Prem Chand Pradhan vs Mitanjali Pradhan .... Opposite Party
2026 Latest Caselaw 242 Ori

Citation : 2026 Latest Caselaw 242 Ori
Judgement Date : 12 January, 2026

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Orissa High Court

Prem Chand Pradhan vs Mitanjali Pradhan .... Opposite Party on 12 January, 2026

Author: V. Narasingh

Bench: V. Narasingh

              IN THE HIGH COURT OF ORISSA AT UTTACK
                   CRL. REV. No.1123 of 2025

             Prem Chand Pradhan
             @ Premchand Pradhan ....                    Petitioner
                                       Mr. A. Tripathy, Advocate

                                 -versus-

             Mitanjali Pradhan            ....     Opposite Party


                      CORAM: JUSTICE V. NARASINGH
                                ORDER

Order                         12.01.2026
No.
  01.    1.      Heard.
         2.      Admit.

3. Issue notice to the Opposite Party by Speed Post. Requisites shall be filed by 21.01.2026.

4. List this matter on 24.02.2026.

(V. NARASINGH) Judge

02. I.A No.1610 of 2025

1. This is an application for stay of the judgment and order dated 26.09.2025 passed by the learned Addl. Sessions Judge-cum-Special Judge (CBI-II), Bhubaneswar in Criminal Appeal No.29 of 2025 confirming the order dated 10.12.2024 passed by the learned J.M.F.C (LR),

Bhubaneswar in CMC No.12 of 2024 pending disposal of the Criminal Revision.

2. Heard.

3. Considering the submissions made and the recitals in the I.A, there shall be stay operation of the judgment and order dated 26.09.2025 passed by the learned Addl. Sessions Judge-cum-Special Judge (CBI-II), Bhubaneswar in Criminal Appeal No.29 of 2025 confirming the order dated 10.12.2024 passed by the learned J.M.F.C (LR), Bhubaneswar in CMC No.12 of 2024 pending disposal of the Criminal Revision subject to the Petitioner depositing a sum of Rs.30,000/- (rupees thirty thousand) by 19.01.2026 before the learned trial court. The amount so deposited shall be released in favour of the Opposite Party on due application in this regard.

Receipt evidencing such deposit shall be submitted to this Court by the next date. In the event no such receipt is submitted by 19.01.2026, the order of stay shall stand vacated automatically without further reference to the Bench.

4. I.A is accordingly disposed of.

Digitally Signed (V. NARASINGH) Signed by: PRADEEP KUMAR SWAIN Reason: Authentication Judge Location: Orissa High Court, Cuttack Date: 13-Jan-2026 19:32:48 PKS