Niranjan Naik & Another vs State Of Odisha .... Opposite Party
2025 Latest Caselaw 7778 Ori

Orissa High Court

Niranjan Naik & Another vs State Of Odisha .... Opposite Party on 2 September, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLREV No.573 of 2025
            Niranjan Naik & another                  ....           Petitioners
                                                    Mr. B.K. Sahoo, Advocate
                                         -Versus-
            State of Odisha                           ....      Opposite Party
                                                           Mr. P.K. Ray, AGA
                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK

                                        ORDER

02.09.2025 Order No.

01. 1. Heard Mr. Sahoo, learned counsel for the petitioners.

2. Instant revision petition is filed by the petitioners assailing the impugned judgment in Criminal Appeal No.47 of 2024 vide Annexure-2 on the grounds stated.

3. It is submitted by Mr. Sahoo, learned counsel for the petitioners that the petitioners have been convicted for an offence under Section 323 IPC and directed to undergo S.I. for four months.

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

5. Hence, it is ordered.

6. Notice.

Reason: Authentication 7. Mr. Ray, learned AGA for the State accepts notice for

Date: 03-Sep-2025 10:41:09 the opposite party and an extra copy of the writ petition with

annexures is requested to be served on the State in course of the day.

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

(R.K. Pattanaik) Judge

02. 1. Heard.

2. Instant I.A.is filed for interim orders.

3. Considering the sentence awarded and the fact that the petitioners had been on bail during trial and pendency of the appeal, this Court, as an interim measure, directs their release in connection with S.T. Case No.07/08 of 2020-19 subject to suitable conditions imposed by the learned Chief Judicial Magistrate, Nayagarh.

4. List on the date fixed for further orders.

5. Issue urgent certified copy as per rules.

(R.K. Pattanaik) Judge

Alok