ABHAYA KUMAR BARIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

(2.) Mr. S.R. Roul, learned ASC produces a written instruction received from the I.I.C., Khandagiri P.S. that the petitioner was also involved in Lingaraj P.S. Case No. 201 of 2014 for an amount of Rs. more than two cores, but Mr. B.K. Swain, learned counsel for the petitioner submits that the case arose out of a complaint case, which was sent to the Police Station U/S 156(3) of Cr.P.C., but there is no progress in the investigation in such case, which appears to be a false case.

(3.) In view of the aforesaid rival submission, the learned ASC is requested to obtain instruction with regard to the progress of investigation in Lingaraj P.S. Case No. 201 of 2014.