Jamadar @ Jayaprakash Laguri vs State Of Odisha
2026 Latest Caselaw 931 Ori

Citation : 2026 Latest Caselaw 931 Ori
Judgement Date : 3 February, 2026

[Cites 0, Cited by 0]

Orissa High Court

Jamadar @ Jayaprakash Laguri vs State Of Odisha on 3 February, 2026

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                    CRA No.241 of 1998

                          Jamadar @ Jayaprakash Laguri                    ....          Appellants
                          and another
                                                                           Represented By Adv.-
                                                                     Mr. A.K. Acharya, Advocate
                                                               -versus-
                          State of Odisha                                 ....         Respondent
                                                                           Represented By Adv.-
                                                                      Mr. Debaraj Mohanty, AGA
                                         CORAM:
                     THE HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                          AND
                       THE HON'BLE MR. JUSTICE SASHIKANTA MISHRA

                                                                 ORDER

03.02.2026 Order No. (Hybrid mode)

21. 1. Heard Mr. A.K. Acharya, learned counsel appearing for the appellants and Mr. Debaraj Mohanty, learned Additional Government Advocate for State-respondent.

2. Hearing is concluded and judgment is reserved.

3. Both the parties shall submit their written notes of submission within the next three days.

(Manash Ranjan Pathak), Judge

(Sashikanta Mishra), Judge Rabindra/Ranjeeta

Signed by: RABINDRA KUMAR MISHRA Designation: Personal Assistant Reason: Authentication

Date: 03-Feb-2026 17:53:16