Purna Chandra Sindhria vs State Of Orissa
2026 Latest Caselaw 346 Ori

Orissa High Court

Purna Chandra Sindhria vs State Of Orissa on 15 January, 2026

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CRLA No. 220 of 2004
             Purna Chandra Sindhria                   ....              Appellant

                                                                           None

                                          -versus-
             State of Orissa                          ....            Respondent

                                                      Mr. Sarathi Jyoti Mohanty,
                                                     Additional Standing Counsel
                                                              Mr. M.S. Rizvi,
                                      Additional Standing Counsel (Vigilance)
            CORAM:
              THE HON'BLE MISS JUSTICE SAVITRI RATHO
                                         ORDER

15.01.2026 Order No.

05. (Through hybrid mode)

1. None appears for the appellant when the matter is called.

2. On the last date, i.e., 24.09.2025, the learned counsel for the State had been directed to obtain instruction with regard to the whereabouts and wellbeing of the Appellant by the next date and the matter had been directed to be listed on 03.11.2025. When the matter is called today, Mr. S.J. Mohanty, learned Additional Standing Counsel submits that the brief has not been supplied to him.

3. On perusal of the records it appears that the Appellant had faced trial in TR Case No.51 of 1998 in the Court of learned Special Judge (Vigilance), Sambalpur. So, it is apparent that the file must have been transferred to the Vigilance Directorate after the said Directorate was formed.

4. Hence, Mr. M.S. Rizvi, learned Additional Standing Counsel (Vigilance), who is present in Court, is directed to obtain instruction. Printouts of the relevant pages of the appeal memo and judgment are supplied to him. He is also directed to collect the Paper Book from the office of the learned Advocate General or collect a scanned copy of Paper Book from the Registry in a pen-drive.

5. List this case on 29.01.2026.

6. Copy of the Paper Book be supplied by the Registry to the learned counsel for the Vigilance on production of a pen-drive.

(Savitri Ratho) Judge

RKS