Multu @ Tarachand vs State Of Odisha
2026 Latest Caselaw 1051 Ori

Citation : 2026 Latest Caselaw 1051 Ori
Judgement Date : 5 February, 2026

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Orissa High Court

Multu @ Tarachand vs State Of Odisha on 5 February, 2026

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRA No.100 of 1994

             Multu @ Tarachand               ....   Appellants
             Mohanta & others


                                   Mr. Niranjan Lenka, Advocate

                                  -versus-
             State of Odisha                 ....   Respondent

Mr. Sobhan Panigrahi, ASC

CORAM: JUSTICE SIBO SANKAR MISHRA

Order ORDER No. 05.02.2026

22. 1. From the record, it reveals that in so far as the appellant no.1 is concerned, he has already died and the appeal qua him is abated in absence of any application under Section 394 of the Cr. P.C. either by the legal heirs or next friend.

2. In so far as the appellant no.2 is concerned, it appears from the record that he has lost his mental balance.

3. The appellant no.3 has already undergone the entire sentence awarded to him.

4. In so far as the appellant no.4 is concerned, it appears from the record that, although he has been taken into custody on 11.06.1991, but when he was

granted bail, could not be ascertained. Therefore, the learned State counsel seeks adjournment to ascertain this aspect of the matter.

5. Let the learned State counsel to obtain instruction about the mental health condition of the appellant no.2 and the period already undergone by the appellant no.4, by the next date of hearing.

6. List this matter on 12.02.2026.




                                                                               (S.S. Mishra)
        Subhasis                                                                   Judge

Designation: Personal Assistant

Location: High Court of Orissa, Cuttack. Date: 05-Feb-2026 17:28:00