Gananath Palkia vs State Of Orissa ..... Opp. Party
2024 Latest Caselaw 3941 Ori

Orissa High Court

Gananath Palkia vs State Of Orissa ..... Opp. Party on 1 March, 2024

Author: Savitri Ratho

Bench: Savitri Ratho

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CRLREV No. 404 of 2006
Gananath Palkia                        .....                              Petitioner
                                                  Mr. S. S. Rath, Adv. on behalf of
                                                              Mr. Rajib Rath, Adv.
                                       Vs.
State of Orissa                        .....                           Opp. Party
                                                           Mr. M.R. Mishra, Adv.


             CORAM:
                   JUSTICE SAVITRI RATHO
                                          ORDER

01.03.2024 Order No. (Through hybrid mode)

06.

1. This revision has been filed challenging the judgment dated

25.10.2005 passed by the learned Ad hoc Additional Sessions

Judge(FTC), Gunupur in Crl. Appeal No. 73 of 2002 confirming the

conviction of the petitioner under Section 411 of the Cr.P.C. and

sentence of 1 year by the judgment dated 22.01.2000 passed by the

learned J.M.F.C., Bisamcuttack in G.R. Case No. 256 of 1993/T.R.

No. 69 of 1994.

2. On 26.02.2024, when the matter was listed, Mr. S. S. Rath,

learned counsel appearing on behalf of Mr. Rajib Rath, learned

counsel for the petitioner has submitted that the petitioner had

expired during the pendency of the criminal revision.

3. Mr. M. R. Mishra, learned Additional Standing counsel had

been directed to obtain instructions from the Muniguda Police

Station regarding the death of the petitioner. Today, Mr. M. R.

Mishra, learned Additional Standing counsel produces instruction

dated 29.02.2024 received from the IIC, Muniguda Police Station. In

which it has been stated that the Gananath Palkia, S/o- Sibadhar @

Kujulu Palkia of vill- Tikarpada, PS- Muniguda, Dist- Rayagada has

died on 14.10.2013.

4. The criminal revision therefore abates and is accordingly

dismissed. The said instruction is taken on record.

5. Urgent certified copy of this order be granted on proper

application.

(Savitri Ratho) Judge Subhalaxmi

Signed by: SUBHALAXMI PRIYADARSHANI

Location: Orissa High Court, Cuttack

Date: 02-Mar-2024 13:28:54