Citation : 2023 Latest Caselaw 7947 Ori
Judgement Date : 21 July, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No. 2954 of 2023
Jayanta Kumar Biswal ..... Petitioner
Mr. B.B. Mishra-2, Adv.
Vs.
1. Kailash Chandra Parida ..... Opposite Parties
2. State of Odisha Ms. S. Patnaik, A.G.A.
(for O.P. No.2)
CORAM:
JUSTICE SAVITRI RATHO
ORDER
21.07.2023 Order No. (Through hybrid mode)
1. Defect No.6 as pointed out by the S.R. is ignored, as learned State Counsel has received copy of the brief.
2. Heard Mr. B.B. Mishra, learned counsel for the petitioner.
3. This application under section 482 of the Code of Criminal Procedure has been filed for quashing the judgment dated 05.05.2023 passed by the learned District and Sessions Judge, Jajpur in Criminal Revision No. 6 of 2023.
4. Issue notice to the opp. parties. Notice on behalf of the opp. party no.2 is accepted by Ms. S. Patnaik, learned Addl. Govt. Advocate for the State.
5. Requisites for issuance of notice to the opposite party no.1 through Registered Post with A.D shall be filed by 25.07.2023. The notice shall be made returnable within four weeks. Sukanta 6. List this case in the week commencing 11.09.2023.
.............................. (SAVITRI RATHO) JUDGE Signature Not Verified Digitally Signed Signed by: SUKANTA KUMAR BEHERA Designation: Senior Stenographer Reason: Authentication
Date: 21-Jul-2023 20:40:39
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