Orissa High Court
) Bhagya @ Bhagirathi Bisoi vs State Of Orissa on 27 August, 2024
Bench: D.Dash, V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRA No.321 of 1996
1) Bhagya @ Bhagirathi Bisoi ..... Appellant
2) Babu @ Babula Naik Represented By Adv.
3) Basant Naik @ Santosh - M/s.B.Panda
4) Aruna Naik
5) Bidu @ Bidyadhar Naik
6) Dillip Naik
7) Lambodar Naik
8) Anjan @ Ranjan Naik
9) Pramod Naik
10) Pruthibi Naik
11) Bijuli Naik
12) Bishnu Bisoi @ Naik
13) Bira Naik
-versus-
State of Orissa ..... Respondent
Represented By Adv.
-Mr. S. K. Nayak,
AGA
CORAM:
THE HON'BLE MR. JUSTICE D.DASH
AND
THE HON'BLE MR. JUSTICE V. NARASINGH
ORDER
27.08.2024 Order No.
25. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.
Page 1 of 2.2. Learned Additional Government Advocate files the written instruction in Court today, which is taken on record.
3. Keeping in view the written instruction received by the learned counsel for the State from the Inspector-in-Charge, Aska Police Station, Ganjam that the following Appellants, namely, Arun Naik (Appellant No.4), Bidu @ Bidyadhara Naik (Appellant No.5), Anjan @ Ranjan Naik (Appellant No.8), Bijuli Naik (Appellant No.11) & Bira Naik (Appellant No.13) are dead and as no such step has been taken by any of their near relations to prosecute this Appeal further on their behalf, the Appeal stands dismissed as to have abated in respect of the above Appellants. The Appeal shall now proceed in respect of the rest of the Appellants.
4. List this matter on 14.11.2024.
(D. Dash), Judge (V. Narasingh) Judge Signature Gitanjal Not Verified Digitally Signed Signed by: GITANJALI NAYAK Reason: Authentication Location: OHC Date: 29-Aug-2024 16:37:53 Page 2 of 2.