Bhimsen Palankadhari vs State Of Odisha
2023 Latest Caselaw 2463 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    CRLMC No.2781 of 2016


            Bhimsen Palankadhari                        ....                 Petitioner
                                                                Mr. J. Pal, Advocate
                                           -versus-
            State of Odisha                             ...            Opposite Party
                                                 Mr. Debakanta Mohanty, AGA

            CORAM:
            THE CHIEF JUSTICE
                                         ORDER

Order No. 27.03.2023

09. 1. In view of the judgment of the learned Single Judge of this Court dated 23rd March, 2017 in CRLREV Nos.886 and 887 of 2016 (Ipsita Pratihari v. State of Orissa), the order dated 25th July, 2016 in G.R. Case No.1561 of 2016 arising out of Singhadwar P.S. Case No.46 of 2016 pending in the Court of S.D.J.M., Puri and all proceedings consequent thereto are hereby quashed.

2. The petition is disposed of. A copy of this order be communicated to the concerned Court below forthwith. Issue an urgent certified copy of this order as per rules.

(Dr. S. Muralidhar) Chief Justice

M. Panda