Bikram Munda vs State Of Odisha
2022 Latest Caselaw 1114 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CRLA No. 716 of 2019

                Bikram Munda                            ....     Appellant

                             Mr.N.P. Parija, Advocate
                                   -versus-
                State of Odisha               ....   Respondent

                                 Mr.D.K. Pani,
                                 Addl. Standing Counsel

                                     CORAM:

                               JUSTICE S.K. SAHOO
                                       ORDER

Order No. 07.02.2022

03. The matter is taken up through Hybrid arrangement (Video Conferencing/physical Mode).

Learned counsel for the State submits that he has received a copy of the appeal memo along with the impunged judgment and copies of the interim applications.

Accordingly, defect No. 5(d) stands removed. Heard.

Admit.

Call for the Trial Court records. The interim applications for bail and stay of realization of fine shall be considered after receipt of the Trial Court records.

                                                 ( S.K. Sahoo)
                                                    Judge
                               // 2 //


                        I.A. No.1598 of 2019

    04        Heard.

There shall be stay of realization of fine amount imposed by the learned trial Court on the appellant-petitioner 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

P