Orissa High Court
Birendra Parida vs Mr. J. Katikia on 11 December, 2025
Bench: S.K. Sahoo, Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.380 of 2005
Birendra Parida ..... Appellant
-versus-
Mr. J. Katikia, Advocate
State of Odisha ..... Respondent
Mr.Aurobinda Mohanty,ASC CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO THE HON'BLE MR. JUSTICE CHITTARANJAN DASH Order No. ORDER 11.12.2025
13. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).
Perused the report dated 05.11.2025 furnished by the Inspector in-charge of Gangapur police station, Ganjam, wherein it is indicated that the sole appellant Birendra Parida has been expired since last ten years.
Since none of the near relative of the appellant has filed any application seeking leave to continue the Signature Not Verified appeal within the prescribed period and as per the Digitally Signed Signed by: PRAVAKAR NAYAK Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 12-Dec-2025 18:47:49 proviso mentioned under sub-rule (2) of section 394 of Cr.P.C. corresponding to section 435 of B.N.S.S., the appeal shall finally abate on the death of the appellant, the CRLA stands abated and accordingly disposed of.
( S.K. Sahoo) Judge ( Chittaranjan Dash) Judge Pravakar