Orissa High Court
Bisikesan Sahu vs The Mayurbhanj Central .... Opposite ... on 25 August, 2025
Author: R.K. Pattanaik
Bench: R.K. Pattanaik
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLREV No.462 of 2025
Bisikesan Sahu .... Petitioner
Mr. N. Lenka, Advocate
-Versus-
The Mayurbhanj Central .... Opposite Party
Cooperative Bank Ltd.,
represented through its Manager,
At. Baripada, Mayurbhanj
CORAM:
MR. JUSTICE R.K. PATTANAIK
ORDER
25.08.2025
Order No.
01. 1. Heard Mr. Lenka, learned counsel for the petitioner.
2. Instant revision is filed by the petitioner assailing the
impugned judgments at Annexures-1 and 2.
3. The petitioner has been convicted and directed to
undergo sentence of one year and pay compensation of
Rs.4,08,000/-. Mr. Lenka, learned counsel for the petitioner
submits that the petitioner defaulted in paying the instalments
to the opposite party and the alleged cheque received as
security was presented for encashment and as a result, it stood
dishonoured, the complaint was filed with a delay condoned in
absence of the petitioner.
4. Having regard to the fact that there has been concurrent
findings of the learned courts below, recording the submission
of Mr. Lenka, learned counsel that the alleged cheque was for
security purpose, in order to ascertain the correctness of the
above claim, the Court is inclined to direct issuance of notice to
the opposite party for a reply and response.
5. Hence, it is ordered.
6. Notice to the opposite party by Registered Post with
AD returnable at an early date and for the said purpose,
requisites shall be filed by Mr. Lenka, learned counsel for the
petitioner within seven working days.
7. List on 24th September, 2025 for final orders.
(R.K. Pattanaik)
Judge
02. 1. Heard.
2. Instant petition is filed for appropriate orders.
3. Recorded the submission of Mr. Lenka, learned counsel
for the petitioner that the filing of the certified copy of the order
of conviction and sentence in ICC Case No.90 of 2021 is
already complied with.
4. As a result, the IA is disposed of.
(R.K. Pattanaik)
Judge
I.A. Nos.675 and 677 of 2025
03. 1. Heard.
2. Instant IAs are filed seeking release of the petitioner on
bail and stay realization of the fine amount awarded and
confirmed in Criminal Appeal No.55 of 2024.
3. This Court, as an interim measure, directs release of the
petitioner on bail in ICC Case No.90 of 2021 subject to
condition imposed by the learned J.M.F.C., Baripada and the
same time, stays realization of the fine/compensation amount as
has been directed. The above order shall be given effect to
subject to fulfilment of the conditions fixed besides a direction
to the learned 2nd Additional Sessions Judge, Baripada to
release the statutory deposit in favour of the opposite party
allowed to have been adjusted towards the compensation at the
time of realization.
4. List on the date fixed for further orders.
5. Issue urgent certified copy as per rules.
(R.K. Pattanaik)
Judge
TUDU
