Banalata Sethi vs State Of Odisha &
2021 Latest Caselaw 1029 Ori

                               CRLA No. 17 of 2021




                   BANALATA SETHI                         ...      APPELLANT

                                                    -VERSUS-

                   STATE OF ODISHA &                      ...    RESPONDENTS
                   ANOTHER



02.   28.01.2021         The    matter   is   taken       up     through     Video
                   Conferencing.
                         The Stamp Reporter has pointed out that the
                   provision of law in the cause title of the appeal memo
                   has not been correctly furnished.
                         Mr. Pravash Chandra Jena, learned counsel for the
                   appellant submits that since it is an appeal filed by the
                   informant    challenging   the   order       of   acquittal   of
                   respondent no.2, the correct provision of law should be
                   under section 372 of Cr.P.C. in place of section 378 of
                   Cr.P.C. and he undertakes to correct the same before the
                   Stamp Reporter by Monday (01.02.2021).
                         Learned    counsel   for   the    State     shall   obtain
                   instruction as to whether the State is going to challenge
                   the impugned judgment and order of acquittal before this
                   Court or not.
                         List this matter in the week commencing from 15th
                   February 2021.


                                                       .............................
                                                        S.K. Sahoo, J.

PKSahoo