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Pramodini Das vs Sudhir Ku. Sen ..... Opp. Party
2025 Latest Caselaw 9312 Ori

Citation : 2025 Latest Caselaw 9312 Ori
Judgement Date : 23 October, 2025

Orissa High Court

Pramodini Das vs Sudhir Ku. Sen ..... Opp. Party on 23 October, 2025

Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
                IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CRLLP No.67 of 2010
            Pramodini Das               .....       Petitioner
                                                           Represented By Adv. -

                                          -versus-
            Sudhir Ku. Sen                       .....               Opp. Party
                                                          Represented By Adv. -

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

                                          ORDER

23.10.2025 Order No.

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

2. None appears for the parties. Perused the petition as well as the impugned judgment.

3. The present application has been filed under Section 378(4) of the Cr.P.C seeking leave to prefer an appeal against the judgment 30.03.2010 passed in 1.C.C. case No.157 of 2009 by the learned JMFC, Jagatsinghpur thereby acquitting the accused- Opposite Party.

4. On perusal of the record it appears that the impugned judgment of acquittal was delivered on 30.03.2010. However, till date no leave has been granted. On perusal of the record it appears that 01.12.2023, no one appeared for the Petitioner. Today also when the matter was called, no one appears for the Petitioner.

5. Accordingly, the application stands dismissed due to none- prosecution.

( A.K. Mohapatra ) Judge Anil

Designation: Junior Stenographer

Location: High Court of Orissa Date: 24-Oct-2025 15:39:32

 
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