Rashmi Ranjan Pradhan vs Ajit Kumar Sahoo .... Opposite Party
2025 Latest Caselaw 6416 Ori

Orissa High Court

Rashmi Ranjan Pradhan vs Ajit Kumar Sahoo .... Opposite Party on 30 June, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLREV No.237 of 2025
            Rashmi Ranjan Pradhan             ....                  Petitioner
                                             Mr. R.C. Maharana, Advocate
                                       -Versus-
            Ajit Kumar Sahoo                 ....             Opposite Party
                                                         Ms. B. Dash, ASC

                     CORAM:
                     MR. JUSTICE R.K. PATTANAIK

                                       ORDER

30.06.2025 Order No.

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

2. Instant revision is filed by the petitioner challenging the impugned judgment in Criminal Appeal No.11 of 2022 on the grounds stated therein.

3. The order of conviction and sentence has been set aside by the learned Sessions Judge, Angul while disposing of Criminal Appeal No.11 of 2022. In fact, learned J.M.F.C. (L.R.), Angul passed the order of conviction in 1.C.C. Case No.12 of 2018 but it has been overruled.

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

5. Hence, it is ordered.

6. Issue 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 Mr. Maharana, learned counsel for the petitioner within seven days from today.

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

(R.K. Pattanaik) Judge Balaram

Designation: Personal Assistant