Nanda @ Nigamananda Panda vs State Of Orissa .... Opposite Party
2025 Latest Caselaw 10837 Ori

Orissa High Court

Nanda @ Nigamananda Panda vs State Of Orissa .... Opposite Party on 9 December, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLREV No.977 of 2025
                                          Sil




            Nanda @ Nigamananda Panda               ....             Petitioner
                                                   Mr. B.C. Parija, Advocate
                                        -Versus-
            State of Orissa                          ....     Opposite Party
                                                      Mr. S.K. Swain, AGA
                       CORAM:
                       MR. JUSTICE R.K. PATTANAIK
                                       ORDER

Order No.                             09.12.2025
  01.       1.      Heard Mr. Parija, learned counsel for the petitioner.

2. Instant revision is filed by the petitioner challenging the impugned judgment in Criminal Appeal No.19 of 2024 of the learned District and Sessions Judge, Jajpur confirming the order of conviction and sentence with modification of fine being reduced on the grounds inter alia that the same is not legally tenable, hence, liable to be interfered with and set aside.

3. Mr. Parija, learned counsel for the petitioner submits that the informant and IO have not been examined from the side of the prosecution. Apart from the above submission, it is claimed that independent witnesses have not supported the prosecution case. Considering the plea of the petitioner and submission as above, the Court is inclined to direct the State to respond.

4. Accordingly, it is ordered.

5. Mr. Swain, learned AGA for the State is directed to collect the chargesheet and all the relevant documents and to

submit the same to the Court on the next date of hearing for final orders. At the same time, LCR be call from the learned court below to be ensured by the Registry.

6. List on 20th January, 2026 for final orders.

(R.K. Pattanaik) Judge

I.A. Nos.1382 and 1383 of 2025

1. Heard.

2. Instant IAs are filed seeking release of the petitioner on bail and stay realization of the fine amount awarded by the learned courts below.

3. Mr. Parija, learned counsel for the petitioner would submit that the petitioner is on bail at present. The further submission is that the injuries are simple in nature though one of the MOs has not been examined by the prosecution. Considering the above submission and objection of the State, this Court as an interim measure directs release of the petitioner on bail with conditions to be imposed by the learned S.D.J.M., Jajpur in connection with G.R. Case No.140 of 1996 and stays realization of fine amount as well till the next date of hearing.

4. List on the date fixed for further orders.

5. Issue urgent certified copy of this order as per rules.

Digitally Signed                                                               Judge