Pratima Das Adhikary And Another vs State Of Odisha
2022 Latest Caselaw 6706 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       CRLMC No.3136 of 2022
                Pratima Das Adhikary and Another                    Petitioners
                                           Mr. Bigyan Kumar Sharma, Advocate

                                               -Versus-

                State of Odisha                             ....          Opposite Party
                                                              Mr. T.K. Praharaj, SC
                                           Mr. S.S. Mohanty, Advocate for informant
                           CORAM:
                           MR. JUSTICE R.K. PATTANAIK

                                              ORDER

 Order                                       17.11.2022
 No.
03.             1.      Heard Mr. Sharma learned counsel for the petitioners and

Mr. Praharaj, learned counsel for the State besides learned counsel for the informant.

2. Hearing concluded. Order is reserved.

3. Learned counsel for the respective parties are requested to file written notes of submission and list of citation in respect of their contentions within next three days.

4. Mr. Sharma, leaned counsel for the petitioners submits that the case is posted to 21st November, 2022 for recording of statements of the petitioners under Section 313 Cr.P.C. and it should be adjourned till the time judgment is delivered and a specific direction may be issued in that behalf.

5. In view of the above submission, learned counsel for the petitioners is granted liberty to seek an adjournment before the learned court below on 21st November, 2022, which being on so moved, the learned J.M.F.C., Bhubaneswar shall defer the recording of the statements of the petitioners to a future date preferably after 28th November, 2022.

(R.K. Pattanaik) Judge TUDU