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Prathi Praveen Kumar @ P.Praveen vs State Of Odisha & Another .... Opposite ...
2025 Latest Caselaw 5939 Ori

Citation : 2025 Latest Caselaw 5939 Ori
Judgement Date : 17 June, 2025

Orissa High Court

Prathi Praveen Kumar @ P.Praveen vs State Of Odisha & Another .... Opposite ... on 17 June, 2025

Author: R.K. Pattanaik
Bench: R.K. Pattanaik
                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 CRLREV No.252 of 2025
            Prathi Praveen Kumar @ P.Praveen          ....              Petitioner
            Kumar
                                                     Dr. K.N. Tripathy, Advocate

                                          -Versus-
            State of Odisha & another                 ....        Opposite Parties
                                                            Mr. S.K. Swain, AGA

                        CORAM:
                        MR. JUSTICE R.K. PATTANAIK

                                          ORDER

17.06.2025

Order No.

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

2. Instant revision is filed by the petitioner challenging the impugned judgment dated 6th March, 2025 in Criminal Appeal No.39 of 2024 of learned 2nd Additional Sessions Judge-Cum- Presiding Officer, Children's Court, Berhampur confirming the decision of learned J.M.F.C. (Transport), Berhampur in 1.C.C. No.309 of 2015 on the grounds stated therein.

3. Recorded the submission of Mr. Tripathy, learned counsel for the petitioner and the grounds advanced challenging the impugned decision as per Annexure-2 in Criminal Appeal No.39 of 2024.

4. In view of the submission that the petitioner is having no liability with reference to the materials on record, the Court is inclined to issue notice to opposite party No.2 only for a reply and response.

5. Accordingly, it is ordered.

6. Issue notice to opposite party No.2 by Registered Post with AD making it returnable at an early date and for the said purpose, requisites shall be filed by Mr. Tripathy, learned counsel for the petitioner within seven days from today.

7. List on 15th July, 2025 for hearing and final orders.

(R.K. Pattanaik) Judge

02. 1. Notice as above.

2. List on the date fixed.

(R.K. Pattanaik) Judge Balaram

 
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