Debikarani Bharimalla And ... vs State Of Orissa
2022 Latest Caselaw 5568 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      CRLMC No.2469 of 2015

                    Debikarani Bharimalla and another ....           Petitioners
                                                   Mr. T.K. Acharya, Advocate

                                                -versus-
                    State of Orissa                         ....          Opp. Party
                                                            Mr. P.K. Pattnaik, AGA
                                              CORAM:
                                      JUSTICE G. SATAPATHY
                                              ORDER

Order No.                                    14.10.2022

    21.        1.      This matter is taken up through Hybrid Arrangement (Virtual
               /Physical Mode).

2. Learned counsel for the petitioners undertakes to file the certified copy of the judgment passed by the learned trial Court by which he prays to quash the criminal proceeding against the petitioners.

3. In view of such submission, list this matter on 01.11.2022.

( G. Satapathy) Judge Subhasmita