Durga Prasad Pani vs State Of Odisha
2022 Latest Caselaw 6752 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      CRLMC No. 3371 of 2016

               Durga Prasad Pani                             ....         Petitioner
                                                         Mr. S.S. Padhy, Advocate
                                             -versus-

               State of Odisha                             ....     Opposite Party
                                                           Mr. Janmejaya Katikia
                                                Additional Government Advocate

                           CORAM:
                           THE CHIEF JUSTICE

                                             ORDER

Order No. 18.11.2022

07. 1. One of the grounds on which quashing is sought is that the co-

accused have been acquitted by a judgment dated 7th July, 2015 (Annexure-3). Mr. Janmejaya Katikia, learned Additional Government Advocate seeks time for instructions in that regard.

2. List before the Roster Bench on 16th January, 2023. The interim order passed earlier shall continue till the next date.

(Dr. S. Muralidhar) Chief Justice S. Behera