Citation : 2023 Latest Caselaw 5976 Ori
Judgement Date : 15 May, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No. 1244 of 2023
Saroj Sahoo .... Petitioner
Mr. A.K. Das-1, Advocate
-Versus -
State of Odisha .... Opposite Party
Mr. B.P. Tripathy, AGA
CORAM:
JUSTICE SASHIKANTA MISHRA
ORDER_ 15.05.2023 Order No. 1. This matter is taken up through hybrid mode.
08.
2. Heard learned counsel for the petitioner and learned Addl. Government Advocate for the State.
3. It is submitted by Mr. B.P. Tripathy, learned Addl. Government Advocate for the State that the affidavit as directed by this Court was though filed by the Sub-Inspector of Police Gondia Police Station on 12.05.2023, the same is not record. Office to tag the same to the case record.
4. In the meantime, Mr. Tripathy files hard copy of the affidavit in Court, which is taken on record.
5. In the affidavit filed today, the I.O. has stated that prayer for recording of the statement of the victim under Section 164 Cr.P.C. was made by way of a petition filed on 02.05.2022, which is a typographical error. A copy of the petition filed on 02.05.2022 by Laxmidhar Behera, ASI, Gondia Police Station, Dhenkanal has been enclosed as Annexure- A/1 to the affidavit.
6. A perusal of the order sheet available in the LCR supports such contention of the Investigating Officer.
7. Heard further arguments.
8. Judgment reserved.
9. Interim order passed earlier shall continue till pronouncement of the judgment of this case.
(Sashikanta Mishra) Judge
A.K. Rana
Signature Not Verified Digitally Signed Signed by: AJAYA KUMAR RANA Designation: PERSONAL ASSISTANT Reason: Authentication Location: High Court of Orissa Date: 16-May-2023 10:32:41
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