Manas Ranjan vs Banasmita Samanta .... Opposite Party
2025 Latest Caselaw 5715 Ori

Orissa High Court

Manas Ranjan vs Banasmita Samanta .... Opposite Party on 21 August, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLREV No.303 of 2025
            Manas Ranjan                        ....                  Petitioner
            Samanta@Manasa Ranjan
            Samanta
                                             Mr. Sidhartha Mishra, Advocate
                                         -Versus-
            Banasmita Samanta                    ....           Opposite Party
                                                                        None

                        CORAM:
                        MR. JUSTICE R.K. PATTANAIK
                                       ORDER

21.08.2025 Order No.

03. 1. Heard Mr. Mishra, learned counsel for the petitioner.

2. Instant revision is filed by the petitioner challenging the impugned judgment dated 7th April, 2025 in Criminal Appeal No.22 of 2023 of learned District & Sessions Judge, Bhadrak confirming the order in D.V. Misc. Case No. 151 of 2022 of learned J.M.F.C. (LR &LTV), Bhadrak on the grounds stated.

3. Considering the facts pleaded on record and submission of Mr. Mishra, learned counsel for the petitioner, the Court is inclined to issue notice to the opposite party for a reply and response.

4. Hence, it is ordered.

5. Issue 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. Mishra, learned counsel for the petitioner within seven days from today.

6. List this matter on 25th September, 2025 for final hearing and orders.

7. On the oral submission of Mr. Mishra, learned counsel for the petitioner about the correction of the cause title, since the address statement of the petitioner has not been furnished, the same is hereby allowed to be complied with in course of the day with a memo filed. Upon receiving the memo, office is to carry out the above order forthwith.

(R.K. Pattanaik) Judge

04. 1. Heard.

2. Instant petition is for interim orders.

3. It is submitted by Mr. Mishra, learned counsel for the petitioner that the opposite party could not able to prove staying in a rented accommodation and interim maintenance of Rs.15,000/- recovered and realized from the salary every month, this Court, as an interim measure, stays the impugned judgment as at Annexure-4 till appearance of the opposite party.

4. List on the date fixed for further orders.

5. Urgent copy of this order be issued as per rules.

Digitally Signed                                                          (R.K. Pattanaik)

Designation: Secretary                                                        Judge
Reason: Authentication
             Kabita
Location: OHC, CUTTACK
Date: 22-Aug-2025 12:56:03