State Of Orissa vs Sanuar Saha And Another ... Opposite ...
2024 Latest Caselaw 153 Ori

Orissa High Court

State Of Orissa vs Sanuar Saha And Another ... Opposite ... on 3 January, 2024

Author: G. Satapathy

Bench: G. Satapathy

                             IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          CRLLP No. 85 of 2006

                  State of Orissa                              ...         Petitioner
                                                               Mrs. S.R. Sahoo, ASC
                                      -versus-
                  Sanuar Saha and another                      ... Opposite Parties
                                                        Mr. R.D. Achary, Advocate
                                                               (for O.P.Nos.1 &2)

                                                CORAM:
                                         JUSTICE G. SATAPATHY

                                                 ORDER(ORAL)

03.01.2024 Order No.

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

2. This is a Criminal Leave Petition seeking leave to the appeal against the judgment of acquittal recorded on 25.09.2004 by the learned Additional Sessions Judge, Fast Track Court No.2, Bhubaneswar in S.T. Case No. 147/18/2003 wherein the learned trial Court has acquitted the opposite parties of the charge U/Ss. 302/34 of the IPC, but it appears that the Criminal Leave to Appeal against acquittal U/S 302 is normally placed before the Division Bench.

3. In such view of the matter, the Registry is requested to verify the assignment and place the record accordingly.

(G. Satapathy)

Signed Sasmal Signed by: SUBHASMITA SASMAL Reason: Authentication Location: High Court of Orissa Date: 04-Jan-2024 11:05:00