[email protected] Sipun Kumar Pradhan vs State Of Odisha
2023 Latest Caselaw 1052 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   CRLMC No. 4002 of 2022

                [email protected] Sipun Kumar Pradhan               ....             Petitioner
                                                           Mr. P.C.Jena, Advocate


                                               -Versus-

                State of Odisha                           ....          Opposite Party
                                                                 Mr. T.K.Praharaj, SC



                        CORAM:
                        JUSTICE R.K.PATTANAIK

  Order No.                               ORDER
                                         31.01.2023

         03.   1.    Mr. Jena, learned counsel for the petitioner submits that the

petitioner was on bail and post-submission of chargesheet, he has been summoned by the learned court below vide Annneuxre-3 but apprehends remand since a higher offence is alleged against him. While contending so, Mr. Jena, refers to a decision of the Apex Court in Susila Agarwal Vrs. State of U.P. in support of his contention.

2. Mr. Jena further submits that the matter may be adjourned to some other date so that he can submit the citation of the Supreme Court.

3. Mr. Praharaj, learned counsel for the State is also directed to go through the judgment which has been referred to by Mr. Jena, learned counsel for the petitioner and respond back on the next date.

4. List on 15th February, 2023.

(R.K.Pattanaik) Judge

Kabita