Pradeep Kumar Gupta vs Saroj Kumar Sahu .... Opposite Party
2025 Latest Caselaw 7772 Ori

Orissa High Court

Pradeep Kumar Gupta vs Saroj Kumar Sahu .... Opposite Party on 2 September, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  CRLREV No.577 of 2025
            Pradeep Kumar Gupta                     ....            Petitioner
                                                   Mr. D.K. Patra, Advocate
                                        -Versus-
            Saroj Kumar Sahu                        ....       Opposite Party

                     CORAM:
                     MR. JUSTICE R.K. PATTANAIK

                                       ORDER

02.09.2025 Order No.

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

2. Instant revision petition is filed by the petitioner against the impugned judgment as at Annexure-2 confirming the order of conviction and sentence awarded by the learned S.D.J.M., Bargarh in connection with I.C.C. (N.I.) Case No.21 of 2023 on the grounds stated.

3. The petitioner stands convicted for an offence under Section 138 N.I. Act and has been directed to undergo sentence of one year S.I. with a compensation of Rs.6 lac payable to the opposite party.

4. Considering the facts pleaded on record and the grounds advanced, this Court is inclined to issue notice to the opposite party.

5. Hence, it is ordered.

6. Notice to the opposite party by Registered Post with A.D. returnable at an early date and for the said purpose, requisites shall be filed by Mr. Patra, learned counsel for the petitioner within seven days from today.

7. List this matter on 14th October, 2025 for final hearing and orders.

(R.K. Pattanaik) Judge I.A. Nos.893 and 894 of 2025

02. 1. Heard learned counsel for the petitioner.

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

3. The petitioner was on bail during trial and pendency of the appeal and considering the same, this Court, as an interim measure, directs his release on bail with suitable conditions and further staying the realization of compensation amount subject to release of the statutory amount in favour of the opposite party and also deposit 10% of the cheque amount.

4. List on the date fixed for further orders.

5. Issue urgent certified copy as per rules.

(R.K. Pattanaik) Judge