Goura Chandra Parichha vs State Of Orissa
2026 Latest Caselaw 2918 Ori

Orissa High Court

Goura Chandra Parichha vs State Of Orissa on 25 March, 2026

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   CRLA No. 56 of 2009
           Goura Chandra Parichha                        ....                    Appellant
                                                              Ms. Anima Dei, Advocate
                                             -versus-
           State of Orissa                               ....                  Respondent

                                                                   Mr. M. S. Rizvi,
                                            Additional Standing Counsel (Vigilance)

                CORAM:
                     HON'BLE MISS JUSTICE SAVITRI RATHO

                                                ORDER

 Order No.                                     25.03.2026
                                         (Through hybrid Mode)
 15.              1.     Heard Ms. Anima Dei, learned counsel for the Appellant

and Mr.M. S. Rizvi, learned Additional Standing Counsel for

Vigilance.

2. Ms. Dei, learned counsel for the Appellant submits copies

of the citations:-

(i) State of Goa Vrs. Babu Thomas reported in (2005) AIR (SC) 3606 and (2005) 8 SCC 130 (Paragraphs 10 & 11)

(ii) State of Maharashtra through C.B.I. Vrs. Mahesh G. Jain reported in (2013) 8 SCC 119 and (2013) 55 OCR 1051

(iii) Hemanta Kumar Patra Vrs. State of Orissa and another reported in (2012) 52 OCR 39 (Paragraphs 6 & 7)

(iv) K. Devassia Vrs. State of Kerala reported in (2006) 10 SCC 447 (Paragraph 1), and Utkalika

(v) Janeshwar Das Aggarwal Vrs. State of Uttar Pradesh reported in 1981 AIR (SC) 1646 (Paragraph 3).

3. Hearing is concluded. Judgment is reserved.

(Savitri Ratho) Judge

Signature Not Verified Digitally Signed Signed by: UTKALIKA NAYAK Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa, Cuttack Date: 25-Mar-2026 19:16:34