Bibhuti Bhusan Sahoo vs State Of Odisha & Another .... ...
2023 Latest Caselaw 4198 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CRLMC No. 1723 of 2023

            Bibhuti Bhusan Sahoo                   ....                   Petitioner
                                                          Mr. B. Pradhan, Advocate
                                              -Versus -
            State of Odisha & Another               ....                 Opp.Parties
                                                          Mr. S.K. Mishra, Advocate
                        CORAM:
                            JUSTICE SASHIKANTA MISHRA

ORDER_ 24.04.2023

Order No. 1. This matter is taken up through hybrid mode.

03. 2. Mr. A.K. Budhia, learned counsel enters appearance for opposite party No.2 and files power in the Court. The same be kept on record. The name of Mr. Budhia be reflected in the cause list and on brief.

3. In course of hearing it is brought to notice of the Court that by order dated 10.03.2023 in CRLMP No.1735 of 2022, a Coordinate Bench presided by Hon'ble Shri Justice S.K. Sahoo had issued a specific direction to the Court below to conclude the argument of the case within a period of one week on receipt of the order and to pronounce the judgment within a month thereafter.

4. The petitioner has approached this Court seeking to challenge some orders passed by the Court below in rejecting his applications filed for examination of the cheque by handwriting expert and to recall two witnesses for cross-examination. In case any order is passed allowing the petitions filed by the petitioner, the order passed by the Coordinate Bench to pronounce the judgment in a month would be violated. Moreover, it is submitted by Mr. A.K. Budhia, learned counsel for opposite party No.2 that the case is posted today for pronouncement of judgment.

5. In such view of the matter, it would be proper if this case is heard by the Coordinate Bench that had passed the earlier order in CRLMP No. 1735 of 2022. Registry is directed to do the needful with kind permission of Hon'ble the Chief Justice.

6. Since the matter before the Court below is posted for pronouncement of judgment, Registry shall do well to take expeditious steps for listing of the matter.

7. Interim order passed earlier shall continue till the next date.

(Sashikanta Mishra) Judge A.K. Rana

AJAYA Digitally signed by AJAYA KUMAR KUMAR RANA Date: 2023.04.25 RANA 13:54:05 +05'30'