Madhusudan Rout vs State Of Odisha And Another .... ...
2025 Latest Caselaw 7743 Ori

Orissa High Court

Madhusudan Rout vs State Of Odisha And Another .... ... on 1 September, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLREV No.524 of 2025
            Madhusudan Rout                        ....             Petitioner
                                             Mr. B.S. Dasparida, Advocate
                                       -Versus-
            State of Odisha and another            ....       Opposite Parties
                                                     Mr. S.K. Swain, AGA
                     CORAM:
                     MR. JUSTICE R.K. PATTANAIK
                                      ORDER

01.09.2025 Order No.

01. 1. Heard learned counsel for the petitioner.

2. Instant revision is filed by the petitioner challenging the impugned judgment in Criminal Appeal No.36 of 2017 confirming the order of conviction and sentence awarded against him in connection with 1CC No.170 of 2013.

3. Considering the facts pleaded on record and grounds advanced, the Court is inclined to issue notice to the opposite party No.2 for a reply and response.

4. Accordingly, it is ordered.

5. Notice to opposite party No.2 by Registered Post with AD making it returnable at an early date and for the said purpose, requisites shall be filed by learned counsel for the petitioner within next seven days from today.

6. List on 13th October, 2025 for final orders.

(R.K. Pattanaik) Judge

02. I.A. Nos.778 and 780 of 2025

1. Heard.

2. Instant I.As are filed seeking release of the petitioner on bail and stay realization of the compensation awarded and confirmed in Criminal Appeal No.36 of 2017.

3. The petitioner has been convicted for an offence under Section 138 NI Act by the judgment dated 12th July, 2017 as at Annexure-1 in 1CC Case No.170 of 2013. From the judgment in appeal at Annexrue-2, the Court finds that the petitioner deposited an amount of Rs.77,000/- before the learned Trial Court and the statutory amount of Rs.50,000/- at the time when the appeal was entertained and admitted. Considering the same and since the cheque amount is for Rs.3 lac only and the compensation as has been awarded stands at Rs.3,85,000/-, this Court, as an interim measure, stays such realization of the rest part of the compensation amount and directs release of the petitioner on bail subject to suitable conditions imposed by the court of learned J.M.F.C, Baripada in 1CC No.170 of 2013.

4. List on the date fixed for further orders.

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

(R.K. Pattanaik) Judge

by: ROJINA SAHOO Designation: Junior Stenographer Reason: Authentication Location: OHC, CTC Date: 02-Sep-2025 19:04:27