Sibananda Choudhury vs Niranjan Panigrahi .... Opposite Party
2025 Latest Caselaw 9592 Ori

Orissa High Court

Sibananda Choudhury vs Niranjan Panigrahi .... Opposite Party on 30 October, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLREV No.808 of 2025
            Sibananda Choudhury                 ....                Petitioner
                                                     Mr. Ashok Das, Advocate
                                         -Versus-
            Niranjan Panigrahi                ....             Opposite Party
                                                                      None

                        CORAM:
                        MR. JUSTICE R.K. PATTANAIK

                                        ORDER

30.10.2025

I.A. No.1154 of 2025 Order No.

01. 1. Heard Mr. Das, learned counsel for the petitioner.

2. Instant petition is filed under Section 5 of the Limitation Act by the petitioner for delay condonation in presenting the revision.

3. A delay of 107 days is reported as per the SR.

4. Accepting the explanation of the petitioner towards the delay, the Court is inclined to condone the same and hence, it is ordered.

5. The I. A. is allowed with the delay being condoned.

(R.K. Pattanaik) Judge

02. 1. Heard.

2. Instant revision is filed by the petitioner challenging the judgment in Criminal Appeal No.51 of 2024 as at Annexure-1 series.

3. Considering the plea of the petitioner and the grounds stated, 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, requisites shall be filed by Mr. Das, learned counsel for the petitioner within seven days from today.

6. List on 11th December, 2025 for final orders.

(R.K. Pattanaik) Judge I.A. Nos.1155 and 1156 of 2025

03. 1. Heard.

2. Instant I.As are filed seeking release the petitioner on bail and stay realization of the fine amount till disposal of the revision.

3. It is submitted by Mr. Das, learned counsel for the petitioner that the petitioner is in custody after the impugned judgment at Annexure-1 series from 24th September, 2025 for failing to deposit 20% of the compensation amount directed against him.

4. Awaiting appearance of the opposite party, this Court, as an interim measure, directs release of the petitioner on bail in connection with 1.C.C. Case No.529 of 2015 subject to deposit of Rs.50,000/- before the court of learned J.M.F.C.(T), Berhampur in 1.C.C. Case No.529 of 2015 with other suitable conditions imposed on him. It is further directed that there shall be stay realization of the fine amount until further orders. It is made clear that release of the petitioner with such deposit of Rs.50,000/- shall be the condition precedent, as ordered.

5. List on the date fixed for further orders.

6. Issue urgent certified copy of this order as per rules.

                                                                            (R.K. Pattanaik)
 Balaram                                                                         Judge

Designation: Personal Assistant