Kailash Chandra Patra vs State Of Odisha & Ors
2026 Latest Caselaw 300 Ori

Orissa High Court

Kailash Chandra Patra vs State Of Odisha & Ors on 13 January, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

Signature Not Verified
Digitally Signed
Signed by: GITANJALI NAYAK
Reason: Authentication
Location: OHC
Date: 15-Jan-2026 17:49:07


                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      CRLA No.24 of 2026
                   Kailash Chandra Patra      .....                 Appellant (s)
                                                      Mr. Suryasnata Mohapatra,
                                                                        Advocate
                                             -versus-
                   State of Odisha & Ors.       .....                Respondent(s)
                                                      Mrs. Sarita Moharana, ASC
                                            CORAM:
                     THE HON'BLE DR. JUSTICE SANJEEB K PANIGRAHI
                                           ORDER

13.01.2026 Order No.

1. This matter is taken up through hybrid

arrangement.

2. The Appellant has filed this appeal with a prayer to

set aside the judgment dated 29.11.2025 passed by the

learned Assistant Sessions Judge, Banki by acquitting the

Respondent Nos. 2 to 13 in all the charges.

3. Heard.

4. Learned Counsel for the state is directed to obtain

the Case Diary by the next date.

5. Issue notice.

6. Learned Additional Standing Counsel for the State

waives of notice on behalf of the Opposite Party No.1. One

extra copy of the appeal be served on her, who shall take

instructions in the matter.

7. Issue notice to the Respondent Nos.2 to 13 by Speed

Post with A.D. Requisites shall be filed within three

working days hence.

8. List this matter on 12.02.2026.

(Dr. Sanjeeb K Panigrahi) Judge Gitanjali