Orissa High Court
Ram Kripal Yadav And vs State Of Orissa on 10 October, 2025
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.190 of 2021
Ram Kripal Yadav and .... Appellants
Another Mr. R.B. Mishra,
Adv.
-versus-
State of Orissa .... Respondent
Mr. C.K. Pradhan,
AGA
COROM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
Order 10.10.2025
No
42. 1. This matter is taken up through Hybrid Mode.
2. Heard learned counsel appearing for the parties.
3. Since on the face of the order passed by this Court on 12.09.2025, no instruction is forthcoming, this Court directs the Registry to obtain instruction from the Court of learned 1st Addl. Sessions Judge-cum-Special Judge, Berhampur with regard to surrender of Appellant No.1-Rama Kripal Yadav who has been released on interim bail by this Court vide order dt.17.04.2023 for a period of 1(one) month.
4. The report be made available to this Court before the next date.
5. List this matter on 24.10.2025.
Signature Not VerifiedDigitally Signed (Biraja Prasanna Satapathy) Signed by: SANGITA PATRA Reason: authentication of order Judge sangita Location: high court of orissa, cuttack Date: 13-Oct-2025 17:42:35