Citation : 2023 Latest Caselaw 6176 Ori
Judgement Date : 16 May, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No. 1137 of 2023
Hari Chandra Nayak and others .... Petitioners
Mr. D.K. Mohapatra, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. Prasanna Kumar Mohanty, Addl. Standing Counsel
CORAM:
THE CHIEF JUSTICE
ORDER
Order No. 16.05.2023
01. 1. This petition has been filed with the following prayer:
"It is therefore prayed that this Hon'ble Court may graciously be pleased to admit this CRLMC, call for records, issue notice to the Opposite Party and after hearing the parties, quash the entire criminal proceeding in G.R. Case No.151-(A) of 2010 arising out of Cuttack Mahila P.S. Case No.4 of 2010 which is pending in the Court of learned S.D.J.M.(S), Cuttack in the district of Cuttack in the facts and circumstances stated above."
2. It is seen that the trial is in progress. The prayer is that it should be concluded expeditiously. In that view of the matter, a direction is issued to close the prosecution evidence after examining all the prosecution witnesses positively by 1st September, 2023 and the defence evidence within a month thereafter. The final judgment be pronounced by the trial Court not later than 1st November, 2023. It is made clear that both prosecution and the defence should cooperate with the trial Court in adhering to the above targets.
3. Accordingly, the CRLMC is disposed of with the above observation and direction.
4. A copy of this order be sent to the concerned trial Court forthwith.
(Dr. S. Muralidhar) Chief Justice
S. Behera
Signature Not Verified
Signed by: SUMANTA BEHERA Designation: Jr. Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 17-May-2023 10:51:44
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