Prasant Kumar Das vs State Of Odisha And Others
2025 Latest Caselaw 7698 Ori

Orissa High Court

Prasant Kumar Das vs State Of Odisha And Others on 30 April, 2025

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLMC No.2549 of 2024
            Prasant Kumar Das        .....                     Appellant
                                           Mr. Pratap Kumar Mohanty,Adv.

                                          -versus-
            State Of Odisha and others     .....                  Respondents
                                                         Mr. S. Moharanra, ASC

                                               Mr. Bharat Bhusan Routray, Adv.
                                                                     for O.P.2

                                 CORAM:
                  THE HON'BLE MISS JUSTICE SAVITRI RATHO

                                        ORDER

30.04.2025 (Through Hybrid Mode.) Order No.

09.

1. Mr. P.K. Mohanty, learned counsel for the petitioner files a

written note of submission stating that he does not want to argue

any further and the written note of submission may be considered.

2. The written note of submission be taken on record. Perusal of

the same reveals that there is reference to a number of citation but

the citations have not been enclosed along with the written note of

submission.

3. Mr. B.B. Routray, learned counsel appearing on behalf of

Opposite Party No.2 submits that the order dated 03.06.2019 has

been challenged taking cognizance of the offence under section

420 IPC along with other offences but in the meanwhile, the trial

has progressed and accused statement had been recorded on

06.03.2024. He further submits that the case is now posted for

argument in the learned trial Court.

4. Hearing is concluded.

5. Judgment is reserved.

(Savitri Ratho) Judge

Prasant

Signed by: PRASANT KUMAR SAHOO Designation: PERSONAL ASSISTANT Reason: Authentication Location: Orissa High Court Date: 01-May-2025 20:03:32