Radharaman Singh vs State Of Odisha
2022 Latest Caselaw 742 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CRLA No. 58 of 2022
            Radharaman Singh               ....                             Appellant

                                                               Mr. Bhabani Shankar
                                                               Dasparida, Advocate
                                               -Versus -
            State Of Odisha                                            Respondent
                                                     ....

Mr. A. Pradhan, Additional Standing Counsel

CORAM:

JUSTICE SASHIKANTA MISHRA ORDER_ 27.01.2022

Order No.

1. This matter is taken up through virtual mode.

1.

2. Heard.

3. Admit.

4. Call for the LCR.

5. List this matter after receipt of LCR.

(Sashikanta Mishra) Judge I.A No. 118 of 2022 Order No. 1. There shall be stay of realization of fine pursuant to the

2. judgment and order dated 17.01.2022 passed by learned Special Judge, Kendrapara in S.T. Case No. 173 of 2007 till disposal of the CRLA.

2. I.A. is disposed of.

(Sashikanta Mishra) Judge

I.A No. 117 of 2022 Order No.

3. 1. Heard.

2. The appellant be released on bail by the learned Special Judge, Kendrapara in S.T. Case No. 173 of 2007 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