Manoj Kumar vs State Of Odisha
2026 Latest Caselaw 3016 Ori

Orissa High Court

Manoj Kumar vs State Of Odisha on 30 March, 2026

      IN THE HIGH COURT OF ORISSA AT CUTTACK
                   CRLMC No. 3452 of 2023

Manoj Kumar                        ....                  Petitioner

                                  Mr. Shibashish Mishra, Advocate
                            -versus-
1. State of Odisha
2. Mr. Chittaranjan Rout
3. Sri Mahendra Kumar Dhal         ....        Opposite Parties
                                        Mr. Ashok Kumar Apat,
                               Additional Government Advocate
                    CRLMC No. 908 of 2020
Manoj Kumar                        ....                  Petitioner

                                  Mr. Shibashish Mishra, Advocate
                            -versus-
State of Odisha and Another        ....            Opposite Parties

                                        Mr. Ashok Kumar Apat,
                               Additional Government Advocate
                    CRLMC No. 909 of 2020
Manoj Kumar                        ....                  Petitioner

                                  Mr. Shibashish Mishra, Advocate
                            -versus-
State of Odisha and Another        ....            Opposite Parties

                                        Mr. Ashok Kumar Apat,
                               Additional Government Advocate
                    CRLMC No. 910 of 2020
Manoj Kumar                        ....                  Petitioner
                                  Mr. Shibashish Mishra, Advocate
                            -versus-
State of Odisha and Another        ....            Opposite Parties

                                           Mr. Ashok Kumar Apat,
                                  Additional Government Advocate

                                                        Page 1 of 2
                             CORAM:
                              THE HON'BLE MISS JUSTICE SAVITRI RATHO
                                                            ORDER

30.03.2026 Order No.

12. (Through hybrid mode)

1. Heard Mr. Shibashish Mishra, learned counsel for the Petitioner further and Mr. Ashok Kumar Apat, learned Additional Government Advocate in part.

2. Written notes of submissions along with citations filed by the learned counsel are taken on record.

3. The learned Additional Government Advocate prays for an adjournment to make further submission.

4. List this case on 21.04.2026 for further hearing.

5. Interim orders passed earlier shall continue till the next date.

6. Mr. Ashok Kumar Apat, learned Additional Government Advocate shall obtain instructions if the unpaid wages in respect of the workers for which the prosecution has been initiated and in respect of which order had been passed on 01.12.2025 in I.A. No.438 of 2024 by this Court, has been paid by the contractor in the meanwhile.

(Savitri Ratho) Judge

Sukanta

Signed by: SUKANTA KUMAR BEHERA Designation: Senior Stenographer

Reason: Authentication Location: Orissa High Court, Cuttack Date: 30-Mar-2026 20:30:44