SASMITA PAIKRAY Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and learned counsel for the State.

(2.) The present CRLMP has been filed seeking the following relief;

(3.) Considering the nature of the grievance, this Court is of the considered view that this is not a fit case for exercise of plenary jurisdiction under Article 226 of the Constitution of India. It shall be open to the Petitioner to pursue the remedy available to him in Cr.P.C.