Dinanath Singh vs State Of Odisha .... Opposite Parties
2026 Latest Caselaw 532 Ori

Orissa High Court

Dinanath Singh vs State Of Odisha .... Opposite Parties on 20 January, 2026

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CRLREV No.228 of 2022

            Dinanath Singh               ....          Petitioner

                                    Mr. B.K. Behera 1, Advocate
                                   -versus-

            1. State of Odisha           ....   Opposite Parties
            2. Arjun Panda
                                               Mr. A.K. Pati, ASC

                         CORAM: JUSTICE V. NARASINGH
                                   ORDER

20.01.2026 Order No. I.A. No. 1369 of 2025

08. 1. Heard.

2. This is an application filed by Opposite Party No.2 for release of the deposited amount of Rs.80,000/- as awarded by the learned Appellate Court by judgment dated 19.04.2022, in Criminal Appeal No.20/41 of 2015-16, which is impugned herein.

3. Considering the rival submission, it is directed that it shall be open for the Opposite Party No.2 to move the learned trial Court for release of the aforesaid deposited amount of Rs.80,000/-. If such an application is moved, the same shall be released in favour of Opposite Party No.2 subject to his executing an indemnity bond.

4. Accordingly, the I.A. stands disposed of.

(V. NARASINGH) Judge

Order No.

09. 1. As prayed for by the learned counsel for the Petitioner, list this matter on 17.02.2026.

2. Interim order passed earlier shall continue till the next date.

(V. NARASINGH) Judge

Soumya

Signed by: SOUMYA RANJAN SAMAL

Location: High Court of Orissa Date: 21-Jan-2026 18:35:08