Surendra Durga vs State Of Odisha
2021 Latest Caselaw 12253 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLA No.632 of 2021

              Surendra Durga                           ....     Appellant/
                                                               Petitioner

                                      Mr. Manas Chand, Advocate

                                            -versus-
              State of Odisha                          ....   Respondent/
                                                              Opp. Party

                                      Mr. Arupananda Das,
                                      Addl. Government Advocate
                                       CORAM:

                                JUSTICE S.K. SAHOO
                                       ORDER

Order No.                             29.11.2021

   01.              This     matter    is     taken    up   through   Hybrid

Arrangement (Video Conferencing/Physical Mode).

Heard.

Admit.

Call for the trial Court record.

( S.K. Sahoo) Judge I.A. No.1142 of 2021

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

Heard.

// 2 //

After hearing the learned counsel for the appellant-petitioner as well as the learned counsel for the State, I direct that there shall be stay of realization of fine amount imposed on the appellant- petitioner pursuant to the judgment and order dated 11.10.2021 passed by the learned Additional Sessions Judge -cum- Special Court under the POCSO Act, Bhawanipatna in C.T. Case No.88 of 2015 (POCSO) till disposal of the criminal appeal.

The I.A. is disposed of. Urgent certified copy of this order be granted on proper application.

( S.K. Sahoo) Judge RKM