Kundan vs State Of Odisha
2026 Latest Caselaw 3132 Ori

Orissa High Court

Kundan vs State Of Odisha on 6 April, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                    CRLA No.453 of 2024
                                  Kundan                       ....                Appellant(s)
                                                                       Mr. S.K. Zafarulla, Adv.
                                                            -versus-
                                  State of Odisha             ....              Respondent(s)
                                                                       Mr. Sonak Mishra, ASC


                                        CORAM:
                                        HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI
                                                         ORDER

06.04.2026 Order No. CRLA Nos.453, 386, 592, 696 of 2024

13. with CRLA No.26 of 2025

1. These matters are taken up through hybrid

arrangement.

2. Heard.

3. Learned counsel for the State is directed to obtain

necessary instruction in this matter.

4. List these matters on 15th April, 2026 for final hearing.

5. Both the parties are directed to file their respective

written notes of submissions along with citations, if

any, in their support ahead of final hearing.

(Dr. Sanjeeb K Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 06-Apr-2026 17:51:34