Devendra Kumar Jain vs M/S. Thakur Prasad .... Opposite ...
2026 Latest Caselaw 275 Ori

Orissa High Court

Devendra Kumar Jain vs M/S. Thakur Prasad .... Opposite ... on 13 January, 2026

Author: V. Narasingh

Bench: V. Narasingh

       IN THE HIGH COURT OF ORISSA AT CUTTACK

                   CRLREV No.126 of 2015

    Devendra Kumar Jain           ....             Petitioner
                                Mr. R. Mohanty, Advocate

                         -versus-

    1. M/s. Thakur Prasad         ....   Opposite Parties
    Sao and Sons
    2. State of Odisha

                                      Mr. C.R. Swain, AGA
                               Mr. S.K. Routray, Advocate

                   CORAM: JUSTICE V. NARASINGH
                                 ORDER

13.01.2026 Order No.

07. 1. Heard learned counsel for the Petitioner and learned counsel for the Opposite Parties.

2. This Criminal Revision has been filed assailing the judgment dated 03.12.2014 passed by the learned Additional Sessions Judge, Champua in Crl. Appeal No.6/26 of 2014-12 confirming the judgment dated 04.04.2012 passed by the learned J.M.F.C., Champua in 1CC Case No.27 of 2010 convicting the Petitioner under Section 138 of Negotiable Instrument Act.

3. It is seen that the terms of the mediation report which is at flag-B have been fully complied

with and one of the terms of the mediation is that both the parties have agreed to withdraw all the litigations filed against each other.

4. Considering the same, the CRLREV stands disposed of.

5. The amount of Rs.5,00,000/- and Rs.2,50,000/- deposited in the Registry of this Court as well as before the learned ADJ, Champua respectively shall be released in favour of Opposite Party No.1-M/s. Thakur Prasad Sao and Sons on proper identification.

(V. Narasingh) Judge

Ayesha

Location: High Court of Orissa, Cuttack