Goura Chandra Parichha vs State Of Orissa
2026 Latest Caselaw 571 Ori

Orissa High Court

Goura Chandra Parichha vs State Of Orissa on 21 January, 2026

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLA No. 56 of 2009
Goura Chandra Parichha                 .....                           Appellant
                                                        Mr. H.K. Mund, Advocate
                                     -versus-
State of Orissa                         .....                         Respondent
                                                Mr. Sangram Dash, SC (Vigilance)
             CORAM:
                   HON'BLE MISS JUSTICE SAVITRI RATHO
                                   ORDER

21.01.2026 Order No. (Through hybrid mode)

12. Misc. Case No. 858 of 2009

1. This Misc. Case has been filed with a prayer for suspending

the judgment and sentence dated 28.01.2009 passed by the learned

Special Judge (Vigilance), Jeypore in G.R. Case No. 37 of 1994 (V)/

T.R. No. 79 of 2007.

2. It appears that vide order dated 16.02.2009 passed in Misc.

Case No. 124 of 2009, the Petitioner had been directed to be released

on bail by this Court and on the same day, Misc. Case No. 126 of

2009 filed for stay of operation of the judgment and sentence has

been rejected by this Court.

3. As the Petitioner has been granted bail in the order passed in

Misc. Case No. 126 of 2009, Mr. H.K. Mund, learned counsel for the

Appellant does not want to press this Misc. Case which is

accordingly disposed of as not pressed.

4. List this matter on 04.02.2026 for hearing.

5. This I.A. has been filed in the year, 2021 for fixing an early

date for hearing of the Criminal Appeal.

6. It appears that on account of the death of the Appellant-

Gananath Das in Criminal Appeal No. 62 of 2009, the same has been

disposed of as abated vide order dated 17.11.2025.

7. The I.A. is accordingly disposed of.

(Savitri Ratho) Judge puspa

Signed by: PUSPANJALI MOHAPATRA