Mana Challan vs State Of Odisha
2026 Latest Caselaw 1655 Ori

Orissa High Court

Mana Challan vs State Of Odisha on 20 February, 2026

Author: Sanjeeb K. Panigrahi

Bench: Sanjeeb K. Panigrahi

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                   CRLA No.154 of 2025

                               Mana Challan                     ....               Appellant(s)

                                                                Mr. PVS Nanaji Achary, Adv.
                                                           -versus-
                               State of Odisha                  ....          Respondent(s)

Ms. Sarita Moharana, ASC

CORAM:

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

03. 20.02.2026

1. This matter is taken up through hybrid

arrangement.

2. Heard Mr. PVS Nanaji Achary, learned counsel for

the Appellant appearing through Virtual Court, Jeypore

and Ms. Sarita Moharana, learned Addl. Standing Counsel

for the State.

3. Hearing is concluded. Judgment/Order is reserved.

4. Both the parties are directed to file their respective

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

in support of their case within seven working days.

(Dr. Sanjeeb K Panigrahi) Judge

Sipun