Ranjan Barik & Anr vs State Of Odisha & Anr
2026 Latest Caselaw 692 Ori

Orissa High Court

Ranjan Barik & Anr vs State Of Odisha & Anr on 27 January, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                  CRLA No.1044 of 2025

                                  Ranjan Barik & Anr.      ....               Appellant(s)
                                                            Mr. Debidutta Mohapatra, Adv.
                                                         -versus-
                                  State of Odisha & Anr.   ....              Respondent(s)

Mr. Sonak Mishra, Adv.

Mr. Pranaya Kumar Maharaj, Adv.

CORAM:

HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI Order ORDER No. 27.01.2026

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

2. Heard learned counsel for the respective parties.

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

4. Interim order, if any, passed earlier shall continue till

pronouncement of the judgment/ order.

(Dr. Sanjeeb K Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 28-Jan-2026 16:51:33