Surat Mahakud vs State Of Odisha & Ors
2023 Latest Caselaw 32 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         WPC (OAC) No. 363 of 2014

Surat Mahakud                        .....                                 Petitioner
                                                    Mr. A.C. Mohanty, Advocate
                                     Vs.
State of Odisha & Ors.               .....                         Opposite Parties
                                                                      State Counsel
                                                                                  .
             CORAM:
                DR. JUSTICE B.R. SARANGI

                                            ORDER

02.01.2023

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

2. Heard learned counsel for the parties.

3. Learned counsel for the petitioner contended that the case of the petitioner is covered by the judgment of this Court in the case of Hrudananda Pradhan v. State of Odisha, (W.P.(C) No.1042 of 2014, disposed of on 09.05.2022). Therefore, this writ petition may be disposed of in the light of the aforesaid judgment.

5. Learned Additional Standing Counsel appearing for the State-opposite parties does not dispute the contentions raised by the learned counsel appearing for the petitioner.

6. In the above view of the matter, this writ petition stands disposed of in terms of the judgment passed by this Court in Hrudananda Pradhan (supra).

7. Issue urgent certified copy as per rules.

(DR. B.R. SARANGI) JUDGE Alok