Raghunath Sahoo vs State Of Odisha ..... Opposite Party
2025 Latest Caselaw 5576 Ori

Orissa High Court

Raghunath Sahoo vs State Of Odisha ..... Opposite Party on 18 August, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLMC No.2493 of 2025
             Raghunath Sahoo              .....      Petitioner
                                                              Represented By Adv. -
                                                              Digambara Mishra

                                            -versus-
             State Of Odisha                       .....              Opposite Party
                                                             Represented By Adv. -
                                                             Mr. N.moharana (sc.
                                                             Vig.)

                                  CORAM:
                    THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                MOHAPATRA

                                           ORDER

18.08.2025

Order No.

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

2. Heard learned counsel for the Petitioner as well as Mr.N. Maharana, learned Standing Counsel for the Vigilance Department. Perused the application as well as prayer made therein.

3. Learned counsel for the Petitioner at the outset relied upon the judgments of the Hon'ble Supreme Court in Tarina Sen vs. Union of India and another reported in (2024) SCC Online SC 2696 and in N.S. Gnaneshwaran vs. Inspector of Police and another reported in 2025 SCC Online SC 1257 in support of his contention for quashing of the entire criminal proceeding.

4. Learned Standing Counsel for the Vigilance Department sought for some time to go through the judgments.

5. Accordingly, list this matter in the week commencing 22nd September, 2025.

6. As an interim measure it is directed that on an application being filed by the petitioner seeking adjournment, the learned trial court shall do well to adjourn the matter for a period of six weeks.

( Aditya Kumar Mohapatra) Judge

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