Neela Madhab Behera vs Sarat Chandra Behera .... Opposite ...
2026 Latest Caselaw 245 Ori

Orissa High Court

Neela Madhab Behera vs Sarat Chandra Behera .... Opposite ... on 12 January, 2026

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CRLREV No. 1107 of 2025

             Neela Madhab Behera              ....              Petitioner
                                            Mr. P.K. Nanda, Advocate

                                        -versus-

             Sarat Chandra Behera             ....        Opposite Party


                         CORAM: JUSTICE V. NARASINGH

                                       ORDER

12.01.2026 I.A. No. 1622 of 2025 Order No.

01. 1. Heard learned counsel for the Petitioner and learned counsel for the State.

2. Criminal Revision has been preferred against the judgment dated 14.11.2025 passed by the learned Additional District & Sessions Judge-cum- Special Judge, (CBI Court No.II), BBSR in Criminal Appeal No.53 of 2025 at Annexure-1 confirming the order dated 22.04.2025 passed by the learned J.M.F.C., Bhubaneswar in 1 CC No.4002 of 2012 at Annexure-2.

3. This I.A. has been filed by the Petitioner for dispensing with the filing of certified copy of Annexure-2.

4. Considering that the order impugned is Annexure-1, filing of certified copy of Annexure-2 is dispensed with for the time being.

5. Accordingly, I.A. stands disposed of.

(V. Narasingh) Judge

Order No.

02. 1. List this matter on 30.01.2026 for admission.

(V. Narasingh) Judge

Santoshi

Location: High Court of Orissa, Cuttack