Orissa High Court
Dr. Sanghamitra Dash vs State Of Odisha And Another .... ... on 26 February, 2024
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No. 4602 OF 2023
Dr. Sanghamitra Dash .... Petitioner(s)
Mr. U. Mishra, Advocate
-versus-
State of Odisha and another .... Opposite Party(s)
Mr. P. K. Maharaj, ASC
CORAM: JUSTICE SIBO SANKAR MISHRA
ORDER
26.02.2024 Order No.
02. 1. Heard.
2. The Petitioner has filed the CRLMC No.6347 of 2014 inter alia challenging the order dated 30.11.2013 passed by the learned S.D.J.M(S), Cuttack in 2(c) C.C. Case No.1443 of 2013 whereby the learned Court below had taken cognizance of offences under Section 23 & 25 of the PC & PNDT Act. The said petition was disposed of on 04.04.2016 by the coordinate Bench of this Court by passing the following order:-
<Learned counsel for the petitioner wants to withdraw the CRLMC application stating that he shall raise before the Court below the question of non-furnishing of the copy of the letter of authorization of the District Appellate Authority issued to the officer who has filed the Page 1 of 2 prosecution report and all other defences available to the accused including the fact that District Appropriate Authority has not developed website for furnishing the Form-F report. Giving liberty to raise the questions before the learned Court below, the CRLMC is dismissed as withdrawn.=
3. Reiterating the same prayer, the Petitioner has again filed the present petition. It is surprising that even though the cognizance was taken in this matter on 30.11.2013, there is no progress in the trial.
4. Learned counsel for the Petitioner submits that charge has not yet been framed.
5. Mr. Maharaj, learned Additional Standing Counsel for the State seeks time to get instruction in this regard.
6. List this matter on 20.03.2024.
(S.S. Mishra) Judge Swarna Signature Not Verified Digitally Signed Signed by: SWARNAPRAVA DASH Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa Date: 27-Feb-2024 11:12:58 Page 2 of 2