Wasim Akram vs State Of Odisha & .... Opposite Parties
2025 Latest Caselaw 2770 Ori

Orissa High Court

Wasim Akram vs State Of Odisha & .... Opposite Parties on 20 January, 2025

Author: V. Narasingh

Bench: V. Narasingh

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                      CRLMP No. 1601 of 2024

            1. Wasim Akram     ....         Petitioners
            2. Mohammad Halim
                             Mr. M.M. Ansari, Advocate

                                -versus-

        State of Odisha &            ....     Opposite Parties
        Others
                                         Mr. S. Panigrahi, ASC

                    CORAM: JUSTICE V. NARASINGH
                                   ORDER

20.01.2025 I.A. No. 276 of 2024 Order No.

02. 1. Heard Mr. Ansari, learned counsel appearing for the Petitioners in support of his prayer for recall of the order dated 30.11.2024.

2. Heard learned counsel for the State who opposes such prayer.

3. The judgment relied upon by the learned counsel for the State i.e. Prof. K.V. Rajendran vs. Superintendent of Police, CBCID South Zone, Chennai and Ors., 2013 CRI. L. J. 4464 submitted in Court is taken on record.

4. Learned counsel for the Petitioner during the course of submission relied on the judgments reflected in paragraph-8 of the I.A..

5. Mr. Ansari, learned counsel for the Petitioner undertakes to place on record another judgment of the Apex Court in criminal appeal on which reliance is

placed during course of submission through the e-filing mode by tomorrow.

6. Learned counsel for the State is called upon to submit the copy of the final form and the Case Diary by Friday (24.01.2025).

7. Hearing is concluded and the order is reserved.

(V. NARASINGH) Judge Santoshi

Designation: Senior Stenographer

Location: High Court of Orissa Date: 21-Jan-2025 11:31:00