Dhoba Naik vs State Of Odisha
2022 Latest Caselaw 3951 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                JCRLA No.27 of 2007

            Dhoba Naik                                ....            Appellant
                                      M/s. M. Basu and associates, Advocates
                                        -versus-
            State of Odisha                           ....       Respondent
                     Mr. Janmejaya Katikia, Additional Government Advocate



             CORAM:
             THE CHIEF JUSTICE
             JUSTICE R. K. PATTANAIK


                                       ORDER

Order No. 12.08.2022

09. 1. This appeal is directed against the judgment dated 22nd December, 2006 passed by the learned Additional Sessions Judge, Bhanjanagar in SC No.11/2004/SC No.391/2004 GDC.

2. However, it has been brought to the notice of the Court by the Directorate of Prisons that during the pendency of this appeal, the Government of Odisha in exercise of the powers conferred by Section 432 of the Code of Criminal Procedure, 1973 has remitted the unexpired portion of the sentence passed against the Appellant and ordered his premature release and pursuant thereto, the Appellant has already been released.

3. In view of the above, the appeal has become infructuous and is disposed of as such. However, the Appellant is at liberty to

approach the Court for revival of this appeal, in case he wishes to have the appeal decided on merits.

(S. Muralidhar) Chief Justice

(R. K. Pattanaik) Judge

M. Panda