Wednesday, 13, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Ajaya Kumar Rath vs State Of Odisha And Others .... Opposite ...
2025 Latest Caselaw 7071 Ori

Citation : 2025 Latest Caselaw 7071 Ori
Judgement Date : 15 April, 2025

Orissa High Court

Ajaya Kumar Rath vs State Of Odisha And Others .... Opposite ... on 15 April, 2025

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    CRLMC No.1323 of 2025
                 Ajaya Kumar Rath               ....                 Petitioner(s)
                                                     Mr. S. K. Panda, Advocate

                                          -versus-

             State of Odisha and others         ....           Opposite Party(s)
                                                       Mr. S. J. Mohanty, ASC


                     CORAM: JUSTICE SIBO SANKAR MISHRA

                                        ORDER
Order No.                              15.04.2025
 02.        1.        Heard.

2. The petitioner is aggrieved by the order dated 09.12.2024

passed by the learned District & Sessions Judge, Jajpur in Crl.

Revision No.21 of 2024, whereby the order dated 23.09.2024

passed by the learned S.D.J.M., Jajpur in Criminal Misc. Case

No.119 of 2024 has been affirmed. The petitioner moved an

application under Section 457 Cr.P.C. before the Court below for

releasing of the Bolero Pick Up, Goods Career bearing Registration

No.OD-05-AX-7177 seized in connection with Bari-

Ramachandrapur P.S. Case No.358 of 2024.

3. Learned counsel for the petitioner seeks to withdraw the

present petition to file a fresh petition in view of the recent

judgment of this Court passed in CRLREV No.660 of 2024 on

10.04.2025 in the case of Lakshman Srinivasan vrs. Republic of

India (CBI).

4. Accordingly, the CRLMC is disposed of as withdrawn.

However, liberty is granted to the petitioner to move a fresh

application before the trial Court relying upon the judgment of this

Court in the case of Lakshman Srinivasan (supra). If such

application is moved, the same shall be considered within fifteen

days hence.

(S.S. Mishra) Judge Swarna

Designation: Senior Stenographer

Location: High Court of Orissa Date: 17-Apr-2025 10:18:59

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter