Citation : 2026 Latest Caselaw 274 Ori
Judgement Date : 13 January, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLREV No.787 of 2013
Purna Chandra Samal .... Petitioner
Mr. Sidhartha Das, Advocate
-versus-
State of Odisha & another .... Opp. Parties
Mr. Jateswar Nayak, AGA
CORAM: JUSTICE SIBO SANKAR MISHRA
Order ORDER
No. 13.01.2026
41.
1.
By a detailed judgment dated 23.12.2024 passed by this Court in CRLREV No.787 of 2013, the Criminal Revision filed by the petitioner has been turned down by this Court, thereby upholding the conviction and sentence recorded by the learned trial Court, which was affirmed by the learned appellate Court.
2. The petitioner was convicted for the offence punishable under Section 138 of the N.I. Act and sentenced to undergo S.I. for a period of six months and to pay a fine of Rs.2,30,000/- by the learned trial Court, which was confirmed by the learned appellate Court.
3. Learned counsel for the petitioner submits that
the petitioner had already deposited Rs.1,15,000/- before the learned trial Court and he is ready and willing to deposit the remaining amount of Rs.1,15,000/- so as to satisfy the sentence awarded by the learned trial Court, which has been confirmed by the learned appellate Court as well as the Revisional Court. He has tendered the Demand Draft for Rs.115000.00 of the State Bank of India, Keonjhar Evening Branch bearing No.117974. Photocopy of the said Demand Draft is taken on record.
4. Issue notice to the opposite party no.2 by Dasti.
5. List this matter on 16.01.2026.
(S.S. Mishra)
Subhasis Judge
Designation: Personal Assistant
Location: High Court of Orissa, Cuttack. Date: 13-Jan-2026 18:43:43
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