Bitu @ Badal Das vs State Of Odisha
2021 Latest Caselaw 12249 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No. 339 of 2021

              Bitu @ Badal Das                        ....       Appellant

                                     Mr.S.Dwibedi, Advocate

                                           -versus-
              State of Odisha                         ....     Respondent

                                     Mr.Arupananda Das,
                                     Addl. Govt. Advocate
                                      CORAM:

                               JUSTICE S.K. SAHOO

                                        ORDER

Order No. 29.11.2021

I.A. No. 640 of 2021

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

List this matter after the summer vacation of the year 2022.

(S.K. Sahoo) Judge

I.A. No. 639 of 2021

07. This is an application for stay of realization of fine.

Since appellant/petitioner has been convicted and substantive sentence has been awarded, let // 2 //

there be stay of realization of fine imposed by the learned trial Court i.e. Sessions Judge, Balasore vide impugned judgment and order dated 19.04.2021 passed in S.T. No.174 of 2017.

I.A. is disposed of.

(S.K. Sahoo) Judge PKSahoo