State Of Odisha vs Babula Naik & Ors. ....... Opposite ...
2026 Latest Caselaw 696 Ori

Orissa High Court

State Of Odisha vs Babula Naik & Ors. ....... Opposite ... on 27 January, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     CRLLP No. 77 of 2007

                             State of Odisha                                ........   Petitioner(s)
                                                                           Mr. Amitabh Pradhan, ASC

                                                          -Versus-
                             Babula Naik & Ors.                            ....... Opposite Party(s)
                                                                           Mr. Laxman Pradhan, Adv.
                                      CORAM:
                                      DR. JUSTICE SANJEEB K PANIGRAHI
                                                     ORDER

27.01.2026 Order No.

09.

1. This matter is taken up through hybrid arrangement.

2. Learned counsel for the State is directed to file legible copy of the

impugned judgment dated 19.10.2006 passed by the learned

Sessions Judge, Phulbani in S.T. No.8 of 2005 by the next date.

3. List this matter on 12th February, 2026.

( Dr. Sanjeeb K Panigrahi) Judge

Murmu