Babaji Charan Sahoo vs State Of Odisha And Others
2023 Latest Caselaw 6815 Ori

                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                  CRLMP No.1050 of 2023

                            Babaji Charan Sahoo                  ....                   Petitioner
                                                                      Mr. S. Mohanty, Advocate
                                                          -versus-

                            State of Odisha and others           ....            Opposite Parties
                                                                           Mr. S. Mishra, ASC


                                              CORAM: JUSTICE V. NARASINGH
                                                            ORDER

30.05.2023 Order No.

02. 1. Heard learned counsel for the Petitioner and learned counsel for the State.

2. On instruction, learned counsel for the State submits that PR and counter PR vide Berhampur P.S. Non FIR No.56 & 57 dated 17.05.2023 under Section 107 Cr.P.C. have been submitted to the court of learned S.D.J.M., Nilagiri. The said instruction is taken on record.

3. In view of the same, no further order can be passed in the case at hand. It shall be open to the Petitioner to take recourse in terms of the judgment of the apex Court in the case of Lalita Kumari vrs. State of Uttar Pradesh and others reported in (2012) 4 SCC 1, if so advised.

(V. NARASINGH) Vacation Judge PKS

Signature Not Verified Digitally Signed Signed by: PRADEEP KUMAR SWAIN Reason: Authentication Location: Orissa High Court Date: 31-May-2023 13:35:51