Jayakrushna Mahasuar vs State Of Odisha
2023 Latest Caselaw 2718 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     CRLMC No.2918 of 2016
                                            and
                                     CRLMP No.1297 of 2016

                 Jayakrushna Mahasuar                          ....         Petitioner
                 (In CRLMC No.2918 of 2016)

                 Jayakrushna Mahasuar and others
                 (In CRLMP No.1297 of 2016)

                                                          Mr. Jayadeep Pal, Advocate
                                               -versus-
                 State of Odisha                           ....     Opposite Party
                                                    Mr. Debakanta Mohanty, AGA


                             CORAM:
                             THE CHIEF JUSTICE

                                              ORDER

Order No. 03.04.2023

05. In view of the judgment of the learned Single Judge of this Court dated 23rd March, 2017 in CRLREV Nos.886 and 887 of 2016 (Ipsita Pratihari v. State of Orissa), whereby the same impugned orders dated 25th July, 2016 and 5th August, 2016 of the S.D.J.M., Puri have been quashed, the present petitions are also disposed of in the same terms by quashing the impugned orders dated 25th July, 2016 and 5th August, 2016. A copy of this order be communicated to the concerned Court below forthwith. Issue an urgent certified copy of this order as per rules.

(Dr. S. Muralidhar) Chief Justice

M. Panda