Bijaya Kumar Rath vs State Of Odisha
2022 Latest Caselaw 5295 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       CRLREV No. 759 of 2003

              Bijaya Kumar Rath                            ....           Petitioner
                                                       Mr. P.K. Mishra, Advocate
                                            -versus-

              State of Odisha                              ....     Opposite Party
                                                      Mr. Ishwar Mohanty, ASC
                                                     Mr. S.K. Tripathy, Advocate

                          CORAM:
                          THE CHIEF JUSTICE

                                            ORDER

Order No. 30.09.2022

20. 1. Learned counsel appearing for the Petitioner relies on the decision in Dasan v. State of Kerala and others AIR 2014 SC 1437 and submits that even post-conviction, it is possible to quash the criminal case on the basis of a compromise.

2. Learned counsel for the State seeks time to examine the above judgment.

3. List before the Roster Bench on 29th November, 2022.

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