Anil Barua vs State Of Odisha
2026 Latest Caselaw 2675 Ori

Orissa High Court

Anil Barua vs State Of Odisha on 19 March, 2026

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLA No.246 of 2003
              Anil Barua                           ....        Appellant
                                                    Represented By Adv.-
                                                 Mr. S.K. Mund, Advocate
                                      -versus-
              State of Odisha                      ....      Respondent
                                                 Represented By Adv.-
                                        Mr. Partha Sarathi Nayak, AGA

                             CRLA No.265 of 2003

              Khetramohan Mohanty                  ....        Appellant
                                                    Represented By Adv.-
                                                 Mr. S.K. Mund, Advocate
                                      -versus-
              State of Odisha                      ....      Respondent
                                                 Represented By Adv.-
                                        Mr. Partha Sarathi Nayak, AGA

                                    CORAM:
            THE HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                      AND
             THE HON'BLE MR. JUSTICE SASHIKANTA MISHRA
                                       ORDER

19.03.2026 Order No. (Hybrid mode)

08. 1. Heard Mr. S.K. Mund, learned counsel appearing for the appellant and Mr. Partha Sarathi Nayak, learned Additional Government Advocate appearing for the State in both the appeals.

2. Hearing is concluded and judgment is reserved.

3. Both the parties shall submit their written notes of submissions along with the Judgments, if any, within the next three working days.

(Manash Ranjan Pathak) Judge

(Sashikanta Mishra) Judge

Ranjeeta

Location: HIGH COURT OF ORISSA