Archana Das vs Niranjan Das .... Opposite Party
2025 Latest Caselaw 3323 Ori

Orissa High Court

Archana Das vs Niranjan Das .... Opposite Party on 11 August, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLREV No.203 of 2025
            Archana Das                            ....               Petitioner
                                                  Mr. R.N. Panda, Advocate
                                       -Versus-
            Niranjan Das                           ....       Opposite party

                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK
                                      ORDER

Order No.                            11.08.2025
   02.      1.     Heard learned counsels for the petitioner.

2. Instant revision is filed by the petitioner challenging the impugned judgment dated 12th February, 2025 in Criminal Appeal No.3/4 of 2024 of learned 1st Additional Sessions Judge, Puri arising out of 1CC Case No.21 of 2016 (T.R. No.458 of 2016) on the grounds stated.

3. Referring to the plea advanced and grounds stated in the revision petition, learned counsel for the petitioner submits that the impugned judgment as per Annexure-1 confirming the order in 1CC Case No.21 of 2016 is not legally tenable. Considering the above submission, the Court is inclined to issue notice to the opposite party, namely, complainant.

4. Hence, it is ordered.

5. Notice to the opposite party by Registered Post with AD making it returnable at an early date and for the said purpose, requisites shall be filed by Mr. Panda, learned counsel for the petitioner within next seven days from today.

6. List on 15th September, 2025 for hearing and orders upon appearance of the opposite party.

(R.K. Pattanaik) Judge

1. Notice as above.

2. List on the date fixed for further orders.

(R.K. Pattanaik) Judge

1. Heard.

2. Instant petition is filed seeking recall of the NBWA issued against the petitioner by the learned JMFC, Pipili on 18 th February, 2025.

3. Considering the plea advanced with the claim that the petitioner did not have knowledge regarding the purpose, for which, the alleged cheque was issued, though, the same bears her signature and being a joint account holder referring to Ext.A in 1CC Case No.21 of 2016, this Court, as an interim measure, awaiting appearance of the opposite party, directs that there shall be no coercive action against the petitioner pursuant to the issuance of NBWA pending execution till the next date.

4. List on the date fixed for further orders.

Designation: Junior Stenographer


                                                                             (R.K. Pattanaik)
Date: 12-Aug-2025 13:01:19                                                       Judge
         Rojina