Girija Shankar Mishra vs State Of Odisha
2022 Latest Caselaw 1479 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLA No.604 of 2020

              Girija Shankar Mishra                 ....      Appellant/
                                                             Petitioner

                                   Mr. D.K. Mohanty, Advocate

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

                                   Mr. A.K. Beura,
                                   Addl. Standing Counsel
                                    CORAM:

                             JUSTICE S.K. SAHOO

                                      ORDER

Order No. 21.02.2022

I.A. No.1163 of 2020

05. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Learned counsel for the appellant-petitioner drew the attention of this Court to the operative portion of the judgment, in which if the fine amount is calculated, it comes to Rs.27,00,000/- (rupees twenty seven lakhs). It is further submitted that the learned trial Court has also imposed fine in respect of the other appellants of the connected appeals and if the total amount of fine is taken into consideration, it comes to Rs.1,35,00,000/- (rupees one crore thirty // 2 //

five lakhs) and a specific order has been passed that out of the same, Rs.1,25,00,000/- (rupees one crore twenty five lakhs) is to be returned to the Branch Manager, Bank of India, SIPS Campus Branch, Jharpokharia.

Learned counsel for the petitioner submits that he will obtain instruction from the appellant- petitioner regarding deposit of the fine amount in installments and an affidavit of the petitioner shall be filed by the next date giving a copy thereof to the learned counsel for the State.

The matter be listed on 07.03.2022 along with CRLA No.537 of 2020.

(S.K. Sahoo) Judge RKM