Bineet Kumar Patel And vs State Of Odisha
2023 Latest Caselaw 10551 Ori

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                CRLMC No. 227 of 2016

                        Bineet Kumar Patel and                       ...           Petitioners
                        another
                                                              Mr. H.S. Mishra, Advocate
                                                       -versus-
                        State of Odisha                              ...     Opposite Party
                                                                Mr. R.B. Mishra, AGA
                                             Mr. S. Kanungo, Advocate (for Informant)
                                                       CORAM:
                                                JUSTICE G. SATAPATHY

                                                       ORDER(ORAL)

            Order No.                                   31.08.2023
              22.     1.              This    matter    is   taken   up        through     Hybrid

Arrangement (Virtual/Physical Mode).

2. Heard, Mr. H.S. Mishra, learned counsel for the Petitioners, Mr. R.B. Mishra, learned AGA and Mr. S.Kanungo, learned counsel for the Informant.

3. Mr. S.Kanungo, learned counsel for the Informant has produced the certified copy of 161 statement of some of the witnesses, whereas Mr. H.S. Mishra, learned counsel for the Petitioner relies upon the decision in Sambhu Kharwar Vrs. State of Uttar Pradesh and another; Criminal Appeal No. 1231 of 2022 disposed of on 12.08.2022. The same be kept on record.

4. Hearing is concluded and Judgment is reserved.

Signature Not Verified Digitally Signed (G. Satapathy) Signed by: PRIYAJIT SAHOO Designation: Jr. Stenographer Judge Reason: Authentication Location: HIGH COURT OF ORISSA Priyajit Date: 01-Sep-2023 16:44:28