Vikash Kumar vs Arpita Debadarshini .... Opposite ...
2026 Latest Caselaw 520 Ori

Orissa High Court

Vikash Kumar vs Arpita Debadarshini .... Opposite ... on 20 January, 2026

Author: V. Narasingh

Bench: V. Narasingh

             IN THE HIGH COURT OF ORISSA AT UTTACK
                    CRL. REV. No.19 of 2026
        Vikash Kumar               ....          Petitioner
                                 Mr. B. Pasayat, Advocate
                             -versus-

        Arpita Debadarshini        ....    Opposite Party

                  CORAM: JUSTICE V. NARASINGH
                            ORDER

Order                     20.01.2026
No.
   1.   1.      Heard.

2. The present Criminal Revision has been filed assailing the judgment dated 18.11.2025 passed by the learned Addl. District & Sessions Judge-cum-Special Judge (CBI Court No.II), Bhubaneswar in Criminal Appeal No.41 of 2025 enhancing the compensation amount awarded by the learned J.M.F.C-V, Bhubaneswar vide order dated 04.04.2025 in Criminal Misc. Case No.846 of 2024 from Rs.10,000/- to Rs.25,000/.

3. It is apt to note that the Petitioner- husband also filed Criminal Appeal No.86 of 2025 challenging the ex parte order dated 04.04.2025, which was taken up along with Criminal Appeal No.41 of 2025 filed by the Opposite Party-wife and the same was dismissed by the impugned order dated 18.11.2025.

4. It is submitted by the learned counsel for the Petitioner that enhancement of the compensation amount by more than double by the learned appellate court has no basis. Hence, the matter merits interference.

5. Considering the submissions made and on going through the impugned judgment, the Criminal Revision is admitted.

6. Issue notice to the Opposite Party by Speed Post. Requisites shall be filed by 28.01.2026.

7. List this matter on 20.02.2026.

(V. Narasingh) Judge

1. This is an application for stay operation of the impugned order dated 18.11.2025 passed by the learned Addl. District & Sessions Judge- cum-Special Judge (CBI Court No.II), Bhubaneswar in Criminal Appeal No.41 of 2025.

2. Heard.

3. There shall be stay operation of the impugned dated 18.11.2025 passed by the learned Addl. District & Sessions Judge-cum- Special Judge (CBI Court No.II), Bhubaneswar in Criminal Appeal No.41 of 2025 enhancing the compensation amount from Rs.10,000/- to

Rs.25,000/- subject to the Petitioner depositing a sum of Rs.1,80,000/- (rupees one lakh eighty thousand) without prejudice to the rights and contentions before the learned trial court by 5.2.2026 as undertaken and continuing to pay monthly maintenance of Rs.10,000/- (rupees ten thousand) which shall fall due on 3rd of every succeeding month till disposal of the Criminal Revision.

4. On such deposit, it shall be open for the Opposite Party-wife to seek release of the same in accordance with law. In the event arrear maintenance of Rs.1,80,000/- along with current maintenance of Rs.10,000/- as directed is not deposited on or before 5.2.2026, the interim order shall stand vacated without further reference to this Court.

5. Liberty is given to the Opposite Party-wife to seek variance of this order.

6. I.A is accordingly disposed of.

(V. Narasingh) Judge PKS

Signed by: PRADEEP KUMAR SWAIN

Location: Orissa High Court, Cuttack Date: 20-Jan-2026 20:07:11