Rashmi Ranjan Siya vs State Of Odisha
2023 Latest Caselaw 12951 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            BLAPL No. 345 of 2021

                 Rashmi Ranjan Siya              ....       Petitioner

                                   Mr. Umakanta Barik, Advocate

                                      -versus-
                 State of Odisha                 ....      Opp. Party

                                   Mr. T.K. Praharaj, Standing
                                   Counsel

                                  CORAM:
                              JUSTICE M.S. SAHOO

                                 ORDER

Order No.                      18.10.2023
                              Hybrid Mode
    3.      1.     When the matter was taken up on 17.10.2023,

Mr. Sisir Panigrahi, learned counsel for the petitioner submitted that the petitioner has been acquitted from all the charges, accordingly, the following order was passed:-

"1. It is submitted by Mr. Panigrahi, learned counsel on behalf of Mr. Umakanta Barik, learned counsel for the petitioner that in the meanwhile, trial has been completed and the petitioner has been acquitted from all the charges. He is unable to point out the date of RJ order, as such he seeks further time to obtain the details of the judgment passed by the learned court below.

2. As prayed for, list on 18.10.2023."

Today, when the matter is taken up, Mr. Umakanta Barik, who is the Advocate on record files a memo indicating that the petitioner has been convicted by the learned 2nd Addl. Sessions Judge, Rourkela in // 2 //

S.T. Case No.135/2016, which is at variance to the submissions made by the learned counsel who had appeared earlier on 17.10.2023.

2. Learned counsel for the petitioner is asked about the date of filing the appeal before this Court, i.e., CRLA No.425 of 2023. He is unable to tell the date of filing the appeal by stating the he has not filed the appeal but some other learned counsel has filed the appeal before this Court. This Court requests the Computer Assistant to give the details of the said appeal. It is apparent that the said appeal was filed on 18.04.2023 by a different set of advocates.

3. It is submitted by the learned counsel for the petitioner appearing today that the submission on 17.10.2023 is not correct.

Be that as it may, in view of disposal of the S.T. Case No.135 of 2016 resulting in conviction of the petitioner, the present petition has been rendered infructuous.

4. Accordingly, the BLAPL is disposed of.

Memo dated 18.10.2023 is taken on record.

(M.S. Sahoo) Judge

Signature Not Verified Digitally Signed Signed by: RADHARANI JENA Designation: Personal Assistant Reason: Authentication Location: ohc Date: 20-Oct-2023 14:07:52