Jakta Bagh vs State Of Odisha
2026 Latest Caselaw 937 Ori

Orissa High Court

Jakta Bagh vs State Of Odisha on 3 February, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                    CRLA No.631 of 2025
                                  Jakta Bagh                  ....                Appellant(s)
                                                               Mr. Jugala Kishore Panda, Adv.

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

Mr. Udit Ranjan Jena, AGA CORAM:

HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI Order ORDER No. 03.02.2026

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

2. Heard.

3. Learned counsel for the Petitioner seeks adjournment of

this matter.

4. Though this Court grants fullest opportunity to the

proxy counsel for the Appellant to argue in this matter

today, he prays for adjournment of this matter on the

premises of non-availability of his senior Mr. Jugala

Kishore Panda, learned counsel for the Appellant. This

Court, therefore, while adjourning this matter to 25th

February, 2026 also directs Mr. Jugal Kishore Panda,

learned counsel for the Appellant to supply two copies of

latest book pertaining to the N.D.P.S Act to the Orissa

High Court Bar Association Library. Proof showing

Digitally Signed supply of above noted books be submitted before this

Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Court on the next date. Date: 03-Feb-2026 19:08:40

5. List this matter on 25th February, 2026 for final hearing.

6. 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

Designation: Personal Assistant

Location: High Court of Orissa Date: 03-Feb-2026 19:08:40