Bibhuti Bhusan Sahoo vs State Of Odisha
2023 Latest Caselaw 2057 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLMP No.1735 of 2022

              Bibhuti Bhusan Sahoo                  ....      Petitioner

                                   Mr. S.K. Swain, Advocate

                                         -versus-

              1. State of Odisha
              2. Sarat Kumar Sahoo                  ....    Opp. Parties

                                   Mr. P.B. Tripathy,
                                   Addl. Standing Counsel
                                   Mr. A.K. Budhia, Advocate for
                                   opposite party no.2

                                   CORAM:
                              JUSTICE S.K. SAHOO
                                     ORDER

Order No. 10.03.2023

06. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

None appears for the petitioner. When the matter was called on 16.12.2022 as well as on 23.12.2022, nobody appeared for the petitioner.

Mr. A.K. Budhia, learned counsel for opposite party no.2 is present.

Pursuant to the order dated 20.09.2022, learned Grama Nyayadhikari -cum- J.M.F.C., Sukinda in 1.C.C. Case No.183 of 2016 has submitted the report in sealed cover.

// 2 //

Perused the report.

I do not find any merit in the prayer made in this application.

Accordingly, the CRLMP stands dismissed. The learned trial Court shall do well to conclude the argument of the case within a period of one week of receipt of the order and pronounce the judgment within a month thereafter.

A copy of the order be communicated to the learned trial Court for compliance.

Urgent certified copy of this order be granted on proper application.

( S.K. Sahoo) Judge

RKM