Smt. Sushama Das vs Harish Chandra Sahu ..... Opposite ...
2025 Latest Caselaw 8646 Ori

Orissa High Court

Smt. Sushama Das vs Harish Chandra Sahu ..... Opposite ... on 23 September, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLLP No.53 of 2007
            Smt. Sushama Das                 .....       Petitioner
                                                              Represented By Adv. -
                                                              Mr. B.Rout

                                           -versus-
            Harish Chandra Sahu                       .....          Opposite Party
                                                              Represented By Adv. -

                                                              Mr. S.K. Mishra

                                 CORAM:
            THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                           ORDER

23.09.2025 Order No.

10. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. On perusal of the order sheets, it appears that the matter was filed in the year 2007 challenging the judgment of acquittal dated 08.02.2007 passed by the learned J.M.S.C., Baripada in

1.C.C. Case No.154/99 (Trl. Case No.45/2006) thereby acquitting the Opposite Party from the charges under Sections 323 and 294 of I.P.C. Notice was issued at the time of admission in the year 2007. The matter remains pending for more than 1 ½ decades.

3. When the matter was listed on 01.11.2023, none appeared on behalf of both the sides. Again the matter was listed on 06.12.2023, on that date, counsel for the Petitioner sought for accommodation. When the matter listed today, no one appears

for both the sides.

4. Taking into consideration the gravity and seriousness of offence and the fact that the matter is pending since long time, this Court is not inclined to consider the application.

5. Accordingly, the CRLLP stands dismissed.

( A.K. Mohapatra) Judge Debasis