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Titu Hati And Another vs State Of Odisha .... Opp. Party
2025 Latest Caselaw 2316 Ori

Citation : 2025 Latest Caselaw 2316 Ori
Judgement Date : 10 January, 2025

Orissa High Court

Titu Hati And Another vs State Of Odisha .... Opp. Party on 10 January, 2025

Author: Chittaranjan Dash
Bench: Chittaranjan Dash
                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  CRLREV No.11 of 2011

               Titu Hati and another                   ....          Petitioners
                                                       Mr. D.P. Dhal, Advocate

                                            -versus-

               State of Odisha                         ....           Opp. Party
                                                       Mr.Jateswar Nayak, ASC

                        CORAM:
                        JUSTICE CHITTARANJAN DASH
                                       ORDER
Order No.                             10.01.2025
            I.A. No.671 of 2024

11. 1. Heard learned counsel for the Petitioners and the State.

2. The case record has been placed before the Bench pursuant to the mention memo submitted by one Mr. Pradip Kumar Das, Advocate. In the memo it is mentioned that the record be placed for a direction to the Registry to send back the trial court record to the trial court. Since the trial is awaiting in connection with one of the co-accused for want of LCR.

3. The present revision has been preferred against the Criminal Appeal No.103 of 2009 arising out of the judgment and order passed by the learned Asst. Sessions Judge-cum-CJM, Ganjam in S.C. No.37 of 1998 and S.C. No.51 of 1998.

4. Mr. D.P. Dhal, Advocate and Associates have filed power at the initial stage of the filing of the revision. Mr. P.K. Das, learned Advocate has no power in the revision.

// 2 //

5. From the case record it reveals that the original LCR has already been returned to the concerned court vide Bar Code No.30001423 on 06.12.2023 and has been duly received in the office of the Sessions Judge on 8th April, 2024.

6. In view of the above, the I.A. No.671 of 2024 stands disposed of.

(Chittaranjan Dash) Judge

KC Bisoi

Signed by: KRUSHNA CHANDRA BISOI

 
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