Narendra Patra And Others vs State Of Odisha And Another
2023 Latest Caselaw 2312 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   CRLMC No.2802 of 2018


            Narendra Patra and others                 ....            Petitioners
                                                     Mr. P. C. Nayak, Advocate
                                          -versus-
            State of Odisha and another                ...      Opposite Parties
                                      Mr. Debakanta Mohanty, AGA for State

            CORAM:
            THE CHIEF JUSTICE
                                        ORDER

Order No. 21.03.2023

10. 1. This Court had on 28th November, 2018 passed an interim order to the effect that no polygraph test would be conducted on the Petitioners.

2. The judgment of the Supreme Court of India in Selvi v. State of Karnataka (2010) 7 SCC 263 is squarely applicable in the present case. Accordingly, the orders dated 2nd August, 2018 and 24th August, 2018 passed by the S.D.J.M., Baripada in G.R. Case No.717 of 2017 are hereby set aside.

3. The petition is accordingly disposed of. A copy of this order be communicated to the concerned trial Court forthwith.

(Dr. S. Muralidhar) Chief Justice

M. Panda