Ladu Kishore [email protected] vs State Of Odisha
2022 Latest Caselaw 743 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 CRLA No. 34 of 2022
             Ladu Kishore [email protected]                 ....                   Appellant

                                                     Mr. Anirudha Das, 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. 55 of 2022 Order No. 1. There shall be stay of realization of fine pursuant to the

2. judgment and order dated 06.01.2022 passed by learned Additional District & Sessions Judge (Fast Track Special Court), Kandhamal, Phulbani in G.R. Case No. 05 of 2015 till disposal of the CRLA.

2. I.A. is disposed of.

(Sashikanta Mishra) Judge

I.A No. 56 of 2022 Order No.

3. 1. Heard.

2. The appellant be released on by the learned Additional District & Sessions Judge (Fast Track Special Court), Kandhamal, Phulbani in G.R. Case No. 05 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