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Sanatan Jena vs Narendra Kumar Behera
2022 Latest Caselaw 5040 Ori

Citation : 2022 Latest Caselaw 5040 Ori
Judgement Date : 22 September, 2022

Orissa High Court
Sanatan Jena vs Narendra Kumar Behera on 22 September, 2022
             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLREV No.571 of 2018

              Sanatan Jena                           ....      Petitioner

                                   Mr. P.K. Parhi, Advocate

                                         -versus-

              Narendra Kumar Behera                  ....      Opp. Party

                                   Mr. L. Pradhan, Advocate


                                  CORAM:
                             JUSTICE S.K. SAHOO
                                    ORDER

Order No. 22.09.2022

10. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Heard learned counsel for the petitioner and learned counsel for the opposite party.

Learned counsel for the State has produced written compliance report dated 13.09.2022 received from the Inspector in-charge of Soro police station from which it appears that on the basis of the order dated 30.08.2022 passed in I.A. 82 of 2019, the petitioner Sanatan Jena has been arrested on 13.09.2022 and produced before the court of learned J.M.F.C., Soro. The written compliance report submitted by the learned counsel for the State is taken on record.

// 2 //

The learned counsel for the petitioner has filed two interim applications, one is to recall the order dated 30.08.2022 i.e., I.A. No. 620 of 2022 and another interim application for bail i.e., I.A. No. 621 of 2022. The compensation amount as per the impugned judgment to be paid to the complainant is Rs. 3,40,000/- (rupees three lakh forty thousand).

Learned counsel for the petitioner submitted that in view of section 148 of the N.I. Act, the petitioner is ready and willing to deposit 20% of the said amount.

Let the petitioner deposit the aforesaid amount and file the documents in support of such deposit.

List this matter immediately on filing of the document relating to deposit of such amount along with CRLREV No.570 of 2018.

P                                  ( S.K. Sahoo)
                                       Judge





 

 
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