R.K. Saraf vs State Of Odisha And Others
2023 Latest Caselaw 2555 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           CRLMC No. 3371 of 2017



                   R.K. Saraf                                  ....            Petitioner
                                              Mr. Prabhu Prasad Mohanty, Advocate
                                               -versus-
                   State of Odisha and Others              ....     Opposite Parties
                                       Mr. Debakanta Mohanty, Addl. Govt. Advocate

                   CORAM:
                   THE CHIEF JUSTICE
                                                 ORDER

Order No. 28.03.2023

04. 1. In view of the judgment dated 16th February, 2023 of the learned Single Judge in CRLMP No.317 of 2014 (Ashutosh Mohanty v. State of Odisha) and batch, the complaint case i.e. 2(C) CC No.21 of 2014 pending in the Court of the J.M.F.C., Jajpur Road and all proceedings consequent thereto are hereby quashed.

2. The CRLMC is disposed of in the above terms. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

S.K. Jena/Secy.