Sairendhri Mahanta vs State Of Odisha (Vig.) ..... Opposite ...
2025 Latest Caselaw 917 Ori

Orissa High Court

Sairendhri Mahanta vs State Of Odisha (Vig.) ..... Opposite ... on 4 July, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       CRLMC No.1238 of 2025
                     Sairendhri Mahanta            .....      Petitioner
                                                                            Represented By Adv. -
                                                                            Bhabani Sankar Das

                                                         -versus-
                     State Of Odisha (Vig.)                         .....         Opposite Party
                                                                            Mr. S.K. Das, Standing
                                                                            Counsel for Vigilance

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

                                                         ORDER

04.07.2025 Order No.

02. 1. This matter is taken up through Hybrid mode.

2. Learned counsel for the Petitioner does not want to press this application with liberty to approach the learned trial Court by filing a discharged application at the time of framing of charge.

3. In the circumstance, the CRLMC stands dismissed as withdrawn with liberty as prayed for. While considering the discharged application, the learned trial Court shall take note of the judgment of this Court in the case of Sasmita Pradhan v. State of Odisha (Vig.) in CRLMC No.3657 of 2024 disposed of on 16.04.2025.

( Aditya Kumar Mohapatra ) Judge S.K. Rout

Signed by: SANTANU KUMAR ROUT Page 1 of 1.

Location: High Court of Orissa, Cuttack Date: 04-Jul-2025 18:07:03