Laxmidhar Nayak vs State Of Orissa
2023 Latest Caselaw 277 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  CRLMC No.223 of 2017

            Laxmidhar Nayak                         ...                  Petitioner
                                                        Mr. B.K. Ghadei, Advocate
                                         -versus-

            State of Orissa                         ...              Opposite Party
                                                               Mr. S.R. Roul, ASC

                                      CORAM:
                                JUSTICE G. SATAPATHY

                                            ORDER

06.01.2023 Order No.

06. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Learned counsel for the petitioner submits that although he has challenged the order of refusal of release of seized property in his favour during pendency of the trial, but in the meantime, trial has been concluded and judgment has been passed and, thereby, the present CRLMC may be disposed of as not pressed with liberty to the petitioner to approach the Court, which has recorded the judgment, for release of such property in his favour and in such event, the concerned Court shall pass order in accordance with law.

3. In view of the aforesaid limited prayer advanced on the behalf of the petitioner, the CRLMC stands disposed of as not pressed with liberty to the petitioner to approach the Court which has passed the judgment in this case, in an appropriate application for release of the property in his favour and in such event, the

concerned Court shall dispose of such application for release of property in accordance with law.

4. Hence, the CRLMC stands disposed of with aforesaid observation.

(G. Satapathy) Judge Subhasmita