Gobinda Nayak @ Mania vs State Of Odisha
2022 Latest Caselaw 255 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLA No.623 of 2017

              Gobinda Nayak @ Mania                  ....      Appellant/
                                                              Petitioner

                                       Mr. D.P. Dhal, Senior Advocate

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

                                       Mr. Arupananda Das,
                                       Addl. Government Advocate
                                        CORAM:

                                JUSTICE S.K. SAHOO
                                        ORDER

Order No. 10.01.2022 I.A. No.1365 of 2018

14. This matter is taken up by video conferencing mode.

This is an application for stay of realization of fine.

Heard.

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 05.05.2017 passed by the learned Assistant Sessions Judge, Cuttack in S.T. Case No.274 of 2014 till // 2 //

disposal of the criminal appeal.

The I.A. is disposed of.

Parties may utilize the soft copy of this ord available in the High Court's website or print out thereof at par with certified copy in the manner prescribed vide Office Order dated 7th January 2022.

( S.K. Sahoo) Judge RKM