Abinash Kar vs State Of Odisha
2021 Latest Caselaw 6370 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                ABLAPL No. 6544 of 2021

             Abinash Kar                                ....           Petitioner
                                       Kousik Ananda Guru, Advocate
                                            -versus-
             State of Odisha                            ....    Opposite Party
                     Mr. M.K. Mohanty, Additional Standing Counsel



                              CORAM:
                              JUSTICE S. K. PANIGRAHI

                                           ORDER

Order No. 17.06.2021

04. 1. This matter is taken up by video conferencing mode.

2. Heard learned counsel for the petitioner and learned counsel for the State.

3. As an interim measure, it is directed that petitioner shall not be arrested in connection with Burla P.S. Case No.251 of 2021 pending in the Court of the learned S.D.J.M, Sambalpur till pronouncement of the judgment subject to the condition that he shall cooperate with the investigation.

4. As the restrictions due to the COVID-19 situation are continuing, learned counsel for the parties may utilize a soft copy of this order available in the High Court's website or print out thereof at par with certified copy in the manner prescribed, vide Court's Notice No.4587, dated 25th March 2020.

(S. K. Panigrahi) Judge sp