Orissa High Court
Pradeep Kumar Sethy vs Central Bureau Of Investigation .... ... on 24 April, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLREV No. 1003 of 2025
Pradeep Kumar Sethy .... Petitioner
Mr. Millan Kanungo, Senior Advocate
with Mr. Sougat Dash, Advocate
-versus-
Central Bureau of Investigation .... Opposite Party
(CBI)
Mr. Sarthak Nayak,
Special PP-cum- Retainer Counsel (CBI)
CORAM:
THE HON'BLE MISS JUSTICE SAVITRI RATHO
ORDER
24.04.2026 Order No.
06. (Through hybrid mode)
1. Appearance memo on behalf of Mr. Millan Kanungo, learned Senior Counsel is taken on record.
2. The order dated 16.09.2025 passed by the learned Special Judge (CBI-I), Bhubaneswar in T.R. Case No. 02 of 2017 rejecting the discharge application of the petitioner under Section 227 of the Cr.P.C. has been challenged. After charge has been framed against under Section 120B/406/409/420 of the IPC read with Section 4/5/6 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978, the petitioner along with one Manoj Kumar Pattnaik had pleaded guilty on 05.04.2017 and after recording of the accused statements they were convicted for the said offences. On 06.04.2017, the learned trial Court sentenced them to undergo RI for 2 years for the offence U/s.406 IPC, RI for 4 years and to pay fine of Rs.5,000/- for the offence U/s.409 IPC, RI for 2 years & to pay fine of Page 1 of 2 Rs.5,000/- for the offence U/s.420 IPC, RI for 2 years for the offence U/s.120-B IPC, RI for 1 year for the offence U/s.4 of the Prize Chits & Money Circulation Schemes (Banning) Act, 1978, RI for 1 year for the offence U/s.5 of the Prize Chits & Money Circulation Schemes (Banning) Act, 1978 and RI for 1 year for the offence U/s.6 of Prize Chits & Money Circulation Schemes (Banning) Act, 1978. In case of default to pay fine awarded above to further undergo RI for 1 month on each count with a direction for the above sentences to run concurrently.
3. Mr. Millan Kanungo, learned Senior Counsel submits that the supplementary charge sheet had already been filed by that date, so the accused cannot be made to face trial on the basis of the additional offences mentioned in the supplementary charge sheet as that would amount to double jeopardy.
4. Issue notice.
5. Notice on behalf of Opposite Party is accepted by Mr. Sarthak Nayak, learned Special PP-cum-Retainer Counsel. Copy of the petition is already available with him.
6. List this matter on 15.05.2026, when attempt will be made for final disposal of the matter.
(Savitri Ratho) Judge Subhalaxmi Signature Not Verified Digitally Signed Signed by: SUBHALAXMI PRIYADARSHANI SAHOO Reason: Authentication Location: Orissa High Court, Cuttack Date: 24-Apr-2026 20:30:29 Page 2 of 2