Ambika Prasad Dash vs Mahendra Kumar Pal .... Opposite Party
2025 Latest Caselaw 6415 Ori

Orissa High Court

Ambika Prasad Dash vs Mahendra Kumar Pal .... Opposite Party on 30 June, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLREV No.69 of 2025
            Ambika Prasad Dash                      ....            Petitioner
                                                   Mr. P.K.Rath, Advocate
                                        -Versus-
            Mahendra Kumar Pal                      ....       Opposite Party


                     CORAM:
                     MR. JUSTICE R.K. PATTANAIK

                                       ORDER

30.06.2025 Order No.

01. 1. Heard learned counsel for the petitioner.

2. Necessary correction with regard to the prayer portion of the revision petition is allowed as it is wrongly typed for the appeal to have been disposed confirming the judgment in I.C.C. Case No. 174 of 2017 instead of being set aside.

3. Office is to carry out the above order.

4. Instant revision is filed by the petitioner assailing the impugned judgment in Criminal Appeal No.50 of 2023 of learned Sessions Judge, Jagatsinghpur setting aside the order of conviction and sentence in I.C.C. Case No. 174 of 2017 directed by learned CJM, Jagatsinghpur on the grounds stated.

5. The petitioner is the complainant and hence, he has challenged the impugned decision in revision. In view of the facts pleaded on record and submission of learned counsel

appearing for the petitioner, the Court is inclined to issue notice to the opposite party for a reply and response.

6. Accordingly, it is ordered.

7. Notice to the opposite party by Registered Post with AD making it returnable at an early date and for the said purpose, requisites shall be filed by learned counsel for the petitioner within seven days from today.

8. List on 28th July, 2025 for final hearing and orders.

(R.K. Pattanaik) Judge

1. Heard.

2. Instant petition is for interim orders.

3. Awaiting appearance of the opposite party, this Court, as an interim measure, stays the operation of the impugned judgment in Criminal Appeal No.50 of 2023 till the next date.

4. List on the date fixed.

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

(R.K. Pattanaik)

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