Felis @ Phelish Nayak And vs State Of Odisha
2023 Latest Caselaw 3391 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLMC No.1518 of 2023

          Felis @ Phelish Nayak and            ....                                   Petitioner
          another
                                                         Mr.B.R.Tripathy, Advocate

                                            Versus
          State of Odisha                      ....                    Opposite Party
                                                            Mr.Debasish Biswal, ASC

                            JUSTICE SAVITRI RATHO

                                          ORDER

Order No. 12.04.2023

01. (Through hybrid mode)

1. In this application under Section 482 Cr.P.C., the petitioner has prayed for quashing the proceeding in G.R. Case No.41 of 2019 corresponding to Mohana P.S. Case No.103 of 2019, pending in the Court of learned Special Judge-cum-Sessions Judge, Gajapati, Paralakhemundi on the sole ground that the case against him is solely based on confession of the co-accused who faced trial and has been acquitted by the learned trial Court vide judgment dated 30.11.2022 passed in T.R. No.09 of 2020.

2. Mr.Tripathy, learned counsel for the petitioner submits that he is in possession of the certified copies of the depositions of witnesses and will file the attested true copy of the same for perusal of the Court and will serve a copy on the learned Additional Standing Counsel.

3. List this matter tomorrow (13.04.2023).

............................

(Savitri Ratho) Judge Bichi