Manjula Jena vs Sumitra Jena .... Opposite Party
2025 Latest Caselaw 9981 Ori

Orissa High Court

Manjula Jena vs Sumitra Jena .... Opposite Party on 13 November, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLREV No.702 of 2025

            Manjula Jena                       ....                  Petitioner
                                                Mr. K.C.Tripathy, Advocate
                                        -Versus-
            Sumitra Jena                      ....             Opposite Party


                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK
                                       ORDER

13.11.2025

Order No.

01. 1. Heard.

2. Instant petition is filed by the petitioner challenging the impugned judgment in Criminal Appeal No.75 of 2024 at Annexure-1 confirming the order of conviction and sentence awarded by the learned JMFC (Transport), Berhampur in

1.C.C. Case No.501 of 2020 on the grounds stated.

3. For the facts pleaded on record and grounds advanced, the Court is inclined to issue notice to the opposite party.

4. Hence, it is ordered.

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

6. List on 18th December, 2025 for hearing and orders.

(R.K. Pattanaik) Judge

I.A. Nos.1025 & 1026 of 2025

1. Heard.

2. Instant I.As. are filed for interim orders.

3. It is submitted before the Court that the petitioner deposited 20% of the compensation amount, hence, he should be released on bail and to stay realization of the fine amount till disposal of the revision.

4. Awaiting appearance of the opposite party, this Court as an interim measure, considering the above submission, directs the petitioner to go on bail in connection with 1.C.C. Case No. 501 of 2022 subject to suitable conditions imposed by learned JMFC (Transport), Berhampur further staying realization of the fine amount till the next date of hearing.

5. List on the date fixed for further orders.

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

(R.K. Pattanaik) Judge

Signature Kabita Not Verified Digitally Signed Signed by: KABITARANI MAJHI Reason: Authentication Location: OHC, Cuttack Date: 17-Nov-2025 14:27:32