Dr. Sanjay Ray vs State Of Odisha And Another .... ...
2025 Latest Caselaw 1308 Ori

Orissa High Court

Dr. Sanjay Ray vs State Of Odisha And Another .... ... on 16 July, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 CRLREV No.218 of 2025
            Dr. Sanjay Ray                             ....          Petitioner

                                                        Ms. A. Dash, Advocate
                                          -Versus-
            State of Odisha and another                ....    Opposite parties

                                                           Mr. P.K. Ray, AGA
                                                      Mr. K.A. Guru, Advocate
                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK
                                          ORDER

16.07.2025 Order No.

03. 1. Heard Ms. Dash, learned counsel for the petitioner.

2. Mr. Guru, learned counsel for opposite party No.2 appears today and files the Vakalatnama which is accepted and taken on record. The name of Mr. Guru, learned counsel for opposite party No.2 with his associates be reflected in the cause list and brief henceforth.

3. Instant revision is filed challenging the impugned judgment at Annexure-2 in Criminal Appeal No.22 of 2022 confirming the order of conviction and sentence as at Annexure-1 in 1 CC Case No.243 of 2018.

4. To consider and appreciate the grounds stated and plea of the petitioner, recording the submission of Mr. Guru, learned counsel for opposite party No.2, the Court is inclined to peruse the LCR and hence, it is called for. Registry is to take steps for

early transmission of the LCR to this Court before the next date.

5. List on 6th August, 2025 for final hearing and orders upon receiving the LCR.

(R.K. Pattanaik) Judge

1. Heard learned counsel for the respective parties.

2. Mr. Guru, learned counsel for opposite party No.2 submits that entire amount as has been awarded in favour of the complainant should be directed to be deposited. An objection received from Ms. Dash, learned counsel for the petitioner against any such direction in respect of the deposit to be made.

3. It is informed to the Court that 20% of the cheque amount has already been deposited at the time appeal being admitted before the learned court below. Awaiting receipt of LCR and final orders, this Court is of the view that the statutory deposit made at the time of admission of the appeal should be directed to be released in favour of opposite party No.2 as an interim measure.

4. Accordingly, it is ordered.

5. With the order dated 18th June, 2025 being modified, the amount deposited by the petitioner is hereby directed to be

released in favour of opposite party No.2 forthwith in terms of the orders of the learned court below.

6. List on the date fixed for further orders.

7. Urgent copy of this order be issued as per rules.

(R.K. Pattanaik) Judge Rojina

Designation: Junior Stenographer