Supreme Court - Daily Orders
Rama Pahan vs State Of Odisha on 16 September, 2025
Author: Aravind Kumar
Bench: Aravind Kumar
ITEM NO.1 COURT NO.17 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No.11508/2025
[Arising out of impugned final judgment and order dated 16-01-2025
in BLAPL No. 9385/2024 16-01-2025 in BLAPL No. 10002/2024 16-01-
2025 in BLAPL No. 10049/2024 16-01-2025 in BLAPL No. 10343/2024 16-
01-2025 in BLAPL No. 10577/2024 16-01-2025 in BLAPL No. 10745/2024
16-01-2025 in BLAPL No. 10844/2024 16-01-2025 in BLAPL No.
10845/2024 16-01-2025 in BLAPL No. 10886/2024 16-01-2025 in BLAPL
No. 10952/2024 16-01-2025 in BLAPL No. 11254/2024 16-01-2025 in
BLAPL No. 11433/2024 16-01-2025 in BLAPL No. 9386/2024 passed by
the High Court of Orissa at Cuttack]
RAMA PAHAN Petitioner(s)
VERSUS
STATE OF ODISHA & ANR. Respondent(s)
FOR ADMISSION and I.R.
IA No. 214453/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
IA No. 214452/2025 - PERMISSION TO FILE PETITION (SLP/TP/WP/..)
Date : 16-09-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARAVIND KUMAR
HON'BLE MR. JUSTICE N.V. ANJARIA
For Petitioner(s) : Mr. Vivek Gupta, AOR
Mr. Ankit Verma, Adv.
Mr. Govind Gupta, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. Permission to file SLP is granted.
3. Issue notice, returnable in six weeks. Petitioner is permitted to take out notice on the standing counsel for the respondents.
Signature Not Verified Digitally signed by KANCHAN CHOUHAN Date: 2025.09.16 17:34:08 IST Reason: (NEHA GUPTA) (AVGV RAMU)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)