Nabakishore Sahoo vs Raghunath Homes .... Opposite Parties
2026 Latest Caselaw 3566 Ori

Citation : 2026 Latest Caselaw 3566 Ori
Judgement Date : 17 April, 2026

[Cites 1, Cited by 0]

Orissa High Court

Nabakishore Sahoo vs Raghunath Homes .... Opposite Parties on 17 April, 2026

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                         CRLREV No. 240 of 2026

             Nabakishore Sahoo            ....            Petitioner
                                        Mr. S. K. Nayak, Advocate

                                     -versus-

             1. Raghunath Homes           ....     Opposite Parties
             Pvt Ltd.2nd floor
             Plot no. 362/3850C,
             Gouttam Nagar
             Bhubaneswar
             2. State of Orissa

                                               Mr. C. R. Swain, AGA

                       CORAM: JUSTICE V. NARASINGH

                                     ORDER

17.04.2026

Order No.

01. 1. Heard.

2. Admit.

3. Issue notice.

4. Since learned counsel for the State accepts notice on behalf of the Opposite Party-2, no further notice need be issued.

5. Issue notice to the Opposite Party No.1 by Speed Post. Requisites shall be filed by 22.04.2026.

6. List this matter on 30.06.2026.

7. Registry is requested to call for the soft copy of the TCR in the meanwhile.

(V. Narasingh) Judge

Order No.

02. 1. Issue notice as above.

2. Accept one set of process fee.

(V. Narasingh) Judge

Order No.

03. 1. The Petitioner by filing this application under Section 430 of BNSS prays for suspension of execution of sentence imposed upon him for the conviction recorded under Sections 138 of NI Act by the learned JMFC (LR & LT), Bhubaneswar in 1.C.C. Case No.5487 of 2023 (TR No.193 of 2024) and his release on bail pending disposal of this Criminal Revision.

2. Heard.

3. Considering the recitals in the I.A. and the submissions made, this Court directs that the Petitioner on surrendering be released on bail on such

terms and conditions as deemed just and proper by the learned JMFC (LR & LT), Bhubaneswar in 1.C.C. Case No.5487 of 2023 (TR No.193 of 2024) pending disposal of the Criminal Revision.

4. I.A is accordingly disposed of.

(V. Narasingh) Judge

Jina

Location: High Court of Orissa Date: 17-Apr-2026 19:36:01