Indrajit De vs Republic Of India (Cbi) ..... Opposite ...
2025 Latest Caselaw 349 Ori

Orissa High Court

Indrajit De vs Republic Of India (Cbi) ..... Opposite ... on 8 May, 2025

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CRLREV No. 213 of 2025

Indrajit De                            .....                            Petitioner
                                                Mr. S.K. Padhi, Senior Advocate
                                               assisted by Mr. R. Hota, Advocate
                                    -versus-
Republic of India (CBI)                .....                       Opposite Party
                                                    Mr. Sarthak Nayak, Advocate
                                                                          (CBI)
              CORAM:
                    HON'BLE MISS JUSTICE SAVITRI RATHO

                                          ORDER

08.05.2025 Order No.

02. (Through hybrid Mode)

1. Heard Mr. S.K. Padhi, learned Senior Advocate along with

Mr. R. Hota, learned counsel for the petitioner and Mr. Sarthak

Nayak, learned counsel appearing on behalf of Republic of India

(CBI).

2. Mr. S.K. Padhi, learned Senior Advocate relies on the

decisions of the Hon'ble Apex Court in the case of Suresh Nanda

vrs. Central Bureau of Investigation reported in (2008) 3 SCC 674

and files the copy of the decision dated 5th February, 2025 of the

Bombay High Court in Criminal Application No. 434 of 2024

(Mohammad Hanif Nurani vrs. The State of Maharashtra &

Another) which are taken on record.

3. Mr. Sarthak Nayak, learned counsel appearing on behalf of

CBI (Republic of India) has filed a written note of objection. He

relies on the decisions in the case of Kaushikbhai Balubhai

Bavarva vrs. State of Gujarat decided on 28.04.2017 (Special

Criminal Application (Quashing) No. 1790 of 2017), the decision of

the Kerala High Court in the case of T.M. Sajil vrs. Union of India

reported in 2018 SCC Online Ker 3544 and the decision of this

Court in the case of Abhisek Acharya and Others vrs. State of

Odisha (CRLREV No. 331 of 2022, decided on 02.08.2022), in

support of his submission that the Criminal Revision will not be

maintainable against the impugned order. They are taken on record.

He also relies on the decision of the Supreme Court in the case of

Prabal Pratap Singh Yadav vrs. Republic of India (SLP (Criminal)

No. 11441-11442 of 2023 dated 10.01.2024).

4. Hearing is concluded.

5. Judgment/order is reserved.

6. Put up this matter on 15.05.2025 for Judgment.

(Savitri Ratho) Judge puspa

Signed by: PUSPANJALI MOHAPATRA Designation: Personal Assistant Reason: Authentication Location: Orissa High Court Date: 08-May-2025 20:19:54