Sukant Bhatt & Others vs State Of Odisha & Another
2023 Latest Caselaw 15031 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  CRLMC No.3121 of 2022


             Sukant Bhatt & Others               ....                  Petitioners

                                                       Mr. B. Pujahari, Advocate

                                          -versus-

             State of Odisha & Another           ....             Opposite Parties
                                                             Mr. K.K. Gaya, ASC

                              CORAM: JUSTICE V. NARASINGH
                                        ORDER

20.11.2023 Order No.

02. CRLMC No.3121 of 2022

1. Issue notice to the Opposite Parties.

2. Since learned counsel for the State accepts notice on behalf of Opposite Party No.1, one extra copy of the brief be served on him within three working days.

3. Notice be issued to Opposite Party No.2 by speed post. Requisites shall be filed within a week.

4. List this matter on 21.12.2023.

(V. NARASINGH) Judge

Order No.

03. I.A. No.2500 of 2022

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

2. It is on record that the co-accused in the case at hand was acquitted by judgment dated 18.07.2019 by the learned 3rd Additional Sessions Judge-cum-Special Court, Bhubaneswar in S.T. No.25/17 of 2018/2017.

3. Taking note of the same, further proceeding in G.R. Case No. 515 (A) of 2013 pending on the file of learned J.M.F.C., Pipili is stayed till the next date.

4. Accordingly, I.A. stand disposed of.

(V. NARASINGH) Ayesha Judge

Signature Not Verified Digitally Signed Signed by: AYESHA ROUT Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa Date: 21-Nov-2023 18:04:46