Suabini Nayak vs State Of Odisha
2023 Latest Caselaw 4746 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          BLAPL No.3451 of 2023

              1. Suabini Nayak
              2. Monalisa Nayak                    ....         Petitioners

                                  Mr.Mahes Das, Advocate

                                        -versus-

              State of Odisha                      ....         Opp. Party

                                  Mr.Rajesh Tripathy
                                  Addl.Standing Counsel

                                 CORAM:
                            JUSTICE S.K. SAHOO
                                    ORDER

Order No. 01.05.2023

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

Learned counsel for the petitioners submits that both the petitioners are the married sisters-in-law of the deceased-Pranita Parichha and they have surrendered in the Court below on 22.03.2023. He further submits that the husband, father-in-law and brother-in-law of the deceased have faced trial in the learned Court of Addl. Sessions Judge, Balliguda in S.T. Case No.16 of 2017 in connection with this case for offences punishable under sections 498-A/302/ 304-B/34 of the Indian Penal Code. Learned counsel further submits that by judgment and order dated // 2 //

17.08.2019, the learned trial Court has been pleased to acquit the father-in-law and brother-in-law of all charges so also the husband of the charges under sections 498-A/304-B of the Indian Penal Code but found him guilty for the offence under section 302 of the Indian Penal Code.

Learned counsel for the State has produced the case diary.

Let the learned counsel for the petitioners hand over the copy of the judgment passed by the learned trial Court so also the evidence copy of all the witnesses examined in the learned trial Court in the said case to the learned counsel for the State by Friday (05.05.2023) and file a copy of the same to the Court also.

Put up this matter in the week commencing from 15th May 2023.

A free copy of the order be handed over to the learned counsel for the State.

( S.K. Sahoo) Judge

Sipun

SIPUN Digitally by SIPUN signed

BEHER BEHERA Date:

              2023.05.03
        A     19:47:29 +05'30'