Kusumi Pradhan vs State Of Odisha And Another
2023 Latest Caselaw 7587 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   CRLLP No.151 of 2015

             Kusumi Pradhan                                               ....         Petitioner
                                                                      Mr. A. Tripathy, Advocate
                                        -versus-
             State of Odisha and another                                  .... Opposite Parties
                                                                          Mr. G. N. Rout, ASC
                              CORAM:
                              THE CHIEF JUSTICE
                              JUSTICE G. SATAPATHY

                                                          ORDER

Order No. 13.07.2023 Misc. Case No.104 of 2015

04. 1. Pursuant to the notice issued on the present petition on 19th February 2016, it appeared that an acknowledgement was received regarding valid service being effected on Opposite Party No.2, who was the accused in the Court below and who was acquitted by the impugned judgment of the trial Court. However, since the case was not listed after 19th February, 2016 and has been listed only today i.e. more than seven years thereafter, none is appearing on behalf of Opposite Party No.2.

2. Fresh notice be now issued to Opposite Party No.2 through the IIC of the concerned Police Station to remain present before the Court on the next date. Requisites for which shall be filed within three working days.

3. List on 30th August, 2023.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge

M. Panda Signature Not Verified Digitally Signed Signed by: MRUTYUNJAYA PANDA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa, Cuttack Date: 14-Jul-2023 11:05:22