Bikram Kanhar vs State Of Odisha ..... Opposite Party
2024 Latest Caselaw 8349 Ori

Orissa High Court

Bikram Kanhar vs State Of Odisha ..... Opposite Party on 3 May, 2024

Author: Savitri Ratho

Bench: Savitri Ratho

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLREV No.114 of 2024
      Bikram Kanhar                 ....                                Petitioner
                                                       Mr. S.R. Mulia, Advocate
                                    Vs.
      State of Odisha               .....                          Opposite Party
                                                       Mr. S.S. Mohapatra, ASC
                   CORAM:
                        JUSTICE SAVITRI RATHO
                                          ORDER

03.05.2024 Order No. (Through hybrid mode)

04 1. Mr. S.R. Mulia, learned counsel for the petitioner submits that in

Criminal Revision No. 346 of 2022 filed by Nasim Khan vrs. State of

Odisha, a learned Single Judge of this Court has referred the matter to a

larger Bench as there are two conflicting judgments on the point

whether an application under Section 457 of Cr.P.C. will be

maintainable for interim release of a vehicle which has been seized

under the NDPS Act during investigation or trial of the case.

2. Mr. S.R. Mulia, learned counsel for the petitioner states that this

Revision is still pending for decision before the Division Bench.

3. Considering the said submission, list this matter on 09.05.2024 to

enable Mr. S.S. Mohapatra, learned Additional Standing Counsel to

obtain instructions regarding the status of the Criminal Revision No.

346 of 2022 and the connected cases.

Signature puspa Not Verified Digitally Signed Signed by: PUSPANJALI MOHAPATRA ..............................

Reason: Authentication                                          (SAVITRI RATHO)
Location: Orissa High Court
Date: 03-May-2024 18:57:32                                          JUDGE