Pravash Chandra Sahu vs State Of Odisha & Another .... Opposite ...
2025 Latest Caselaw 2138 Ori

Orissa High Court

Pravash Chandra Sahu vs State Of Odisha & Another .... Opposite ... on 6 January, 2025

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CRL. REV. No.64 of 2024

             Pravash Chandra Sahu              ....               Petitioner
                                                Mr. B. K. Sharma, Advocate

                                         -versus-

             State of Odisha & another         ....         Opposite Parties
                                                        Mr. S.N. Das, ASC

                            CORAM: JUSTICE V. NARASINGH

                                     ORDER

Order No.                           06.01.2025
    07.     1.      Heard learned counsel for the Petitioner and

learned counsel for the State.

2. Learned counsel for the Petitioner relies on the judgment of the Apex Court in the case of Vishnu Kumar Shukla & another vrs. The State of Uttar Pradesh & another reported in 2024 (I) OLR SC 231 and Sanjay Kumar Rai vrs. State of Uttar Pradesh & another reported in 2021 (II) OLR (SC) 81 to fortify his submission.

3. Learned counsel for the State undertakes to place the report of the Superintendent of Police along with the copy of the deposition of the witnesses including the Informant/Complainant in the complaint case as well as in the G.R. Case and the judgment passed in the G.R. Case.

4. List this matter on 8.1.2025 for further hearing.

(V. NARASINGH) Judge

PKS

Signed by: PRADEEP KUMAR SWAIN

Location: Orissa High Court, Cuttack Date: 07-Jan-2025 13:46:27