Sanatan Jena vs Narendra Kumar Behera .... Opposite ...
2025 Latest Caselaw 10929 Ori

Citation : 2025 Latest Caselaw 10929 Ori
Judgement Date : 2 December, 2025

[Cites 2, Cited by 0]

Orissa High Court

Sanatan Jena vs Narendra Kumar Behera .... Opposite ... on 2 December, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CRLREV No.571 of 2018
                                            Sil




            Sanatan Jena                              ....            Petitioner
                                                     Mr. P. Kandwal, Advocate
                                          -Versus-
            Narendra Kumar Behera                     ....       Opposite Party
                                                     Mr. L. Pradhan, Advocate
                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK
                                       ORDER

02.12.2025

Order No. I.A. No.856 of 2022

18. 1. Heard Mr. Kandwal, learned counsel for the petitioner and Mr. Pradhan, learned counsel for the opposite party.

2. Instant IA is filed seeking release of the statutory deposit of Rs.70,000/- in favour of the opposite party.

3. Recorded the submission of Mr. Kandwal, learned counsel for the petitioner.

4. The petitioner has challenged the impugned judgment in Criminal Appeal No.07 of 2015 confirming the order of conviction and sentence for an offence punishable under Section 138 of the NI Act. Considering the plea of the petitioner and recording the submission of Mr. Pradhan, learned counsel for the other side, the Court is of the view that if not entirely, 50% of the statutory deposit should be directed to be released in favour of the opposite party.

5. Hence, it is ordered.

6. IA is accordingly disposed of with such a direction for release of the 50% of the statutory amount deposited by the petitioner before the learned court below in terms of Section 148 of the NI Act.

(R.K. Pattanaik) Judge

1. List on 13th January, 2026 for final hearing and orders. Since the LCR is already received.

(R.K. Pattanaik) Judge

TUDU