Jagajyoti Pattojoshi vs State Of Odisha And Others .... Opp. ...
2025 Latest Caselaw 1141 Ori

Orissa High Court

Jagajyoti Pattojoshi vs State Of Odisha And Others .... Opp. ... on 11 July, 2025

Author: Chittaranjan Dash

Bench: Chittaranjan Dash

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        CRLMP No. 512 of 2025

                 Jagajyoti Pattojoshi                ....               Petitioner
                                                     Mr. R. N. Parija, Advocate
                                           -versus-
                 State of Odisha and Others         ....              Opp. Parties
                                                             Mr. R. B. Dash, ASC

                              CORAM:
            THE HON'BLE MR. JUSTICE CHITTARANJAN DASH
                                            ORDER

Order No.                                  11.07.2025

  01.       1.      Heard learned counsel for the Parties.

2. By means of this application, an innocuous prayer has been made for a direction to Opposite Party Nos.2 to conclude the CTR Case No.31 of 2006 arising out of Sambalpur Vigilance PS Case No.15 of 2002 pending before the learned Special Judge, Vigilance, Sundergarh.

3. Mr. Parija, learned counsel for the Petitioner submits that the Petitioner has retired in the year 2013 and is 70 years old now. Having regard to the fact that three cases have been initiated against the Petitioner he would be prejudiced if the trial is not closed by proceeding with the trial expeditiously. In the present he refers to the trial in respect to the CTR Case No.31 of 2006. According to learned counsel after the case was transferred from Sambalpur to the jurisdictional court at Special Judge, Vigilance, Sundergarh the case has not progressed since 2016.

4. Keeping in view the aforesaid submissions and the fact that the CTR Case No.30/25 of 2006-16 having been disposed of vide judgment dated 24.12.2024, the CTR Case No.31 of 2006 may be directed for its conclusion expeditiously having regard to age of complaint. The Petitioner has come to a considerable age of 70 years. In the above premises, it is expected that the matter should be taken on priority basis and in the event, there be no other legal impediment to take up the trial on regular interval for its conclusion preferably within six months. The CRLMP stands disposed of.

(Chittaranjan Dash) Judge

AKPradhan

Signed by: ANANTA KUMAR PRADHAN

Location: HIGH COURT OF ORISSA Date: 14-Jul-2025 10:09:21