Chandan Parija vs State Of Odisha
2021 Latest Caselaw 11452 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLREV No.21 of 2009

              Chandan Parija                                 ...                  Petitioner
                                                             .
                                                               Mr.R.K.Mohapatra, Advocate

                                                    Versus
              State of Odisha                                ...                 Opp. Party
                                                             . Mr. P.C.Das, ASC

                CORAM:
                    JUSTICE SAVITRI RATHO

                   CRL REV No. 21 of 2009 and M.C No. 25 of 2009

                                               ORDER

08.11.2021 Order No.

06. This matter is taken up through hybrid mode.

This case had been heard on 01.11.2021 and posted today i.e. 08.11.2021 for delivery of judgement .

Learned counsel for the petitioner filed a written note of submission on 05.11.2021. After perusal of the same , as some clarifications were necessary , the judgement could not be finalized for delivery today .

Heard Mr Rajesh Kumar Mohapatra . He submits on instructions that no application at the instance of the petitioner or any of the co accused challenging the order of cognizance or rejection of the application for discharge has been disposed of by this Court .

List this case on 16.11.2021 for delivery of judgment. Considering the submission of the learned counsel for the petitioner that the case is fixed to 09.11.2021 for framing of charge and this application will be rendered infructuous , unless the further proceedings are stayed , the petitioner is permitted to file an application for adjournment before the trial Court for adjournment of the case by a period of two weeks, who shall consider the same and adjourn the case accordingly .

(Savitri Ratho) Judge

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