Rathlal Dhanwar vs State Of Odisha
2025 Latest Caselaw 3974 Ori

Orissa High Court

Rathlal Dhanwar vs State Of Odisha on 13 February, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                              JCRLA No.5 of 2021

            Rathlal Dhanwar
            Kunda                        .....   Appellant

                                   Mr. T.K. Mishra,
                                   Advocate
                                    -versus-
            State of Odisha           .....  Respondent

                                   Mr. Aurobinda Mohanty,
                                   Addl. Standing Counsel

                                   CORAM:
                 THE HON'BLE MR. JUSTICE S.K. SAHOO
              THE HON'BLE MISS. JUSTICE SAVITRI RATHO

                                    ORDER

Order No.                          13.02.2025

  05.              This   matter    is    taken   up   through    Hybrid

arrangement (video conferencing/physical mode).

From the impugned judgment, it appears that the appellant along with one Gobinda Dhanwar @ Pachi faced trial in the Court of learned Adhoc Addl. Sessions Judge, Sundargarh in Sessions Trial No.151/35 of 2010 for the offence punishable under section 302/34 of the Indian Penal Code. However, vide judgment and order dated 23.07.2011, though the co-accused Gobinda Dhanwar @ Pachi was acquitted of the charge, but the appellant was found guilty under section 302 of the

Indian Penal Code. No sentence was passed. However from the documents produced by the learned counsel for the State received from the jail, it appears that the CRLREF no.01 of 2011, this court has been pleased to set aside the conviction and sentence of the appellant passed in the aforesaid case and he was directed to set at liberty and accordingly, the release order was issued. The documents produced by the learned counsel for the State are taken on record.

Let the records of CRLREF no.01 of 2011 be produced on the next date.

List this matter in the week commencing from 24.02.2025.

( S.K. Sahoo) Judge

(Savitri Ratho) Judge Rajesh

Signed by: RAJESH KUMAR BADHEI Designation: Junior Stenographer

Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 14-Feb-2025 17:29:00