Manas Kumar Panda vs State Of Odisha .... Opposite Party
2025 Latest Caselaw 3007 Ori

Orissa High Court

Manas Kumar Panda vs State Of Odisha .... Opposite Party on 28 January, 2025

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                      CRLREV No.639 of 2024

        Manas Kumar Panda                        ....            Petitioner
                                                      Represented By Adv.
                                                       Mr. H. K. Tripathy

                                     -versus-
        State of Odisha                         ....      Opposite Party
                                                          Represented By
                                                       Mr. Sonak Mishra,
                                                                    ASC



                  CORAM:
                  DR. JUSTICE S.K. PANIGRAHI

                              ORDER

28.01.2025 Order CRLREV No.639 of 2024 & I.A. No.986 of 2024 No.

01. 1. This matter is taken up through hybrid

arrangement.

2. The Petitioner, by filing this Writ Petition has

made a prayer to set aside the judgment dated 19.01.2024

passed by the learned 2nd Additional Sessions Judge,

Cuttack in CRLA No.58 of 2023 confirming the order

dated 15.05.2023 passed by the learned Authorized

Officer-cum-Superintendent of Excise, Cuttack in C.P

// 2 //

Case No.17 of 2022, corresponding to P.R. No.116/2021-

2022 of Excise Mobile Unit-1, Cuttack. He further seeks a

direction from this Court to release the vehicle in his

favour.

3. In such view of the matter, let notice be issued to

the Opposite Party/State on the question of limitation.

4. Learned counsel for the State waives of notice on

behalf of the Opposite Party. One spare copy of the I.A

along with the copy of the CRLREV be served on him to

take instructions in the matter.

5. List this matter on 18.02.2025.

(Dr. S.K. Panigrahi) Judge

Gitanjali