Chunilal Bhowmik vs Pramod Kumar Jena .... Opposite Party
2025 Latest Caselaw 10417 Ori

Orissa High Court

Chunilal Bhowmik vs Pramod Kumar Jena .... Opposite Party on 25 November, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLREV No.704 of 2025
            Chunilal Bhowmik                   ....              Petitioner
                                                Mr. M.K. Mishra Advocate
                                         -Versus-

            Pramod Kumar Jena                 ....             Opposite Party
                                                                        None

                       CORAM:
                       MR. JUSTICE R.K. PATTANAIK

                                        ORDER

25.11.2025 Order No.

01. 1. Heard learned counsel for the petitioner.

2. Instant revision is filed by the petitioner assailing the impugned judgment in Criminal Appeal No.5 of 2018 as at Annexure-2 on the grounds stated.

3. Considering the plea of the petitioner and grounds stated challenging the impugned judgment at Annexure-2, the Court is inclined to issue notice to the opposite party for a reply and response.

4. Hence, it is ordered.

5. Issue notice to the opposite party by Speed Post with a short returnable date and for the said purpose, learned counsel for the petitioner shall file the requisites within seven days from today.

6. List on 8th January, 2025 for final hearing and orders upon appearance of the opposite party.

(R.K. Pattanaik) Judge

1. Heard.

2. Instant petition is filed for interim orders.

3. Awaiting appearance of the opposite party, this Court directs suspension of sentence and stay realization of the compensation awarded and confirmed in appeal by learned 2nd Additional District Judge, Rourkela in Criminal Appeal No. 5 of 2018 subject to deposit of 20% of the said amount before the Court of learned JMFC, Rourkela in connection with 1.C.C. Case No.306 of 2015.

4. List on the date fixed for further orders.

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

(R.K. Pattanaik) Judge

Kabita