Durga Prasanna Tripathy vs State Of Orissa ..... Opposite Party
2026 Latest Caselaw 437 Ori

Orissa High Court

Durga Prasanna Tripathy vs State Of Orissa ..... Opposite Party on 19 January, 2026

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CRLREV No. 650 of 2004

Durga Prasanna Tripathy               .....                             Petitioner
                                                         Mr. D. P. Dash, Advocate
                                    -versus-
State of Orissa                        .....                       Opposite Party
                                                      Mr. Sarthak Nayak, Retainer
                                                    Counsel-cum-Special PP (CBI)

                           CRLREV No. 747 of 2004
Prafulla Kumar Panda                 .....                               Petitioner
                                                            Mr. S. Panda, Advocate
                                               on behalf of Mr. D. Panda, Advocate
                                    -versus-
Republic of India                    .....                          Opposite Party
                                                      Mr. Sarthak Nayak, Retainer
                                                    Counsel-cum-Special PP (CBI)
             CORAM:
                   HON'BLE MISS JUSTICE SAVITRI RATHO
                                 ORDER

19.01.2026 Order No. (Through hybrid Mode)

08.

1. Heard, Mr. D. P. Dash, learned counsel for the petitioner in Criminal Revision No. 650 of 2004 and Mr. S. Panda, learned counsel appearing on behalf of Mr. D. Panda, learned counsel for the petitioner in Criminal Revision No. 747 of 2004. Mr. D. P. Dash, learned counsel for the petitioner has submitted the xerox copy of Exhibit 26 which is taken on record. The same shall be scanned by the Registry. His written note of submission is already there on record. Mr. S. Panda, learned counsel submits that he shall file his written note of submission by 27.01.2026.

2. Heard Mr. Sarthak Nayak, learned Special Public Prosecutor-

cum- Retainer Counsel (CBI). He submits that he has submitted his appearance memo in both the cases. He also submits that he shall file his written note of submission by 27.01.2026.

3. Although paper books have been prepared in both the cases, it appears that copies of exhibits are neither available in the scanned copy of the trial Court record form part of the paper book. The trial Court record has already been returned after retaining a scanned copy. Be as it may, if the revisions can be disposed of without perusing the copies of other exhibits, copies of the exhibits need not be called for from the learned trial Court.

4. Perused the explanations submitted by the Deputy Registrar (Judicial), Superintendent and the concerned Dealing Assistant. Although, I do not find the explanation of the dealing assistant to be satisfactory, but no action need be taken against him, since he has apologized for his negligence.

5. Hearing is concluded.

6. Judgment is reserved.

(Savitri Ratho) Judge Subhalaxmi

Signed by: SUBHALAXMI PRIYADARSHANI

Location: Orissa High Court, Cuttack Date: 19-Jan-2026 19:37:27