Rabindranath Pradhan vs State Of Odisha & Another .... Opposite ...
2025 Latest Caselaw 7736 Ori

Orissa High Court

Rabindranath Pradhan vs State Of Odisha & Another .... Opposite ... on 1 September, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLREV No.223 of 2024

            Rabindranath Pradhan                   ....           Petitioner
                                                Mr. B.P. Pradhan, Advocate
                                        -Versus-
            State of Odisha & another               ....    Opposite Parties
                                                         Mr. P.K. Ray, AGA

                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK
                                       ORDER

01.09.2025 Order No.

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

2. Instant revision is filed by the petitioner challenging the impugned order dated 18th March, 2024 as at Annexure-3 in C.T. Case No.420 of 2016, whereby, charge under Section 420 IPC has been framed against him.

3. Referring to the judgment in C.S. No.548 of 2010 at Annexure-5, Mr. Pradhan, learned counsel for the petitioner submits that the informant, namely, opposite party No.2 lodged the FIR with false allegations made and it has resulted in filing of the chargesheet i.e. Annexure-2 and that too for an offence under Section 420 IPC, which is not made out at all.

4. Considering the facts on record and the submission as above, this Court is inclined to issue notice to opposite party No.2 and also to consider the response of the State, namely, opposite party No.1.

5. Accordingly, it is ordered.

6. Notice.

7. Mr. Ray, learned AGA for the State accepts notice for opposite party No.1.

8. Notice to opposite party No.2 by Registered Post with A.D. returnable at an early date and for the said purpose, requisites shall be filed by Mr. Pradhan, learned counsel for the petitioner within seven days from today.

9. List this matter on 13th October, 2025.

(R.K. Pattanaik) Judge

02. 1. Heard.

2. Instant petition is filed for interim orders.

3. As an interim measure, awaiting response from the State and the appearance of opposite party No.2, this Court, stays the further proceeding in C.T. Case No.420 of 2016 pending in the file of learned J.M.F.C. 1, Bhubaneswar till the next date of hearing.

4. List on the date fixed for further orders.

5. Issue urgent certified copy as per rules.

                                                                    (R.K. Pattanaik)

Signed by: ALOK RANJAN SETHY                                           Judge

 Alok     Authentication
Location: ORISSA HIGH COURT