Pradeep Santi vs State Of Odisha
2021 Latest Caselaw 10890 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       CRLMC No. 1571 of 2021
                     Pradeep Santi                            ....             Petitioner
                                                   Mr. Jyoti Ranjan Kar on behalf of
                                                   Mr.Dinesh Kumar Mohanty, Advocate
                                                    -versus-
                     State of Odisha                         ....         Opposite Party
                                                       Mr.N. Maharana, ASC (Vigilance)
                              CORAM:
                              JUSTICE SAVITRI RATHO

Order No.                                      ORDER
                                              08.10.2021

03. The matter is taken up by hybrid mode.

Heard Mr. Jyoti Ranjan Kar, learned counsel on behalf of Mr. Dinesh Kumar Mohanty, learned counsel for the petitioner and Mr. N. Maharana, learned Additional Standing Counsel for Vigilance.

Mr. Jyoti Ranjan Kar, learned counsel on behalf of Mr. Dinesh Kumar Mohanty, learned counsel for the petitioner prays for an adjournment.

Mr. N. Maharana, learned Additional Standing Counsel for Vigilance objects to the prayer for the adjournment stating that the petitioner has been delaying the case unnecessarily and that the case was posted to 07.04.2021 in the learned trial court for judgment but as the Presiding Officer got transferred , the matter was adjourned Thereafter after eight adjournments , the accused filed an application under Section 311 Cr.P.C. to call a person who is not a charge sheet witness as a witness only to linger the case .

Considering the submission, list this matter on 26.10.2021. No further adjournments shall be granted.

(Savitri Ratho) Judge puspa // 2 //