Ratikanta Sutar And Others vs State Of Odisha And Others
2021 Latest Caselaw 8710 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CRLMC No.153 of 2021

            Ratikanta Sutar and others     ....       Petitioners
                                    Mr. Sudipto Panda, Advocate

                                  -versus-
            State of Odisha and others                ....       Opp. Parties

                     Mr. M.K. Mohanty, Additional Standing Counsel
                  Mr. Durga Prasad Dhal, Advocate (For Opp. Party Nos.2 & 3)



                     CORAM:
                     JUSTICE S. K. PANIGRAHI

                                      ORDER

Order No. 19.08.2021

06 1. This matter is taken up by virtual/physical mode.

2. Mr. Sudipto Panda, learned Counsel for the petitioners, Mr. M.K. Mohanty, learned Additional Standing Counsel appearing for the State and Mr. Durga Prasad Dhal, learned counsel appearing for the opposite party Nos.2 and 3 are present. Judgment prepared in separate sheets is delivered and pronounced in open Court in the presence of learned counsels for the parties and the order is passed accordingly as follows:-

3. Considering the law laid down by the Apex Court in the cases cited above, the aforesaid discussion, submissions made and taking into account a holistic view of the facts and circumstances of the case at hand, this Court is inclined to entertain the instant petition. Accordingly, this Court exercising it's inherent power under Section 482 of Cr.P.C., allows this petition and // 2 //

quashes the order dated 14.10.2019 passed by learned S.D.J.M., Bhadrak in G.R. Case No.434 of 2017 arising out of Bhadrak Town P.S. Case No.53 of 2017 and all proceedings emanating therefrom.

4. The CRLMC is accordingly disposed of.

5. Urgent certified copy of this order be granted on proper application.

(S. K. Panigrahi) Judge AKK/LNB