Jagan Sethy @ Bhoi vs State Of Odisha And Others
2022 Latest Caselaw 7266 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     CRLMC No.1423 of 2016

            Jagan Sethy @ Bhoi                          ....             Petitioner
                                                       Mr. Saswat Jena, Advocate
                                            -versus-
            State of Odisha and others                   ...         Opposite Parties
                                                             Mr. Nikhil Pratap, ASC

            CORAM:
            THE CHIEF JUSTICE


                                          ORDER

Order No. 09.12.2022

03. 1. Learned counsel for the Petitioner urges that since the co-

accused have all been acquitted, the case against the present Petitioner should be quashed.

2. The case against the present Petitioner could not proceed because of the stay order passed by this Court. But for the stay order, it is possible that judgment would have been passed by the trial Court in the case of Petitioner as well.

3. Consequently, permitting the Petitioner to urge all the pleas as may be available to him in accordance with law before the trial Court, the petition is disposed of. The interim order passed earlier stands vacated. A copy of this order be communicated to the concerned Court below forthwith.

(Dr. S. Muralidhar) Chief Justice M. Panda