Jayachandra Nayak vs Sebati Mohanty .... Opposite Party
2025 Latest Caselaw 6231 Ori

Orissa High Court

Jayachandra Nayak vs Sebati Mohanty .... Opposite Party on 24 June, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLREV No.216 of 2025

            Jayachandra Nayak                          ....           Petitioner
                                                       Mr. S.P. Dash, Advocate

                                          -Versus-

            Sebati Mohanty                             ....      Opposite Party
                                                       Mr. G.P. Jena, Advocate

                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK

                                       ORDER

24.06.2025 Order No.

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

2. Instant revision is filed by the petitioner challenging the impugned judgment in Criminal Appeal No.08 of 2024 confirming the order of conviction and sentence awarded by the learned S.D.J.M., Nilagiri in connection with 1.C.C. Case No.101 of 2019 on the grounds stated therein.

3. Considering the facts pleaded on record and submission of Mr. Dash, learned counsel for the petitioner, the Court is inclined to have the response of the opposite party.

4. Mr. Jena, learned counsel for the opposite party is present and an extra copy of the revision petition along with annexures is directed to be served on him.

5. List on 21st July, 2025 for final hearing and orders.

(R.K. Pattanaik) Judge

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

2. Instant petition is filed for appropriate orders.

3. Considering the submission of Mr. Dash, learned counsel for the petitioner, the I.A. stands allowed thereby dispensing with the filling of certified copy of Annexure-1 to the revision.

(R.K. Pattanaik) Judge

I.A. Nos.324 and 325 of 2025

03. 1. Heard Mr. Dash, learned counsel for the petitioner.

2. Instant I.As. are filed by the petitioner for staying realization of the fine amount and release of the petitioner on bail in terms of Section 389 Cr.P.C..

3. A statutory deposit was made by the petitioner in Criminal Appeal No.08 of 2024.

4. Considering the submission of learned counsel for the respective parties, the Court is of the view that the petitioner should be directed to deposit an amount of Rs.20,000/- before the Court of 1st instance as a condition precedent for release.

5. The I.As. are disposed of accordingly with the direction as aforesaid. It is directed that there shall be suspension of sentence with stay realization of fine subject to deposit of

Rs.20,000/- as has been directed by this Court payable to the opposite party on a proper application and verification.

6. List on the date fixed for further orders.

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

(R.K. Pattanaik) Judge Balaram