Siva Charan Mohanty vs State Of Odisha (Vigilance) .... ...
2025 Latest Caselaw 8390 Ori

Orissa High Court

Siva Charan Mohanty vs State Of Odisha (Vigilance) .... ... on 17 September, 2025

Author: Chittaranjan Dash

Bench: Chittaranjan Dash

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLA No. 671 of 2024

                 Siva Charan Mohanty               ....        Appellant
                                           Mr. D.P. Dhal, Sr. Advocate

                                        -versus-
                 State of Odisha (Vigilance)    ....     Opposite Party
                                           Mr. Sanjay Kumar Das, S.C.
                                                          (Vigilance)


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

Order No.                              17.09.2025
 08.        1.      Heard learned counsel for the Parties.

2. Learned counsel for the Parties submits that the present CRLA arises out of the judgment and order dated 26.06.2024 passed by the learned Special Judge (Vigilance), Sundargarh in CTR No.17/269 of 2001-16 against the three accused persons namely Medisetti Seshadri, Siva Charan Mohanty and Manoj Kumar Dash. While the CRLA No.671 of 2024 relates to the accused Siva Charan Mohanty, the CRLA No.655 of 2024 relates to the accused Manoj Kumar Dash, the other appeal i.e. CRLA No.846 of 2024 relates to the accused Medisetti Seshadri.

3. According to Mr. Sanjay Kumar Das, learned Standing Counsel for the State (Vigilance) submits that he has not received the Paper Book. Although the Paper Book has been prepared in CRLA No.671 of 2024, has been reflected therein, but in the other two cases, i.e. CRLA No.655 of 2024 & CRLA No.846 of 2024, have not been reflected therein. It is directed that the Paper Book be prepared including all three CRLAs and a copy thereof be supplied to Mr. Sanjay Kumar Das, learned Standing Counsel for the State (Vigilance).

4. The Office is directed to supply the copy of the Paper Book reflecting the Case numbers, i.e. CRLA No.655 of 2024 & CRLA No.846 of 2024.

5. List this matter on 27.10.2025 along with CRLA No.655 of 2024 & CRLA No.846 of 2024.

(Chittaranjan Dash) Judge

Sarbani

Designation: Junior Stenographer

Location: HIGH COURT OF ORISSA, CUTTACK Date: 19-Sep-2025 16:27:59