Suratibala Das vs State Of Odisha And Others
2023 Latest Caselaw 13855 Ori

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                      CRLMP No. 1805 of 2021

                                   Suratibala Das                    ....                 Petitioner
                                                                          Mr. S.K. Das-2, Advocate

                                                             -versus-

                               State of Odisha and others            ....           Opposite Parties
                                                                              Mr. A. Pradhan, ASC

                                                    CORAM: JUSTICE V. NARASINGH

                                                           ORDER

07.11.2023 Order No.

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

2. Alleging improper investigation into the case registered under Section 302 of IPC, the present CRLMP has been filed.

3. Learned counsel for the State seeks an adjournment to file an affidavit regarding the progress in investigation.

4. Learned counsel for the Petitioner relies on the judgment of the Apex Court in Criminal Appeal No.1357-1358 of 2011 dated 28.11.2013. The same is taken on record.

5. Relying on the same, learned counsel for the Petitioner seeks the intervention of this Court.

6. Learned counsel for the State is called upon to address this Court regarding the judgment cited by the learned counsel for the Petitioner which is taken on record. Signature Not Verified

7. List this matter on 28.11.2023. Digitally Signed Signed by: SANTOSHI LENKA Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa (V. NARASINGH) Date: 08-Nov-2023 19:04:20 Judge Santoshi