Swadhin Kumar Sahu vs State Of Odisha
2021 Latest Caselaw 9005 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLA No. 953 of 2019


                Swadhin Kumar Sahu                 ....         Appellant
                                     Mr. M.R. Badajena, Advocate

                                        -versus-
                State of Odisha                    ....    Respondent
                                     Mr.A. Pradhan,
                                     Addl. Standing Counsel

                                     CORAM:

                             JUSTICE S.K. SAHOO
                                      ORDER

Order No. 26.08.2021

02. This matter is taken up through Hybrid arrangement (Video conferencing/physical Mode).

It is pointed out by the learned counsel for the State that the appellant has already preferred another appeal before this Court in CRLA No.766 of 2018 challenging the self-same impugned judgment of the trial Court, which is subjudiced.

On verification of the case record of CRLA No.766 of 2018, I find that the submission made by the learned counsel for the State is correct.

Since another criminal appeal of the appellant is subjudiced before this Court, this CRLA is not maintainable // 2 //

Accordingly, the CRLA stands disposed of.

( S.K. Sahoo) Judge

P