Susanta Kumar Dalei vs Nomita Rout & Others .... Opposite ...
2025 Latest Caselaw 1770 Ori

Orissa High Court

Susanta Kumar Dalei vs Nomita Rout & Others .... Opposite ... on 28 July, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 CRLREV No.436 of 2025
            Susanta Kumar Dalei                      ....            Petitioner
                                                     Mr. P.C. Jena, Advocate

                                          -Versus-

            Nomita Rout & others                     ....     Opposite Parties

                        CORAM:
                        MR. JUSTICE R.K. PATTANAIK

                                         ORDER

28.07.2025 Order No.

01. 1. Heard Mr. Jena, learned counsel for the petitioner.

2. Instant revision petition is filed by the petitioner challenging the impugned judgment dated 30th June, 2025 passed in Criminal Appeal No.4 of 2025 by learned Additional Sessions Judge, Athagarh on the grounds stated therein.

3. Considering the plea of the petitioner and recording the submission of learned counsel for the petitioner, this Court is inclined to issue notice to the opposite parties. Hence, it is ordered.

4. Notice to the opposite parties by Registered Post with A.D. returnable at an early date and for the said purpose, learned counsel for the petitioner shall file requisites within seven days from today.

5. List this matter on 8th September, 2025 for hearing and final orders.

(R.K. Pattanaik) Judge I.A. Nos.626 and 627 of 2025

02. 1. Heard Mr. Jena, learned counsel for the petitioner.

2. Instant IAs are filed seeking release of the petitioner on bail with the suspension of sentence and staying realization of fine amount, as has been awarded, for the reasons stated therein.

3. It is informed to the Court that the petitioner is on bail at present.

4. The order of conviction and sentence in 1.C.C. Case No.42 of 2020 stood confirmed in Criminal Appeal No.4 of 2025. However, considering the facts pleaded on record and the grounds advanced from the side of the petitioner, this Court is inclined and in favour of directing release of the petitioner with the suspension of sentence and also staying realization of fine amount, as an interim measure, subject to release of the statutory deposit in favour of opposite parties. Accordingly, it is ordered with the direction for release of the petitioner on bail by the learned J.M.F.C., Baramba in connection with 1.C.C. Case No.42 of 2020 with suitable conditions. It is further

directed that such release of the petitioner shall subject to release of the statutory deposit in favour of the opposite parties.

5. List on the date fixed.

6. Issue urgent certified copy of this order as per rules.

(R.K. Pattanaik) Judge

Alok