Santosh Kumar Bhoi And vs State Of Odisha And Another .... ...
2025 Latest Caselaw 2244 Ori

Orissa High Court

Santosh Kumar Bhoi And vs State Of Odisha And Another .... ... on 8 January, 2025

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   CRLMC No.3994 of 2024
                 Santosh Kumar Bhoi and          ....                Petitioner(s)
                 others
                                                 Mr. S. B. Mohanty, Advocate

                                           -versus-

             State of Odisha and another         ....            Opposite Party(s)
                                                      Mr. S. Das, SC (Vigilance)

                     CORAM: JUSTICE SIBO SANKAR MISHRA

                                         ORDER

Order No.                               08.01.2025
 02.        1.        Heard.

2. Learned counsel for the petitioners submits that the present

case is emanating from an order passed by the learned Lokpal on

29.04.2022 and the said order of the learned Lokpal has already

been quashed by this Court vide judgment dated 19.04.2024 in

W.P.(C) No.21206 of 2022. Therefore, the petitioners have moved

an application before the learned trial Court for dropping the entire

proceeding on the ground that the proceeding has been emanating

from an order of learned Lokpal which has already been set aside

by the Division Bench of this Court. The application is pending for

consideration.

3. Hence, the learned counsel for the petitioners seeks to

withdraw the present petition to press his prayer before the Court

below in pending application.

4. Accordingly, the CRLMC is disposed of as withdrawn

with liberty as prayed for.

(S.S. Mishra) Judge Swarna

Location: High Court of Orissa