      24.09.2025
   02.            This   matter is taken up         through   Hybrid

arrangement (video conferencing/physical mode).

Ms. Kaberi Mohanty, learned counsel appearing for the appellant submits that the matter may be taken up after the ensuing Durga Puja holidays. She further submits that she is only having the copy of the impugned judgment with her, but not the deposition copies of all the witnesses examined in the trial Court.

Let the Registry supply the soft copies of the deposition of the witnesses to the learned counsel for the appellant in her Pen-drive.

List this matter in the week commencing from 27.10.2025.

( S.K. Sahoo) Judge

( S.S. Mishra) Judge

Subhasis

Designation: Personal Assistant

Location: High Court of Orissa, Cuttack. Date: 24-Sep-2025 18:29:05