Akhaya Kumar Sahoo vs State Of Odisha & Anr. .... Opposite ...
2025 Latest Caselaw 8550 Ori

Orissa High Court

Akhaya Kumar Sahoo vs State Of Odisha & Anr. .... Opposite ... on 20 September, 2025

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

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                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                    W.P.(C) No. 26608 of 2025
                                  Akhaya Kumar Sahoo                     ....              Petitioner(s)
                                                                        Mr. Khirod Chandra Majhi, Adv.

                                                                 -versus-

                                  State of Odisha & Anr.              ....              Opposite Parties

                                                                                 Mr. Pravakar Behera, SC
                                                                              (for Transport Department)

                                           CORAM:
                                           DR. JUSTICE SANJEEB K PANIGRAHI


                                                            ORDER

                 Order                                     20.09.2025
                 No.

01. 1. This matter is taken up through hybrid arrangement.

2. Heard learned counsel for the parties.

3. The present Writ Petition has been filed by the Petitioner with

the following prayer:

"Under the circumstances stated above, h is therefore humbly prayed that this Hon'ble Court may gracious be pleased to issue notice to Opp.parties and call for a show cause and if toe Opp. parties to show cause or show in-sufficient cause the Hon'ble Court be pleased to direct the Opposite Party No.2 STA, Cuttack to transmit E. Challans issued against vehicle No.OD05AE- 8639 (Annexed as Annexure-2 Series) to the Court of JMFC(T), Cuttack for disposal in accordance with law.

Designation: Personal Assistant

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And/or be pleased to pass such other order/orders, direction/directions as would deem fit and proper in the facts and circumstances of the case."

4. Learned counsel for the Petitioner submits that this Court has

earlier decided the similar issue in the judgment dated 15.01.2014

passed in W.P.(C) No.1500 of 2004 (Anjana Babulal Darabad vrs.

Commissioner, S.T.A. & Ors.) and batch of Writ Petitions. Hence,

he submits that this Writ Petition may be disposed of in the light

of the judgment passed in the case of Anjana Babulal (supra).

5. Learned Standing Counsel for the Transport Department

submits that the most of the VCRs under Annexure-2 series are

drawn up against the vehicle are more than one year before. As

per Section 514 of the BNSS, 2023 there is bar for taking

cognizance of the offence where the imprisonment is provided

not exceeding one year. Hence the Magistrate cannot take

cognizance of offence under the e-Chillan.

6. In view of the above, let the Petitioner shall approach the

concerned Transport Authority to compound the offence. In such

event, the Authority shall do the needful to consider the same as

per law.

7. Accordingly, this Writ Petition is disposed of.

(Dr. Sanjeeb K Panigrahi) Judge Signature Murmu Not Verified Digitally Signed Signed by: LITARAM MURMU Designation: Personal Assistant Reason: Authentication Location: OHC