Suri @ Suresh Chandra Gouda vs State Of Odisha And Another
2022 Latest Caselaw 1312 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  W.P.(Crl) No.221 of 2010


               Suri @ Suresh Chandra Gouda     ....           Petitioner
                                         Mr. M.K. Mohapatra, Advocate

                                             -versus-

               State of Odisha and another
                                                        ....          Opp. Parties
                                                              Mr. S.N. Das, ASC

                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE R.K. PATTANAIK
                                        ORDER

Order No. 14.02.2022

11. 1. Pursuant to the order passed by this Court on 20th April 2010, the Petitioner has already been released from custody. Nevertheless, by that time, he had served an extra period of eight months and ten days in jail whereas he ought to have been released forthwith after the order dated 4th August, 2009 of this Court. There is no satisfactory explanation yet by the Opposite Parties for the delay in the Petitioner's release from jail.

2. A last opportunity is granted to the State of Odisha to file a detailed affidavit explaining what steps were taken in the matter pursuant to the judgment dated 4th August, 2009 passed by this Court. If the affidavit is not filed on or before 14th March, 2022, then the Director General of Police (Prisons) will remain present in virtual mode on the next date. Rejoinder thereto, if any, be filed before the next date.

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3. List on 28th March, 2022.

(Dr. S. Muralidhar) Chief Justice

(R.K. Pattanaik) Judge KC Bisoi