Bhagaban Behera vs State Of Odisha
2021 Latest Caselaw 11206 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No. 132 of 2016

                Bhagaban Behera                      ....        Appellant

                                          Mr.D.K. Mohapatra, Advocate

                                          -versus-
                State of Odisha                      ....     Respondent

                                             Mr. J.P. Patra,
                                             Addl. Standing Counsel
                                    CORAM:

                              JUSTICE S.K. SAHOO
                                     ORDER

Order No. 01.11.2021

I.A. No. 522 OF 2021

12. This matter is taken up through Hybrid arrangement (video conferencing/physical Mode).

Perused the prisoner's petition at Flag 'F' along with the letter of the Superintendent, District Jail, Balasore at Flag 'E'.

This is an application for vacation of the order of stay of realization of fine granted by this Court pursuant to the impugned judgment and order dated 17.11.2015 passed by the learned Special Judge, Balasore in Special Case No. 111 of 2013.

It seems that in Misc. case No. 338 of 2016 as per order dated 17.10.2016, realization of fine amount was directed to be stayed pending disposal // 2 //

of the appeal.

Learned counsel for the petitioner submits that the petitioner intends to deposit the fine amount at present and therefore, the order of stay granted by this Court may be vacated.

Learned counsel for the State has no objection.

Accordingly, order dated 17.10.2016 passed in Misc. Case No. 388 of 2016 is recalled and the petitioner is permitted to deposit the fine amount as per the impugned judgment and order of conviction before the learned trial Court.

I.A. is accordingly disposed of. Issue urgent certified copy as per Rules.

(S.K. Sahoo) PKSahoo Judge