Pravash Chandra Sahu vs State Of Odisha .... Opposite Parties
2025 Latest Caselaw 5192 Ori

Orissa High Court

Pravash Chandra Sahu vs State Of Odisha .... Opposite Parties on 20 March, 2025

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CRLREV No. 64 of 2024

             Pravash Chandra Sahu ....                     Petitioner
                                      Mr. B.K. Sharma, Sr. Advocate

                                       -versus-

             1. State of Odisha             ....     Opposite Parties
             2. Khirsindhu Meher
                                                   Mr. S.N. Das, ASC

                        CORAM: JUSTICE V. NARASINGH
                                        ORDER

20.03.2025 Order No.

09. 1. Heard Mr. B.K. Sharma, learned Senior Counsel for the Petitioner and Mr. S.N. Das, learned Additional Standing Counsel for the State further.

2. This matter was listed under the heading "To be Mentioned" at the instance the Petitioner to place on record the judgment of acquittal in respect of the co- accused in the complaint case. The said judgment is taken on record.

3. Referring to the said judgment, learned Senior Counsel reiterates his submission that allowing the proceeding to continue qua the Petitioner would amount to exercise in futility resulting in sheer waste of precious judicial time.

4. Learned counsel for the State submits that the judgment is in respect of the co-accused and its relevance has to be examined in that context.

5. Hearing is concluded. Judgment is reserved.

(V. NARASINGH) Judge

Santoshi

Designation: Senior Stenographer

Location: High Court of Orissa, Cuttack Date: 22-Mar-2025 11:38:53