Jyotsna Nag @ Bachha vs State Of Odisha
2022 Latest Caselaw 6470 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLREV No.483 of 2022

            Jyotsna Nag @ Bachha                     ....             Appellant


                                                   Mr. D.R.Bhokta
                                                   Advocate

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

                        JUSTICE SASHIKANTA MISHRA
                                      ORDER

10.11.2022.

Order No.

1. 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.

(Sashikanta Mishra) Judge

// 2 //

I.A. No.670 of 2022

2 There shall be stay of realization of fine pursuant to the judgment and order dated 12th September, 2022 passed by the learned Addl. Sessions Judge, Gunupur in Criminal Appeal No.2/2018 till disposal of the CRLREV.

I.A. is disposed of.

(Sashikanta Mishra) Judge

I.A. No.669 of 2022

3 Considering the submissions, the prayer for bail is allowed. Let the Petitioner be released on bail on such terms and conditions as may be fixed by the Court in seisin over the matter Criminal Appeal No.2/2018 including the condition that he shall not misuse the liberty granted to him.

I.A.is accordingly disposed of.

(Sashikanta Mishra) Judge

AKB