Pratap Kumar Jena @ Pratap vs State Of Odisha & Another ... Opposite ...
2024 Latest Caselaw 12590 Ori

Orissa High Court

Pratap Kumar Jena @ Pratap vs State Of Odisha & Another ... Opposite ... on 1 August, 2024

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CRLREV No. 587 of 2023

     Pratap Kumar Jena @ Pratap         ...         Petitioner
     Jena
                        Mr. S.Agarwal, Sr.Advocate along with
             Mr.D.P.Dhal, Sr.Advocate, P.Mahapatra, Advocate,
                Mr.A.Mohanty, Advocate & Mr.A.Ray, Advocate

                           -versus-
     State of Odisha & another               ...   Opposite Parties
                                            Mr. A. Behera, ASC
                            Mr.J.K.Das, Sr.Advocate along with
                                         Mr.P.Parija, Advocate
                      & Mr.L.K.Maharana, Advocate for OP No.2


                                  CORAM:
                           JUSTICE G. SATAPATHY
                                ORDER(ORAL)

01.08.2024 Order No.

13. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Mr. Debi Prasad Dhal, learned Senior Counsel by filing the copy of depositions of P.Ws. 7 to 13 examined in ST Case No.32 of 2021, who are the complainant and witnesses in the second protest petition, along with the copy of order dated 21.07.2022 passed by the Addl. Sessions Judge, Salipur in ST Case No. 32 of 2021 clarifies this Court on certain issues. Further, Mr. Pratik Parija, learned counsel for opposite party also submits his reply to

the clarification made by Mr. Dhal. The copy of depositions of P.Ws.7 to 13 is taken on record.

3. The matter is heard afresh from the learned counsels for all the parties and hearing being concluded; judgment is reserved.

(G. Satapathy) Judge S. Sasmal