Nihimiya Lakra vs State Of Odisha
2022 Latest Caselaw 690 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLA No.257 of 2021


            Nihimiya Lakra                          ....             Petitioner


                                                   Mr. P.K.Nayak
                                                   Advocate


                                        -versus-
            State of Odisha                        ....       Opposite Party
                                               Mr.S.K.Mishra,
                                               Addl. Standing Counsel
            CORAM:

                       JUSTICE SASHIKANTA MISHRA


                                       ORDER

25.1.2022.

Order No.

01. This matter is taken up through virtual mode.

Heard.

Admit.

Call for the L.C.R.

List this matter after receipt of L.C.R.

Paper book be prepared in the mean time.

(Sashikanta Mishra) Judge

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I.A. No.503 of 2021

02. There shall be stay of realization of fine pursuant to the judgment and order of sentence dated 28th January, 2021 passed by learned Sessions Judge, Keonjhar in S.T. Case No.96/121 of 2019- 17 till disposal of the CRLA.

I.A. is disposed of.

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High court's website, at par with certified copy, subject to attestation by the concerned Advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March, 2020, modified by Notice No.4798, dated 15th April, 2021 and Court's Office Order circulated vide Memo Nos.514 and 515 dated 7th January, 2022.

(Sashikanta Mishra) Judge

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AKB