Sagar Munda vs State Of Odisha
2021 Latest Caselaw 8909 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   CRLA No.57 of 2021

               Sagar Munda                                 ....       Appellant
                                                  Mr. Debabrat Dash, Advocate
                                             -versus-
               State of Odisha                             ....     Respondent
                     Mrs. Saswata Patnaik, Additional Government Advocate
                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE B. P. ROUTRAY
                                       ORDER

Order No.                             25.08.2021
            I.A. No.78 of 2021

06. 1. Counsel for the Appellant states that he is not pressing this application of bail.

2. The I.A. is disposed of as not-pressed.

CRLA No.57 of 2021

07. 3. Counsel for the Appellant states that he will get ready with the arguments for final hearing of the appeal. LCRs is received. The paper books be prepared and supplied to the counsel for State as well as the Appellant. The state counsel will also ascertain if the co-accused has filed any appeal. If so, the said appeal be listed along with this appeal on the next date.

4. List on 27th October, 2021.

I.A. No.80 of 2021

08. 5. During the pendency of the present appeal, there shall be stay realization of fine amount as imposed by the learned Additional

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Sessions Judge-cum-Special Judge (Vigilance), Keonjhar in its judgment dated 21st December, 2020 passed in Sessions Trial Case No.2/22 of 2019 till disposal of the appeal.

6. The I.A. is accordingly disposed

7. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

( B.P. Routray) Judge M.K. Panda