Sunkar Majhi vs State Of Orissa
2022 Latest Caselaw 4331 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   CRA No. 13 of 2002

            Sunkar Majhi                                ....          Appellant
                                    M/s. S.K. Sarangi, Advocate & Associates
                                         -versus-

            State of Orissa                            ....       Respondent
                                                       Mr. Janmejaya Katikia
                                            Additional Government Advocate


                          CORAM:
                          THE CHIEF JUSTICE
                          JUSTICE CHITTARANJAN DASH


                                         ORDER

Order No. 30.08.2022

05. 1. This appeal is directed against the judgment dated 29th November, 2001 passed by the learned Additional District & Sessions Judge, Nuapada in S.C. No. 31/23 of 2000.

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. Behera