Bibhuti B.Mallik vs Bhikari Mallik & Anr. ..... Opp. Parties
2025 Latest Caselaw 9757 Ori

Orissa High Court

Bibhuti B.Mallik vs Bhikari Mallik & Anr. ..... Opp. Parties on 7 November, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLLP No.69 of 2010
            Bibhuti B.mallik             .....       Petitioner
                                                          Represented By Adv. -

                                         -versus-
            Bhikari Mallik & Anr.               .....              Opp. Parties
                                                          Represented By Adv. -

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

                                         ORDER

07.11.2025 Order No.

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

2. On perusal of the record it appears that none appeared on behalf of the Opposite Parties-accused on 04.09.2025, on 10.10.2025 as well as today when the matter was called out.

3. On a perusal of the record it appears that the petitioner has filed this leave application seeking grant of leave to prefer an appeal against the judgment of acquittal dated 17.03.2010 passed by the learned JMFC, Kendrapara in 1.C.C No.14 of 2006. On perusal of the impugned judgment it appears that the Opposite Parties faced trial for alleged commission of offence punishable under Section 323, 294, 427, 34 of IPC.

4. On a careful reading of the impugned judgment, further keeping in view the nature and gravity of the allegation as well as the fact that the leave application is pending for more than one and half decade and that none of the parties are represented before this

Court, this Court is not inclined to entertain this application. However, the application seeking leave to prefer an appeal against the judgment of acquittal is hereby rejected.

5. Accordingly, the CRLLP stands dismissed.

( A.K. Mohapatra) Judge

Anil

Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa Date: 12-Nov-2025 18:22:33