Orissa High Court
Jagat Ram Thakur vs Suprabha Behera .... Opposite Party on 15 September, 2025
Author: R.K. Pattanaik
Bench: R.K. Pattanaik
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLREV No.542 of 2025
Jagat Ram Thakur .... Petitioner
Ms. Rashmita Sahu, Advocate
-Versus-
Suprabha Behera .... Opposite Party
CORAM:
MR. JUSTICE R.K. PATTANAIK
ORDER
15.09.2025
I.A. No.788 of 2025
Order No.
01. 1. Heard Ms. Sahu, learned counsel for the petitioner.
2. Instant petition is filed seeking condonation of delay in
presenting the revision beyond the stipulated period.
3. A delay of 190 days is reported as per the S.R.
4. Stating the reasons for delay, Ms. Sahu, learned counsel
for the petitioner submits that the same should be condoned in
the interest of justice as the petitioner is in custody at present.
5. Regard being had to the facts pleaded on record and the
submission as above, this Court without issuing any notice to
the opposite party is of the view that though the delay of 190
days has occasioned in filing the revision, it should be
condoned to facilitate disposal of the revision on merit.
6. Accordingly, it is ordered.
7. I.A. stands allowed with the delay being condoned.
(R.K. Pattanaik)
Judge
02. 1. Heard Ms. Sahu, learned counsel for the petitioner.
2. Instant revision is filed by the petitioner against the
impugned judgment in Criminal Appeal No.13 of 2013 as at
Annexure-1 on the grounds stated.
3. The petitioner has been convicted for an offence under
Section 138 N.I. Act and directed to undergo sentence for six
months SI with compensation of Rs.10,000/-.
4. Having regard to the grounds stated, 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 Ms. Sahu, learned counsel for the
petitioner within seven days from today.
7. List on 27th October, 2025 for orders.
(R.K. Pattanaik)
Judge
I.A. Nos.789 of 2025, 790 of 2025 & 791 of 2025
03. 1. Heard.
2. Instant I.As. are filed seeking release of the petitioner
with suspension of sentence and stay realization of fine amount,
as has been directed by the learned Courts below.
3. It is submitted by Ms. Sahu, learned counsel that the
petitioner is in judicial custody from 9th June, 2025.
4. The cheque amount is for a sum of Rs.5,000/- and
compensation has been for Rs.10,000/- with default sentence
besides six months S.I.
5. The petitioner has remained in judicial custody since
the month of June, 2025. Considering the detention and, since,
the appeal is filed, wherein, notice has been issued, this Court,
as an interim measure, directs his release on bail subject to
suitable conditions imposed besides deposit of Rs.10,000/- by
him before the Court of first instance.
6. Accordingly, it is ordered.
7. Consequently, the petitioner is allowed to go on bail in
I.C.C. Case No.44 of 2005 subject to conditions imposed by the
learned S.D.J.M., Sambalpur besides receiving a deposit of
Rs.10,000/- from him. Such release of the petitioner shall be
subject to the compliance of the above order.
8. List on the date fixed for further orders.
9. Issue urgent certified copy as per rules and in course of
the day
(R.K. Pattanaik)
Judge
Alok
