Seikh Haider vs State Of Odisha
2023 Latest Caselaw 6774 Ori

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                               CRLMC No. 2757 of 2021

                          Seikh Haider                               ....          Petitioner
                                                        Mr. Jyotirmaya Sahoo, Advocate
                                                    -versus-
                          State of Odisha                         ....    Opposite Party
                                    Mr. Prasanna Kumar Mohanty, Addl. Standing Counsel


                          CORAM:
                          THE CHIEF JUSTICE

                                                       ORDER

Order No. 19.05.2023

02. 1. The matter is stated to be at the stage of pronouncement of the judgment in the trial Court. Obviously, the trial Court will deal with the question of release, if any, of the seized vehicle and mobile phone as well in its judgment. Consequently, the Court is not inclined to interfere at this stage.

2. The CRLMC is accordingly disposed of.

                                                                    (Dr. S. Muralidhar)
                                                                       Chief Justice




Signature     Not Verified
    SK Jena/Secy.
Digitally Signed

Signed by: SANJAY KUMAR JENA Designation: SECRETARY Reason: Authentication Location: High Court of Orissa, Cuttack Date: 20-May-2023 16:21:53