Citation : 2026 Latest Caselaw 594 Ori
Judgement Date : 21 January, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLREV No.217 of 2017
G. Manoj Kumar Patro ... Petitioner
Mr. J. Sahoo, Advocate
-versus-
Santosh Kumar Padhi .... Opposite Party
Mr. A. K. Budhia, Advocate
CORAM: JUSTICE V. NARASINGH
ORDER
Order 21.01.2026 No. 07. 1. Heard learned counsel for the Petitioner and
learned counsel for the State.
2. This Criminal Revision has been filed by the Petitioner challenging the judgment dated 23.11.2016 passed by the learned 1st Addl. Sessions Judge, Berhampur, Ganjam in Criminal Appeal No. 35 of 2013 confirming the judgment dated 08.02.2013 passed by the learned SDJM, Berhampur in 1 C.C. Case No.315 of 2011, wherein the learned trial Court convicted the Petitioner under Section 138 of the N.I. Act..
3. Vide order dated 25.07.2025, this Court directed the parties to appear before the High Court Mediation Centre at Cuttack.
4. Pursuant to the said direction, both the parties appeared before the said Mediation Centre and after
persuasion of the learned Mediator both the parties decided to settle the dispute amicably on certain terms and conditions, which is on record.
5. In such view of the matter, the CRLREV along with pending Misc. Cases. stand disposed of in terms of the mediation report which shall form part of the record. The order of conviction & sentence is accordingly set aside.
6. It is needless to state that in the event of violation of terms of the settlement through mediation, the revision shall be revived on application of the aggrieved.
(V. NARASINGH) Judge
Jina
Location: High Court of Orissa Date: 22-Jan-2026 19:10:50
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!