Subash Pradhan & Others vs State Of Odisha & Another .... Opposite ...
2025 Latest Caselaw 6004 Ori

Orissa High Court

Subash Pradhan & Others vs State Of Odisha & Another .... Opposite ... on 18 June, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLREV No.294 of 2025

            Subash Pradhan & others                 ....          Petitioners
                                                Mr. Afraaz Suhail, Advocate

                                        -Versus-

            State of Odisha & another                ....    Opposite Parties
                                                          Mr. P.K. Ray, AGA

                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK

                                       ORDER

18.06.2025 Order No.

01. 1. Heard Mr. Suhail, learned counsel for the petitioners.

2. Instant revision is filed by the petitioners assailing the impugned judgment dated 30th June, 2010 as at Annexure-2 of learned 1st Additional Sessions Judge, Puri in connection with Criminal Appeal No.25/26 of 2011/2010 corresponding to G.R. Case No.901 of 1997 on the grounds stated therein.

3. The petitioners have been acquitted for some of the offences but stands convicted under Section(s) 452, 148 and 324 of I.P.C and directed to undergo RI for one year modifying the sentence imposed by the Court of 1st instance. The petitioner was on bail during trial and when the appeal was pending. Considering the facts pleaded on record, the Court is inclined to issue notice to the State for a response.

4. Hence, it is ordered.

5. Notice.

6. 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 petitioners by 19th June, 2025.

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

(R.K. Pattanaik) Judge

I.A. Nos.448 and 449 of 2025

02. 1. Heard Mr. Suhail, learned counsel for the petitioners and State.

2. Instant I.As. are filed by the petitioner for release of the petitioners on bail and stay realization of the fine amount as has been directed and confirmed in Criminal Appeal No. 25/56 of 2011-2010 .

3. This Court, as an interim measure, awaiting response of the State directs release of the petitioners on bail subject to suitable conditions imposed by the Court of learned Assistant Sessions Judge-cum Chief Judicial Magistrate, Puri 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.

Signed by: BALARAM BEHERA                                           (R.K. Pattanaik)
Reason: Authentication
Location: OHC, CUTTACK                                                 Judge
Date:  19-Jun-2025 11:53:03
 Balaram