Panchanan Mallick vs State Of Odisha(Vig.)
2022 Latest Caselaw 740 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  CRLA No. 56 of 2022

              Panchanan Mallick                       ....                 Appellant
                                                               Mr. Mohendra Kumar
                                                               Mohapatro, Advocate
                                                -Versus -
              State Of Odisha(Vig.)                                     Respondent
                                                      ....

Mr. S. K. Das, Standing Counsel, (Vigilance)

CORAM:

JUSTICE SASHIKANTA MISHRA ORDER_ 27.01.2022

Order No.

1. This matter is taken up through virtual mode.

1.

2. Heard Mr. M.K. Mohapatra, learned counsel for the appellant and Mr. Sanjay Kumar Das, leaned Standing Counsel appearing for the Vigilance.

3. Admit.

4. Call for the LCR.

5. List this matter after receipt of LCR.

(Sashikanta Mishra) Judge Order No. I.A No. 113 of 2022

2.

1. There shall be stay of realization of fine pursuant to the judgment and order dated 19.01.2022 passed by learned Special Judge (Vigilance), Bhawanipatna Kalahandi in T.R. No. 08 of 2017

arising out of G.R. (Vigilance) Case No. 21 of 2015 till disposal of the CRLA.

2. I.A. is disposed of.

(Sashikanta Mishra) Judge

I.A No. 114 of 2022 Order No.

3. 1. Heard.

2. The appellant be released on by the learned Special Judge (Vigilance), Bhawanipatna Kalahandi in T.R. No. 08 of 2017 arising out of G.R. (Vigilance) Case No. 21 of 2015 on such terms and conditions as deemed just and proper by him.

3. I.A. is disposed of.

4. 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

B.C. Tudu