Baidyanath Majhi And Another vs State Of Orissa (Vigilance)
2026 Latest Caselaw 2241 Ori

Orissa High Court

Baidyanath Majhi And Another vs State Of Orissa (Vigilance) on 11 March, 2026

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 CRLA No. 13 of 2017
             Baidyanath Majhi and another               ....          Appellants

                                                        Mr. H.K. Mund, Advocate

                                           -versus-
             State of Orissa (Vigilance)           ....           Respondent
                                                     Mr. Niranjan Moharana,
                                      Additional Standing Counsel (Vigilance)


                                   CRLA No.52 of 2017

             Chandra Sekhar Panda                       ....           Appellant

                                                                          None
                                           -versus-
             State of Orissa (Vigilance)           ....           Respondent
                                                     Mr. Niranjan Moharana,
                                      Additional Standing Counsel (Vigilance)


            CORAM:
              THE HON'BLE MISS JUSTICE SAVITRI RATHO
                                           ORDER

11.03.2026 Order No.

27. (Through hybrid mode)

1. Heard Mr. H.K. Mund, learned counsel for the appellants- Baidyanath Majhi and Mangalsingh Munda in CRLA No.13 of 2017. His first submission is that on account of defect in charges framed for the offences under Section 13(1)(d) of the P.C. Act and Sections 418 and 420 of the IPC, prejudice has been caused to the appellants for which they are entitled to an acquittal. He further submits that he will make further submission on merit, if required.

2. Mr. N. Moharana, learned Additional Standing Counsel (Vigilance) seeks for an adjournment to make his submissions.

3. None appears for the appellant-Chandra Sekhar Panda in CRLA no.52 of 2017.

4. List these cases on 20.03.2026 for further hearing.

(Savitri Ratho) Judge RKS