Susil Naik vs State Of Odisha
2026 Latest Caselaw 1227 Ori

Orissa High Court

Susil Naik vs State Of Odisha on 10 February, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                      CRLA No.850 of 2023

                                    Susil Naik                  ....               Appellant(s)
                                                                   Mr. Bibhu Prasad Das, Adv.
                                                                  Mr. Smruti Ranjan Rout, Adv.

                                                              -versus-
                                    State of Odisha             ....              Respondent(s)

Mr. Amitav Pradhan, ASC Ms. Aditi Hota, Adv.

CORAM:

HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI Order ORDER No. 10.02.2026

10. 1. This matter is taken up through hybrid arrangement.

2. On the request of learned counsel for both the parties,

list this matter on 17th February, 2026 for final hearing.

3. Both the parties are directed to file their respective

written notes of submissions along with citations, if any, in

their support in the meantime.

(Dr. Sanjeeb K Panigrahi) Judge Ayaskanta

Location: High Court of Orissa