Bapina Nayak vs State Of Odisha ..... Opposite Parties
2025 Latest Caselaw 10997 Ori

Orissa High Court

Bapina Nayak vs State Of Odisha ..... Opposite Parties on 3 December, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLMC No.3165 of 2025

            Bapina Nayak                           .....                  Petitioner
                                                            Represented By Adv. -
                                                            Mr. Sarada Prasad Dash

                                           -versus-
            1. State of Odisha                    .....           Opposite Parties
            2. Victim                                       Represented By Adv. -

                                                            Smt. Sasmita Nayak,
                                                            ASC

                                 CORAM:
            THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                           ORDER

03.12.2025 Order No.

02. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Heard the learned counsel for the Petitioner as well as the learned counsel for the State-Opposite Party. Perused the application as well as the prayer made therein.

3. By filing the present application under Section 482 of Cr.P.C., the Petitioner seeks quashing of the entire criminal proceeding in S.T. Case No.69 of 2024, arising out of Konark P.S. Case No.86 of 2024, corresponding to G.R. Case No.289 of 2024, pending in the court of the learned Additional District Judge, Nimapada.

4. Learned counsel for the Petitioner, at the outset, referring to

the order dated 03.10.2024 passed by a coordinate Bench of this Court in BLAPL No.6274 of 2024, submitted that taking into consideration the compromise, the coordinate Bench has already granted bail to the Petitioner subject to the terms and conditions mentioned therein. He further submitted that since the Informant/Victim does not want to proceed in this case, sending the matter to trial would be wastage of judicial time.

5. Taking into consideration the gravity of the allegation, further keeping in view the guideline laid down by the Hon'ble Supreme Court in the recent judgment with regard to quashing of criminal proceedings on the ground of compromise, this Court is of the view that the offences in the present case cannot be quashed only on the basis of compromise. However, taking into consideration the development in the present case, this Court directs the trial court to expedite the trial in the aforesaid case and make every endeavour to conclude the same as expeditiously as possible, preferably within a period of four months from the date of communication of a copy of this order. The Petitioner is directed to cooperate with the trial court for an early conclusion of the trial.

6. The CRLMC is disposed of accordingly.

( A.K. Mohapatra)