Kartikeswar Mishra vs State Of Odisha(Vigilance)
2023 Latest Caselaw 12134 Ori

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            CRLREV No. 480 of 2012

                      Kartikeswar Mishra                                ...        Petitioner
                                                                  Mr.B. Seth, Advocate
                                            -versus-
                      State of Odisha(Vigilance)                             ...
                                                                        Opposite
                                                                             Party
                                           Mr. S. Das, Standing Counsel(Vigilance)

                                                    CORAM:
                                             JUSTICE G. SATAPATHY

                                                    ORDER(ORAL)

           Order No.                                 06.10.2023
             08.     1.             This   matter    is   taken    up       through   Hybrid

Arrangement (Virtual/Physical Mode).

2. Mr. Seth, learned counsel for the Petitioner submits that in the meantime, the criminal revision has been rendered infructous in view of the judgment dated 18th September, 2023 of the learned Special Judge(Vigilance), Balangir passed in C.T.R. No. 12 of 2011 acquitting the Petitioner.

4. In view of the aforesaid facts and submission, the above criminal revision stands disposed of as infructous.

Signature Not Verified Digitally Signed (G. Satapathy) Signed by: PRIYAJIT SAHOO Designation: Jr. Stenographer Judge Reason: Authentication Location: HIGH COURT OF ORISSA Date: 07-Oct-2023 14:51:38 Priyajit