Pramod Jena vs State Of Odisha .... Opposite Party
2025 Latest Caselaw 6399 Ori

Orissa High Court

Pramod Jena vs State Of Odisha .... Opposite Party on 30 June, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 CRLREV No.315 of 2025
            Pramod Jena                             ....              Petitioner

                                                     Mr. J. Sahoo, Advocate
                                        -Versus-
            State of Odisha                         ....         Opposite party

                                                           Mr. S. Behera, AGA
                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK
                                       ORDER

30.06.2025 Order No.

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

2. Instant revision is filed by the petitioner challenging the impugned judgment passed in connection with S.T. Case No.138 of 2017 by learned Additional Chief Judicial Magistrate-cum-Assistant Sessions Judge, Ganjam, Berhampur confirmed in Criminal Appeal No.66 of 2022 by learned 2nd Additional Session Judge-cum-Presiding Officer, Children's Court, Berhampur on the grounds stated.

3. The petitioner has been convicted in S.T. Case No.138 of 2017 vide Annexure-1 and the same is confirmed in Criminal Appeal No.66 of 2022.

4. Considering the facts pleaded on record and submission of Mr. Sahoo, learned counsel for the petitioner, the Court is inclined to issue notice the opposite party.

5. Hence, it is ordered.

6. Notice.

7. Mr. Behera, learned AGA accepts notice for the State.

8. List on 28th July, 2025 for final orders with the response of the State on record.

(R.K. Pattanaik) Judge

02. I.A. Nos.464 and 465 of 2025

1. Heard.

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

3. Awaiting response of the State, this Court, as an interim measure, directs release of the petitioner on bail in connection with S.T. Case No.138 of 2017 subject to suitable conditions imposed by learned Additional Chief Judicial Magistrate-cum- Assistant Sessions Judge, Ganjam, Behampur and also stay realization of fine amount till the next date.

4. List on the date fixed for further orders.

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

(R.K. Pattanaik) Judge Rojina

Designation: Junior Stenographer