Sri Adhikari @ Adhika Naik vs State Of Odisha
2022 Latest Caselaw 4133 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    CRLA No. 298 of 2007


            Sri Adhikari @ Adhika Naik                  ....           Appellant
                                                   Mr. Debendra Dhar, Advocate

                                         -versus-
            State of Odisha                             ...          Respondent
                                  Mrs. Saswata Patnaik, Addl. Govt. Advocate

            CORAM:
            THE CHIEF JUSTICE
            JUSTICE CHITTARANJAN DASH


                                       ORDER

Order No. 23.08.2022

13. 1. This appeal is directed against the judgment dated 6th April, 2007 passed by the learned Sessions Judge, Dhenkanal in C.T. Sessions Case No.51 of 2006.

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

(Dr. S. Muralidhar) Chief Justice

(Chittaranjan Dash) Judge S.K. Jena/Secy.