Krushna Chandra Patra vs State Of Odisha .... Opposite Party
2025 Latest Caselaw 1310 Ori

Orissa High Court

Krushna Chandra Patra vs State Of Odisha .... Opposite Party on 16 July, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 CRLREV No.230 of 2025
            Krushna Chandra Patra                    ....             Petitioner

                                                    Mr. C.R. Sahu, Advocate
                                        -Versus-
            State of Odisha                          ....       Opposite party

                                                        Mr. P.K. Sahoo, ASC

                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK
                                       ORDER

16.07.2025 I.A. No.345 of 2025 Order No.

02. 1. Heard Mr. Sahu, learned counsel for the petitioner and Mr. Sahoo, learned ASC for the State.

2. Instant I.A. is filed for condonation of delay under Section 5 of the Limitation Act.

3. Mr. Sahu, leaned counsel for the petitioner submits that the petitioner since was in custody could not file the revision in time, hence, the delay has taken place and the same is, therefore, to be condoned in the interest of justice.

4. An objection is received from Mr. Sahoo, learned counsel for the State since the delay is of 185 days.

5. Accepting the explanation offered by the petitioner towards the delay and recording the submissions of learned counsels for the respective parties, the Court is of the view that

the delay of 185 days in filing of the revision should be condoned in order to facilitate disposal of the revision on merit and according to law.

6. Hence, it is ordered.

7. In the result, I.A stands allowed with the delay being condoned.

(R.K. Pattanaik) Judge

03. I.A. Nos.346 and 347 of 2025

1. Heard.

2. Instant I.As are filed seeking release of the petitioner on bail and staying realization of the fine imposed on him in view of the order of conviction and sentence dated 26th December, 2015 as at Annexure-1 confirmed vide Annexure-2 for the reasons stated.

3. The maximum sentence awarded to the petitioner is two years and fine of Rs.2000/-. The petitioner was on bail during trial and presently in custody pursuant to the impugned judgment i.e. Annexure-2. Considering the grounds stated in the revision petition and the submissions of learned counsels for the respective parties, the Court is inclined to direct release of the petitioner on bail as an interim measure with suitable conditions and further staying the realization of the final amount as has been awarded to him.

4. Accordingly, it is ordered.

5. Consequently, the petitioner is allowed to go on bail in connection with Sessions Trial No.65/163 of 2014 with the orders of learned Assistant Sessions Judge, Keonjhar, who shall impose conditions just and expedient in the facts and circumstances of the case.

6. List on the date fixed for further orders.

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

(R.K. Pattanaik) Judge

1. Heard learned counsel for the respective parties.

2. Instant revision is filed challenging the impugned judgment in Criminal Appeal No.21/08 of 2021-16 of learned Additional Sessions Judge-cum-Special Judge, Keonjhar on the grounds stated therein.

3. The petitioner stands convicted for an offence under Section 324 IPC with a sentence of two years awarded to him along with fine carrying the default sentence. Call for the LCR for a final hearing and orders.

4. List on 6th August, 2025 for final orders.

Digitally Signed Judge

Designation: Junior Stenographer Reason: Authentication Location: OHC, CTC Rojina Date: 17-Jul-2025 11:40:47