Akhaya Kumar Nayak vs Raja Kishore Parida
2023 Latest Caselaw 11967 Ori

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                 CRLREV No.448 of 2023

                                  Akhaya Kumar Nayak                         ....             Petitioner
                                                                     Mr. Manas Kumar Chand, Adv.
                                                              -versus-
                                  Raja Kishore Parida                         .... Opposite Parties
                                                                          Mr. Dhananjay Mund, AGA

                                             CORAM:
                                             DR. JUSTICE S.K. PANIGRAHI
                                                              ORDER

Order 04.10.2023 No.

01. 1. This matter is taken up through hybrid

arrangement.

2. Petitioner has filed this Criminal Revision

challenging the judgment of conviction and order of

sentence dated 22.06.2017 passed by the learned S.D.J.M,

Kendrapara in I.C.C. Case No.454 of 2013, whereby the

Petitioner has been directed to undergo S.I for one year

and also to pay the compensation amounting to

Rs.9,60,000/- and in default of payment of the said

compensation amount to undergo further S.I. for a period

of three months for the offence under Section 138 of the

N.I. Act, which has also been confirmed by the learned

Sessions Judge, Kendrapara vide judgment dated Signature Not Verified Digitally Signed 14.08.2022 passed in Criminal Appeal No.08 of 2017. Signed by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa

Date: 04-Oct-2023 19:02:55 P.T.O // 2 //

3. Heard.

4. Admit.

5. Call for the L.C.R.

6. Issue notice to the Opposite Parties through

Registered Post with A.D./Speed Post making it

returnable by 6th November, 2023. Requisites shall be

filed within three working days hence.

7. List this matter on 7th November, 2023.

I.A. No.623 of 2023

1. Heard.

2. Learned counsel for the Petitioner submits that the

Petitioner was all along on bail during the trial and the

appeal. He has never misutilised the liberty granted to

him at any point of time. Hence, he submits that the

Petitioner may be granted bail.

3. In view of such request made by the learned counsel

for the Petitioner, the Petitioner be released on bail by

the trial court in I.C.C. Case No.454 of 2013 on such

terms and conditions as the trial court deemed it just

and proper.

4. The I.A. is disposed of accordingly.

I.A. No.624 of 2023

1. Heard.

Signature Not Verified Digitally Signed Signed by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa

// 3 //

2. Realization of compensation amount shall remain

stayed till disposal of the revision.

3. The I.A. is disposed of.

(Dr. S.K. Panigrahi) Judge

Ayaskanta

Signature Not Verified Digitally Signed Signed by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa