PRAVANJAN DASMOHAPATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) On 8/1/2024 when the matter was listed, Mr. U.C. Jena, learned counsel for the petitioner had submitted that the investigation has been completed and charge sheet has been filed in the first week of January, 2024 dropping the offences under Sec. 302, 304-B of IPC and adding the offence under Ss. 306 of IPC. Hence the case was adjourned to 11/1/2024 to enable the learned counsel for the petitioner to furnish a copy of the charge sheet.

(2.) When the case was listed on 11/1/2024, the prayer for adjournment has been made on behalf of Mr. U.C. Jena, learned counsel for the petitioner and the case has been listed today.

(3.) Today when the case is taken up, Mr. A.S. Paul, learned counsel for the petitioner submits that charge sheet in the case has been filed today.