Pramod Kumar Pradhan vs State Of Odisha & Another .... Opp. ...
2024 Latest Caselaw 10772 Ori

Orissa High Court

Pramod Kumar Pradhan vs State Of Odisha & Another .... Opp. ... on 27 June, 2024

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                        CRLREV No.56 of 2011
             Pramod Kumar Pradhan             ....     Petitioner

                                       Mr. P.S. Nayak, Advocate

                                 -versus-

             State of Odisha & another        ....   Opp. Parties

                                               Mr. S. Patra, ASC
                                      Mr. S.J. Das, Advocate for
                                                Opp. Party No.2

         CORAM:
               JUSTICE SIBO SANKAR MISHRA

Order                            ORDER
 No.                           27.06.2024
 13.    1.     Heard.

2. This matter is arising out of a complaint case under Section 138 of the N.I. Act.

3. The petitioner was convicted by the Court below and the appeal filed by the petitioner is also turned down. Therefore, the petitioner has preferred revision petition before this Court challenging the judgment of conviction and order of sentence dated 22.12.2009.

4. While the matter was pending before this Court, the parties have settled their dispute placing on record a joint affidavit dated 11.03.2024.

5. In view of the joint statements made by both the parties in the said affidavit dated 11.03.2024, the judgment and order dated 22.12.2009 passed by the learned S.D.J.M., Rourkela in I.C.C. No.361 of 2008/T.R. No.3959 of 2008 and also the order dated 27.11.2010 passed by the learned Additional Sessions Judge, Rourkela in Criminal Appeal No.09 of 2010 are set aside.

6. The CRLREV is accordingly disposed of.

(S.S. Mishra) Judge

amit

Location: HIGH COURT OF ORISSA,CUTTACK