Pintu Sahu vs State Of Odisha
2023 Latest Caselaw 2807 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    CRLMC No. 813 of 2019

                  Pintu Sahu                                ....           Petitioner
                                                 Mr. Khageswar Behera on behalf of
                                                        Mr. Anirudha Das, Advocate
                                               -versus-
                  State of Odisha                           ....      Opposite Party
                                      Mr. Debakanta Mohanty, Addl. Govt. Advocate

                  CORAM:
                  THE CHIEF JUSTICE
                                                ORDER

Order No. 04.04.2023

03. 1. It is clarified that notwithstanding the impugned order dated 18th August, 2017 passed by the learned S.D.J.M., Panposh it will be open to the Petitioner on the strength of the judgment of this Court in Ashish RanjanMohanty v. State of Odisha 2022 (85) OCR 705 to renew his application afresh before the S.D.J.M., Panposh for release of the vehicle in question.

2. Such application will be considered on its merits in light of the aforementioned judgment of this Court.

3. The CRLMC is disposed of in the above terms. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

S.K. Jena/Secy.