Citation : 2025 Latest Caselaw 8376 Ori
Judgement Date : 17 September, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLREV No. 599 of 2025
Anjan Kumar Mohapatra .... Petitioner
Mr. S. Dwibedi, Advocate
-Versus-
Sarbeswar Parida .... Opposite Party
CORAM:
MR. JUSTICE R.K. PATTANAIK
ORDER
17.09.2025 Order No.
01. 1. Mr. Dwibedi, learned counsel for the petitioner.
2. Instant revision is filed by the petitioner against the impugned judgment at Annexure-2 on the grounds stated.
3. Considering the facts pleaded on record, the Court is inclined to issue notice to the opposite party.
4. Hence, it is ordered.
5. Notice to the opposite party by Speed Post making it returnable at an early date and for the said purpose, the requisites shall be filed by Mr. Dwibedi, learned counsel for the petitioner within seven days from today positively.
6. List on 29th October, 2025 for orders.
(R.K. Pattanaik) Judge
02. I.A Nos.920 and 921 of 2025
1. Heard.
2. Instant I.As are filed for stay realization of fine amount awarded and release of the petitioner on bail pending disposal of the revision.
3. Considering the submission of Mr. Dwibedi, learned counsel for the petitioner, this Court, as an interim measure, awaiting appearance of the opposite party, directs stay realization of the fine amount and release of the petitioner on bail subject to deposit of 20% of the compensation amount besides other conditions imposed.
4. List on the date fixed for further orders.
5. Urgent copy of this order be issued as per rules.
(R.K. Pattanaik) Judge
Rojina
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