Minatirani Madhei vs State Of Odisha &
2026 Latest Caselaw 691 Ori

Citation : 2026 Latest Caselaw 691 Ori
Judgement Date : 27 January, 2026

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Orissa High Court

Minatirani Madhei vs State Of Odisha & on 27 January, 2026

Author: V. Narasingh

Bench: V. Narasingh

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              WP(C) No.34984 of 2025

                               Minatirani Madhei             ....           Petitioner
                                                       Mr. S.K. Mishra, Sr. Advocate
                                                       -versus-

                               State of Odisha &
                               others                        ....   Opposite Parties
                                                                      Mr.P.K. Ray, AGA
                                                                    Mr. L. Samantaray,
                                                                  Adv. (O.P. Nos.6 & 7)



                                           CORAM: JUSTICE V. NARASINGH
                                                     ORDER

             Order                                 27.01.2026
             No.
                  06.       1.         Learned    counsel   for   the   parties    have

submitted written note of submissions to fortify their respective stands.

2. The said written notes are taken on record.

3. Heard further. Judgment is reserved.

4. Interim order passed earlier shall continue till the pronouncement of the judgment.

(V. NARASINGH) Judge PKS

Signed by: PRADEEP KUMAR SWAIN

Location: Orissa High Court, Cuttack Date: 27-Jan-2026 18:50:37