Bibhuti Bhusan Sahoo vs State Of Odisha ..... Opposite Parties
2025 Latest Caselaw 3189 Ori

Orissa High Court

Bibhuti Bhusan Sahoo vs State Of Odisha ..... Opposite Parties on 31 January, 2025

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLREV No.34 of 2025
        Bibhuti Bhusan Sahoo                 .....              Petitioner
                                                     Represented By Adv.
                                                     - Suryakanta
                                                     Dwibedi

                                       -versus-
        State Of Odisha                      .....        Opposite Parties
                                                     Represented By Adv.
                                                     - Ms. Gayatri Patra

                                    CORAM:
                 THE HON'BLE DR. JUSTICE S.K. PANIGRAHI

Order                                   ORDER
                                       31.01.2025
No.

 01.        1.      This   matter      is   taken    up   through      hybrid

            arrangement.

2. The Petitioner, by filing this Writ Petition has

sought for setting aside the Judgment and order dated

21.11.2024 passed by the learned J.M.F.C, Ranpur in

Criminal Misc. Case No. 62 of 2024 arising out of 2(a)CC

Case No. 97 of 2024 corresponding to P.R No. 55 of 2024-

25. He also prays for a direction from this Court to release

his vehicle in question.

3. Heard.

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

the Opposite Party.

5. Learned counsel for the State waives of notice on

behalf of the Opposite Party. One spare copy of the brief

be served on her to obtain instruction in the matter.

6. List this matter on 03.03.2025.

(Dr. S.K. Panigrahi) Judge

Gitanjali