Kirtan Sahu vs State Of Odisha
2021 Latest Caselaw 9123 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     CRLA No.155 of 2008




            Kirtan Sahu                                ....             Appellant
                                               Ms. Geetanjali Majhi, Advocate
                                          -versus-
            State of Odisha                          ....           Respondent
                                                               Mr. J. Katikia
                                             Additional Government Advocate

                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE B.P. ROUTRAY


                                        ORDER

Order No. 31.08.2021

26. 1. List on 28th October, 2021 along the connected case listed today.

I.A. No.795 of 2021

2. This application which is stated to be filed on behalf of the Appellant seeking stay of imposition of fine is not on record.

3. The Registry is directed to place the aforementioned application on record.

4. Realization of fine amount imposed by the Additional Sessions Judge (F.T.C.), Bolangir, Patnagarh by judgment dated 10th March, 2008 in S.C. No.4-B/2013 of 2006-07 (arising out of G.R. Case

No.186 of 2005 of the file of S.D.J.M., Patnagarh) shall remain stayed till the next date.

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

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

(Dr. S. Muralidhar) Chief Justice

(B.P. Routray) Judge S.K. Jena/P.A.