Prahallad Biswal vs State Of Orissa And Others
2023 Latest Caselaw 3010 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P.(C) No. 3237 of 2013

Prahallad Biswal                     .....                                       Petitioner
                                                    Mr. S. Sekhar, Advocate on behalf of
                                                              Mr. P.K. Sahoo, Advocate
                                     Vs.
State of Orissa and others           .....                                Opposite Parties
                                                                   Mr. A.K. Mishra, AGA
             CORAM:
                DR. JUSTICE B.R. SARANGI
                    MR. JUSTICE M.S.RAMAN

                                              ORDER

06.04.2023

Order No. This matter is taken up through hybrid mode.

03.

2. Heard learned counsel for the parties.

3. Mr. S. Sekhar, learned counsel appearing on behalf of Mr. P.K. Sahoo, learned counsel for the petitioner contended that the case of the petitioner is covered by the decision of the apex Court in the case of State of Odisha and others v. Sulekh Chandra Pradhan and ors, AIR 2022 SC 2030: (2022) 7 SCC 482.

4. In view of the above, this writ petition stands disposed of in terms of the aforesaid judgment.

                                                      (DR. B.R. SARANGI)
                                                           JUDGE


Arun                                                      (M.S. RAMAN)
                                                             JUDGE