Santosh Kumar Panda vs State Of Odisha .... Opposite Party
2025 Latest Caselaw 3240 Ori

Orissa High Court

Santosh Kumar Panda vs State Of Odisha .... Opposite Party on 7 August, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 CRLREV No. 600 of 2024
            Santosh Kumar Panda                     ....            Petitioner

                                                      Mr. A.Bose, Advocate

                                       -Versus-
            State of Odisha                         ....       Opposite Party

                                                         Mr. P.K.Sahoo, ASC

                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK

                                        ORDER

07.08.2025 Order No. I.A. No. 955 of 2024

01. 1. A copy of the receipt showing deposit of cost of Rs.2,000/- in the High Courts' Advocate's Welfare Fund is produced today and the same be kept in record.

2. In view of the above compliance, the I.A.stands allowed with the delay being condoned.

(R.K. Pattanaik) Judge

02. 1. Heard learned counsel for the respective parties.

2. Instant revision petition is filed by the petitioner challenging the impugned judgment in Criminal Appeal No. 10

of 2010 confirming the decision of learned SDJM, Chhatrapur, Ganjam in G.R. Case No.214 of 2005.

3. The Court is inclined to peruse the LCR, hence, it is ordered. Registry shall take steps to ensure transmission of the LCR to this Court well before the next date.

4. List this matter on 11th September, 2025 for final hearing and orders upon receiving the LCR.

5. Interim order passed earlier shall remain in force till the next date of listing.

(R.K. Pattanaik) Judge

kabita