Manas Kumar Kar vs State Of Odisha (Vig.) .... Opposite ...
2025 Latest Caselaw 6180 Ori

Orissa High Court

Manas Kumar Kar vs State Of Odisha (Vig.) .... Opposite ... on 23 June, 2025

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                           ABLAPL No. 11321 of 2023

             Manas Kumar Kar              ....           Petitioner
                                         Mr. S.K. Dalai, Advocate

                                    -versus-

             State of Odisha (Vig.)       ....     Opposite Party

                                              Mr. M.S. Rizvi, Adv.
                                          (Vigilance Department)

                          CORAM: JUSTICE V. NARASINGH

                                    ORDER

23.06.2025 Order No.

03. 1. Heard learned counsel for the Petitioner and learned counsel for the Vigilance Department.

2. Copy of the brief be served on the learned counsel appearing for the Vigilance Department, Mr. Rizvi.

3. It is submitted by the learned counsel for the Petitioner that in view of the judgment of this Court dated 19.04.2024 in W.P.(C) No.19979 of 2023 which was at the instance of the Petitioner and other connected matters, the very basis of filing the FIR has been set aside.

4. Learned counsel for the Vigilance Department is requested to obtain instruction in this regard.

5. List this matter on 28.07.2025.

6. Interim order passed earlier shall continue till the next date.

7. Registry is requested to place the judgment dated 19.04.2024 in W.P.(C) No.19979 of 2023 and other connected matters on record for reference.

8. Copy of this order be made over to the learned counsel for the Vigilance Department to enable him to take necessary follow up action.

(V. NARASINGH) Judge Santoshi

Location: High Court of Orissa, Cuttack