Subhasis Jagaty vs Kanungo & Partners & Anr
2023 Latest Caselaw 12870 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                       CRLREV No. 509 of 2023

            Subhasis Jagaty                     ........    Petitioner
                                                  Mr. A.K. Sahoo, Adv.
                               -Versus-

            Kanungo & Partners & Anr. .......... Opposite Parties
                                           Mr. D. Nayak, AGA

                         CORAM:
                         DR. JUSTICE S.K. PANIGRAHI

                               ORDER

17.10.2023 Order 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 18.12.2018 passed by the learned

J.M.F.C., Kendrapara in 1CC Case No.286 of 2007,

whereby the Petitioner has been directed to undergo S.I

for six months and to pay an amount of Rs.1,24,400/- as

compensation, which has also been confirmed by the

learned Additional District & Sessions Judge,

Kendrapara vide judgment dated 07.07.2023 passed in

Criminal Appeal No.01 of 2019.

3. Heard.

4. Admit.

5. Call for the L.C.R.

6. Learned Additional Government Advocate for

the State accepts and waives of notice on behalf of the

Opposite Party No.2. An extra copy of the CRLREV be

served on him.

7. Issue notice to the Opposite Party No.1 through

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

returnable by 21st November, 2023. Requisites shall be

filed within three working days hence.

8. List this matter on 22nd November, 2023.

I.A. No.704 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 1CC Case No.286 of 2007 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.705 of 2023

1. Heard.

2. Realization of compensation of Rs.1,24,400/-

shall remain stayed till disposal of the revision.

3. The I.A. is disposed of.

(Dr. S.K. Panigrahi) Judge

Murmu

Signature Not Verified Digitally Signed Signed by: LITARAM MURMU Reason: Authentication Location: High Court of Orissa Cuttack Date: 19-Oct-2023 19:08:15