Unknown vs State Of Odisha ... Opposite Party
2026 Latest Caselaw 2222 Ori

Citation : 2026 Latest Caselaw 2222 Ori
Judgement Date : 11 March, 2026

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Orissa High Court

Unknown vs State Of Odisha ... Opposite Party on 11 March, 2026

Author: G. Satapathy

Bench: G. Satapathy

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                           Mir Sirajuddin @ Raja
                           (In BLAPL No.700 of 2026)
                           Sk. Eba @ Sk. Emaran @
                           Eba @ Ebha Khan
                           (In BLAPL No.976 of 2026)              ...           Petitioners
                                                                 Mr. S.K. Samal, Advocate
                                                               (in BLAPL No.700 of 2026)
                                                                 Mr. D.J. Sahoo, Advocate
                                                               (in BLAPL No.976 of 2026)
                                                      -versus-
                           State of Odisha                        ...      Opposite Party
                                                               Mr. T.K. Acharya, Addl. PP
                                                   CORAM:
                                            JUSTICE G. SATAPATHY
                                                 ORDER(ORAL)

   Order No.                                      11.03.2026
      01.                         1.      This   matter   is     taken   up   through   Hybrid

Arrangement (Virtual/Physical Mode).

2. After hearing the learned counsel for the parties, this Court feels the necessity to go through the injury report of the injured and, accordingly, requests the parties to produce the copy of the injury report of the injured by next date. Accordingly, list both these matters in the week commencing from 06.04.2026.

(G. Satapathy) Judge Subhasmita

Location: High Court of Orissa