Santosh Kumar Bhoi vs State Of Odisha
2025 Latest Caselaw 10350 Ori

Orissa High Court

Santosh Kumar Bhoi vs State Of Odisha on 24 November, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLA No.1095 of 2025
            Santosh Kumar Bhoi             .....     Appellant
                                                            Represented By Adv. -
                                                            Kishore Kumar Naik

                                          -versus-
            State Of Odisha                     .....                 Respondent
                                                           Represented By Adv. -
                                                           Ms. B.K.Sahu, A.G.A.

                                  CORAM:
                    THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                MOHAPATRA

                                              ORDER

Order No.                                     24.11.2025

                                        I.A. No.3176 of 2025

    01.        1.    This matter is taken up through Hybrid Arrangement (Virtual
               /Physical Mode).

2. This is an application with a prayer to convert the present appeal to criminal revision.

3. On perusal of the record, it appears that the present appeal has been preferred by the accused-Appellant challenging the judgment dated 12.03.2025 passed by the learned Addl. Sessions Judge, Sundargarh in Criminal Appeal No.15/12 of 2024 thereby confirming the judgment of the learned Assistant Sessions Judge-cum-Senior Civil Judge (Women's Court) dated 02.09.2024 passed in S.T. Case No.62 of 2023.

4. Taking into consideration the aforesaid fact, this Court is of the view that the present appeal has not been maintainable. Accordingly, the present application is being disposed of by directing the Registry

to convert the same to a Criminal Revision. Let the present application be re-registered as revision be placed before the assigned bench.

( A.K. Mohapatra )

Judge

Rubi