Pravat Kumar Tripathy vs Republic Of India
2021 Latest Caselaw 12960 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLMC No.122 of 2021
            Pravat Kumar Tripathy                 ....           Petitioner
                                         Mr. Siba Sankar Mishra, Adv. &
                                         Mr. A.P. Bose, Adv.

                                       -versus-

            Republic of India, Central Bureau     ....            Opp. Party
            of Investigation


                                         Mr. Sarthak Nayak, Adv. (CBI)
                     CORAM:
                     JUSTICE S.K. PANIGRAHI
                                  ORDER

Order No. 17.12.2021

08. 1. This matter is taken up through hybrid mode.

2. Mr. Siba Sankar Mishra, learned counsel for the Petitioner and Mr. Sarthak Nayak, learned counsel for the Opposite Party- CBI are present. Judgment prepared in separate sheets is delivered and pronounced in open Court in the presence of the learned counsels for the parties and the order is passed accordingly as follows:

3. Considering the nature and gravity of the accusation, the nature of supporting evidence, its serious adverse impact on the fabric of the society and misappropriation of huge sums of public money, this Court finds no ground to interfere

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under Section 482 of the Cr. P.C. at this stage. This CRLMC is, therefore, dismissed.

4. It is, however, clarified that the learned trial court shall proceed with a fair trial uninfluenced by any of the observations made hereinabove. Ordered accordingly.

( S.K. Panigrahi) Judge BJ