Orissa High Court
Joshna Rani Patro vs State Of Orissa And Another .... ... on 15 July, 2022
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No. 3634 of 2012
Joshna Rani Patro .... Petitioner
Mr. P.K. Jena, Advocate
-versus-
State of Orissa and another .... Opposite Party
Mr. Janmejaya Katikia, AGA
Mr. Surech Ch. Das, Advocate
CORAM:
THE CHIEF JUSTICE
ORDER
Order No. 15.07.2022
05. 1. Learned counsel appearing for the Opposite Party No.2 informs the Court that now in Paralakhemundi, a Special Court already stands constituted for Electricity matters.
2. In that view of the matter, the impugned order dated 27th September 2010, passed by the S.D.J.M., Paralakhemundi taking cognizance of the offence under Section 135 of the Indian Electricity Act, 2003 against the Petitioner, is hereby set aside. As already noticed in the order date 22nd September, 2012 of the S.D.J.M., Paralakhemundi, the said case, i.e., arising out of FIR No.40 dated 13th April 2010, corresponding to G.R. Case No.131 of 2010 ought to have been transferred to the Special Court for Electricity matters.
3. It is accordingly ordered that the said case will now be listed before the Special Court for Electricity matters in Paralakhemundi on 5th September, 2022 on which date the authorized representative/ Page 1 of 2 Advocate of the Petitioner will appear. An appropriate application may be moved to exempt her from personally appearing on medical grounds. The Special Court will thereafter proceed in accordance with law.
4. The CRLMC is disposed of in the above terms. The interim order passed earlier is hereby vacated.
5. The Superintendent of the concerned Branch is directed to immediately communicate this order to the concerned Special Court for Electricity matters, Paralakhemundi.
(Dr. S. Muralidhar) Chief Justice S. Behera Page 2 of 2