Somanath @ Kshitish Das vs State Of Odisha
2022 Latest Caselaw 6810 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CRLA No.667 of 2022

             Somanath @ Kshitish Das                     ....             Appellant


                                                       Mr. S.R.Mulia,
                                                       Advocate

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

                       JUSTICE SASHIKANTA MISHRA
                                           ORDER

22.11.2022.

Order No. I.A. No.1279 of 2022

2. 1. This matter is taken up through virtual mode.

2. There shall be stay of realization of fine pursuant to the judgment and order dated 1st August, 2022 passed by the learned Presiding Officer, Special Court under the SC and ST (POA) Act, Cuttack in S.T. Case No.80/2015 till disposal of the CRLA.

I.A. is disposed of.

(Sashikanta Mishra) Judge

// 2 //

I.A. No.1278 of 2022

3 1. Considering the submissions, the prayer for bail is allowed. Let the Petitioner-Appellant be released on bail on such terms and conditions as may be fixed by the convicting Court in S.T. Case No.80/2015 including the condition that he shall not misuse the liberty granted to him.

2. I.A.is accordingly disposed of.

(Sashikanta Mishra) Judge

AKB