Subrat Kumar Behera vs State Of Odisha (Vig.) ..... Opp. Party
2025 Latest Caselaw 7569 Ori

Orissa High Court

Subrat Kumar Behera vs State Of Odisha (Vig.) ..... Opp. Party on 25 April, 2025

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CRLMC No. 321 of 2025

Subrat Kumar Behera                     .....                           Petitioner
                                                       Mr. Sovan Mishra, Advocate
                                    -versus-
State of Odisha (vig.)                 .....                            Opp. Party
                                               Mr. Niranjan Moharana, A.S.C.(vig.)


             CORAM:
                   HON'BLE MISS JUSTICE SAVITRI RATHO

                                           ORDER

25.04.2025 Order No. (Through hybrid mode)

03.

1. This CRLMC has been filed for quashing the FIR in Cuttack

vigilance P.S. Case No. 53 of 2010 corresponding to T.R. Case No.

08 of 2018 in the Court of the learned Special Judge Vigilance,

Cuttack as well as the charge sheet dated 25.07.2017 submitted in

the same case for commission of offences punishable under section

13(2) read with Section 13(1)(d) of the Prevention of Corruption

Act, Section 420,468,471,120-B of the IPC and Section 3-B of the

Forest Conservation Act.

2. Heard Mr. S. Mishra, learned counsel for the petitioner and

Mr. N. Moharana, learned Addl. Standing Counsel for vigilance.

3. Hearing is concluded.

4. Judgment is reserved.

5. Learned counsels for both the parties submit that they shall

submit short note of submission within a period of 10 days.

(Savitri Ratho) Judge Subhalaxmi

Signed by: SUBHALAXMI PRIYADARSHANI

Location: Orissa High Court, Cuttack Date: 25-Apr-2025 18:44:03