High CourtsDivision Bench

Pragati Sahoo vs State Of Orissa & Others

Orissa High Court · Decided on 13 December 2022 · Citation: (2022) 12 OHC CK 0124

HON’BLE JUDGES
S. Talapatra, J · Savitri Ratho, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (CRL) No.103 Of 2022

AI Structured Summary

Not yet generated for this judgment

Judgment

7 paragraphs · 119 words
1.

This matter is taken up through Hybrid Mode.

2.

Mr. P.K. Pradhan, I.I.C., Dhenkanal Sadar Police Station has appeared in person before this Court and states that the Police could not trace out the girl, who is alleged to have been kidnapped. He has assured that the Police is on trial and hopeful that the Police might achieve some success within a few days.

3.

In view of the above statement, let the matter be listed on 21.12.2022.

4.

Ms. Saswata Patnaik, learned Addl. Government Advocate appears for the State.

5.

Mr. S.R. Nayak, learned counsel has appeared for the petitioner.

6.

The personal appearance of Mr. P.K. Pradhan, I.I.C., Dhenkanal Sadar Police Station stands dispensed with.

...............................................