LAXMIDHAR SATAPATHY Vs. STATE OF ODISHA

JUDGEMENT

(1.) The appellant Laxmidhar Satapathy has challenged the impugned order dated 12.09.2017 passed by the learned Authorized Officer, Special Court, Cuttack in Confiscation Case No.15 of 2014 in directing the appellant to deposit tentatively the salary for one day of the defence witnesses as per list for issuance of summons to them through Court process.

(2.) The appellant was the Ex-Executive Engineer, Electricals, Jagatsinghpur and Ex-Manager, CESU, Head Office at Bhubaneswar and he is now a retired person staying at Chandrasekharpur, Bhubaneswar.

(3.) As it appears, the appellant is facing trial before the learned Special Judge, Special Court, Cuttack in T.R. Case No.27 of 2013. Confiscation Case No. 15 of 2014 was instituted against the appellant, his wife Smt. Supratima Satpathy and son Tusarkanta Satpathy before the Authorized Officer, Special Court, Cuttack at the instance of State of Odisha. It further appears that after closure of the evidence from the side of the State of Odisha, the appellant examined his wife Smt. Supratima Satpathy as D.W.1 and thereafter, he filed a petition for summoning some defence witnesses through Court as per schedule and those witnesses are Sl. nos. 4 to 15 as they are the Govt. Servants/official witnesses. The learned Authorized Officer, Special Court, Cuttack directed the appellant to deposit the salary for one day of the concerned witnesses for issuance of summons through Court process and fixed the date to 15.09.2017 for depositing the salary of the witnesses and requisites for issuance of summons.