Chhotu @ Sk. Jamir vs State Of Odisha
2026 Latest Caselaw 2121 Ori

Citation : 2026 Latest Caselaw 2121 Ori
Judgement Date : 9 March, 2026

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Orissa High Court

Chhotu @ Sk. Jamir vs State Of Odisha on 9 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                      CRLA No.553 of 2023

                                    Chhotu @ Sk. Jamir           ....               Appellant(s)

                                                                Mr. Amulya Ratna Panda, Adv.
                                                             -versus-
                                    State of Odisha               ....          Respondent(s)

Ms. Sarita Moharana, ASC

CRLA No.573 of 2023

Prabhat @ Pravat Kumar Sethi .... Appellant(s)

Mr. Chandan Samantaray, Adv.

-versus-

State of Odisha .... Respondent(s)

Ms. Sarita Moharana, ASC

CORAM:

HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

Order No. ORDER

19. 09.03.2026

1. Both these matters are taken up through hybrid

arrangement.

2. Heard learned counsel for the Appellants and learned

counsel for the State.

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

Signature Not Verified Digitally Signed Signed by: SIPUN BEHERA Designation: Senior Stenographer Reason: Authentication (Dr. Sanjeeb K Panigrahi) Location: HIGH COURT OF ORISSA, CUTTACK Date: 09-Mar-2026 17:23:35 Judge Sipun