Pradip @ Pradeep Senapati vs State Of Odisha
2025 Latest Caselaw 1567 Ori

Orissa High Court

Pradip @ Pradeep Senapati vs State Of Odisha on 22 July, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLMC No.2584 of 2025
            Pradip @ Pradeep Senapati     .....      Appellant
                                                         Represented By Adv. -
                                                         Ramani Kanta Pattanaik

                                          -versus-
            State Of Odisha                     .....              Respondent
                                                        Represented By Adv. -
                                                        Mr.U.C.Jena, ASC

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

                                        ORDER

22.07.2025

Order No.

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

2. Heard learned counsel for the Petitioner as well as the learned Additional Standing Counsel for the State. Perused the CRLMC application as well as the documents annexed thereto.

3. The present Application has been filed challenging the order dated 02.07.2025 passed by the learned C.J.J.D.- cum-J.M.F.C., Tirtol in Misc.Case No.37 of 2025 arising out of G.R.Case No.302 of 2025.

4. On perusal of the order dated 02.07.2025, it appears that the learned magistrate has rejected the application of the Petitioner under section 457 Cr.P.C. which was filed with a prayer to release the vehicle of the Petitioner. It also

appears that the rejection order dated 02.07.2025 is a revisable one.

5. Accordingly, the present CRLMC Application is disposed of by granting liberty to the Petitioner to approach the learned revisional court by filing a properly constituted revision application. While considering the application of the Petitioner, the Revisional Court shall take into consideration the judgment of this Court in Ashish Ranjan Mohanty v. State of Odisha reported in 2022 SCC OnLine Ori 520.

( A.K. Mohapatra) Judge RKS

Designation: AR-CUM-Senior Secretary

Location: High Court of Orissa Date: 24-Jul-2025 14:12:02