Sarat Rana vs State Of Odisha
2022 Latest Caselaw 6767 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CRLA No.168 of 2022

              Sarat Rana                            ....            Appellant

                                                Mr. J.K.Panda, Advocate



                                         -versus-
              State of Odisha                      ....         Respondent
                                              Mr.P. Tripathy,
                                              Addl. Standing Counsel
              CORAM:

                        JUSTICE SASHIKANTA MISHRA
                                       ORDER

21.11.2022.

Order No. I.A. No.323 of 2022

3 1. There shall be stay of realization of fine pursuant to the judgment and order dated 13th January, 2022 passed by the learned Special Judge, Boudh in S.T. No.1/2018 till disposal of the CRLA.

I.A. is disposed of.

(Sashikanta Mishra) Judge

// 2 //

I.A. No.322 of 2022

4 Considering the submissions and the nature of evidence against the Petitioner-Appellant, I am not inclined to allow the prayer for bail, which is rejected.

(Sashikanta Mishra) Judge

CRLA No.168 of 2022

5 List this matter after preparation of paper book.

(Sashikanta Mishra) Judge

AKB