Harisankar Beherdalei vs State Of Orissa & Anr
2026 Latest Caselaw 3134 Ori

Orissa High Court

Harisankar Beherdalei vs State Of Orissa & Anr on 6 April, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                   CRLA No.935 of 2025
                                  Harisankar Beherdalei        ....                 Appellant(s)
                                                                        Mr. Sidhartha Das, Adv.
                                                             -versus-
                                  State of Orissa & Anr.       ....              Respondent(s)
                                                                        Mr. Sonak Mishra, ASC


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

Order No. 06.04.2026

04. I.A. No.800 of 2026

1. This matter is taken up through hybrid arrangement.

2. Heard.

3. Learned counsel for the Appellant serves an extra copy

of the appeal memo on the learned counsel for the State

in Court today for onward transmission of the same to

the informant through the concerned local Police

Station.

4. List this matter on 20th 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 on or before the next date of listing

of this matter.

(Dr. Sanjeeb K Panigrahi)

Judge Ayaskanta Digitally Signed Signed by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 06-Apr-2026 17:51:34