Ajay Kumar Mishra vs State Of Odisha .... Opposite Party
2025 Latest Caselaw 5978 Ori

Orissa High Court

Ajay Kumar Mishra vs State Of Odisha .... Opposite Party on 18 June, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLREV No.251 of 2025

            Ajay Kumar Mishra                       ....           Petitioner
                                                   Mr. P.R. Singh, Advocate

                                        -Versus-

            State of Odisha                         ....      Opposite Party
                                                         Mr. P.K. Ray, AGA

                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK

                                       ORDER

18.06.2025 Order No.

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

2. Instant revision is filed by the petitioner challenging the impugned judgments as at Annexures-1 and 2 corresponding to G.R. Case No.128 of 2008 on the grounds stated therein.

3. The petitioner has been convicted under Section(s) 457, 381 besides Section 120-B I.P.C. but stood acquitted for the offences under Section(s) 409 and 380 I.P.C by the Trial Court and it has been confirmed in Criminal Appeal No. 04/28 of 2020-15.

4. Mr. Singh, learned counsel for the petitioner submits that the petitioner was on bail during the trial as well as appeal pending before the Court of learned Additional Sessions Judge, Keonjhar. It is pleaded that the petitioner was the informant but he was later roped in on the basis of the disclosure made by the

co-accused. The petitioner stands convicted under Section(s) 457, 381 read with Section 120 B of the I.P.C. and has been directed to undergo maximum sentence of four years and fine of Rs.8,000/-. Considering the facts pleaded on record, the Court is inclined to issue notice to the State for a reply and response.

5. Accordingly, it is ordered.

6. Notice.

7. Mr. Ray, learned AGA accepts notice for the State. An extra copy of the revision along with annexures be served on the State by learned counsel for the petitioner by 19th June, 2025.

8. List on 16th July, 2025 for final hearing and orders.

(R.K. Pattanaik) Judge

I.A. Nos.289 and 290 of 2025

02. 1. Heard Mr. Singh, learned counsel for the petitioner and State.

2. Instant I.As. are filed by the petitioner for release of the petitioner on bail and stay realization of the fine amount as has been directed and confirmed in Criminal Appeal No. 04/28 of 2020-15 .

3. This Court, as an interim measure, awaiting response of the State directs release of the petitioner on bail subject to suitable conditions imposed by the Court of first instance and stays realization of the fine amount as has been awarded.

4. List on the date fixed for further orders.

5. Urgent certified copy of this order be issued as per rules.

(R.K. Pattanaik) Judge Balaram