LAWS(SC)-2022-7-134

PRASANT KUMAR JAGDEV Vs. STATE OF ODISHA

Decided On July 25, 2022
Prasant Kumar Jagdev Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is a sitting Member of Legislative Assembly from Chilika Constituency. The allegations against him are of driving his white colored Discovery Car, bearing Registration No. OD-02AY-5775 on the crowd, which led to injuries to many persons.

(3.) There is a cross FIR submitted by the appellant as well.