Biswadarsani Das vs State Of Odisha & Ors. ..... Opposite ...
2025 Latest Caselaw 2681 Ori

Orissa High Court

Biswadarsani Das vs State Of Odisha & Ors. ..... Opposite ... on 16 January, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLLP No.56 of 2024
            Biswadarsani Das              .....      Petitioner
                                                           Represented By Adv. -
                                                           Bijaya Kumar Parida 2

                                         -versus-
            State Of Odisha & ors.              .....            Opposite Parties
                                                          Represented By Adv. -
                                                          U.C.Jena, A.S.C.

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

                                         ORDER

16.01.2025

Order No.

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

2. Heard learned counsel for the Petitioner.

3. The present leave application has been filed against judgment of acquittal dated 01.10.2024.

4. Learned counsel for the Petitioner at the outset submitted that the learned trial court has erroneously acquitted the accused in this case although there are several grounds on which the accused should have been convicted. In course of his argument, learned counsel for the Petitioner demonstrated some of the grounds.

5. Considering such submission, this Court is of the view that the matter requires further hearing. Accordingly, issue notice to the Opposite Parties by Regd. Post with A.D. fixing a short returnable

date.

6. Since Mr. Jena, learned Additional Standing Counsel for State- Opposite Party accepts notice on behalf of Opposite Party No.1, let an extra copy of the brief be served on him within three working days.

7. Requisites for issuance of notice to the Opposite Party Nos.2 to 4 be filed within three working days.

8. List this matter in the week commencing 03.03.2025.

                                                        ( A.K. Mohapatra)
                                                               Judge

Anil





       Digitally Signed                                                  Page 2 of 2.


       Location: High Court of Orissa
       Date: 17-Jan-2025 17:42:19