Jahul Khan And Another vs State Of Odisha .... Opposite Party
2025 Latest Caselaw 6454 Ori

Orissa High Court

Jahul Khan And Another vs State Of Odisha .... Opposite Party on 25 August, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  CRLREV No.468 of 2025
            Jahul Khan and another                    ....          Petitioners
                                                 Mr. B.R. Tripathy Advocate
                                         -Versus-
            State of Odisha                           ....      Opposite party
                                                           Mr. P.K. Ray, AGA
                        CORAM:
                        MR. JUSTICE R.K. PATTANAIK
                                        ORDER

25.08.2025 Order No.

01. 1. Heard Mr. Tripathy, learned counsel for the petitioners.

2. Instant revision is filed by the petitioners challenging the impugned judgment as at Annexure-2 confirming the order of conviction and sentence in C.T. Case No.41 of 2024 by learned Assistant Sessions Judge, Nabarangpur on the grounds stated.

3. The submission of Mr. Tripathy, learned counsel for the petitioners is that there is no material against the petitioners to implicate them, hence, the impugned judgments at Annexures-1 and 2 are liable to be set aside as against them. Before that, the Court is inclined perused the LCR and hence, directs Mr. Ray, learned AGA for the State to collect the same and Registry to ensure its transmission from the Court of learned Assistant Sessions Judge, Nabarangpur.

4. List on 23rd September, 2025.

(R.K. Pattanaik) Judge

1. Heard.

2. Instant petition is filed for interim orders.

3. Considering the submission of Mr. Tripathy, learned counsel for the petitioners, the filing of certified copies of the impugned judgments at Annexures-1 and 2 is dispensed for the present.

4. I.A. is accordingly disposed of.

(R.K. Pattanaik) Judge

03. I.A. Nos.688 and 689 of 2025

1. Heard.

2. Instant I.As are filed seeking release of the petitioners on bail and stay realization of the fine awarded by the learned courts below.

3. Awaiting response of the State, realization of the final amount is hereby stayed, as an interim measure, but to consider the release of the petitioners, the LCR is necessary.

4. List on the date fixed for further orders awaiting receipt of the LCR.

(R.K. Pattanaik) Judge

Designation: Junior Stenographer

Location: OHC, CTC Rojina Date: 26-Aug-2025 19:05:29