Ashok Kumar Dora vs State Of Odisha
2023 Latest Caselaw 2271 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    CRLMC No.3105 of 2018


            Ashok Kumar Dora                         ....             Petitioner
                                    M/s. S. Dwibedi and associates, Advocates
                                         -versus-
            State of Odisha                          ...        Opposite Party
                                              Mr. Debakanta Mohanty for State

            CORAM:
            THE CHIEF JUSTICE
                                         ORDER

Order No. 20.03.2023

05. 1. Learned counsel appearing for the Petitioner states that to the best of his information, charges have not yet been framed in the case. He seeks to place reliance on the judgment dated 19th December, 2022 of the learned Single Judge in CRLMC No.2628 of 2013 (Surendra Kumar Mishra v. State of Orissa).

2. Learned Additional Government Advocate for the State, on the other hand, seeks time for instructions on whether in fact charges have been framed.

3. At his request, list before the roster Bench on 9th May, 2023.

(Dr. S. Muralidhar) Chief Justice

M. Panda