Citation : 2025 Latest Caselaw 6414 Ori
Judgement Date : 30 June, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLREV No.189 of 2025
Jugeswar Sahu .... Petitioner
Mr. T.P. Mohapatra, Advocate
-Versus-
State of Odisha & another .... Opposite Parties
Ms. B. Dash, ASC
CORAM:
MR. JUSTICE R.K. PATTANAIK
ORDER
30.06.2025 Order No.
01. 1. Heard Mr. Mohapatra, learned counsel for the petitioner, who appears through virtual mode.
2. Instant revision is filed by the petitioners challenging the order of acquittal in Criminal Appeal No.10 of 2024 by learned Sessions Judge, Nuapada corresponding to S.T. Case No.93/15 of 2022-23 on the grounds stated therein.
3. The learned Trial Court convicted the accused, namely, opposite party No.2 while disposing of S.T. Case No.93/15 of 2022-23 and it was challenged in Criminal Appeal No.10 of 2024 leading to passing the impugned judgment as per Annexure-2.
4. Considering the facts pleaded on record and since the petitioner happens to be the informant, the Court is inclined to issue notice to the opposite parties for reply and response.
5. Accordingly, it is directed.
6. Issue notice to the 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. Mohapatra, learned counsel for the petitioner within seven days from today.
7. An extra copy of the revision petition with annexures is also requested be served on the State opposite party No.1.
8. List on 28th July, 2025 for final hearing and orders.
(R.K. Pattanaik) Judge Balaram
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