Chunu Mohanta vs State Of Odisha
2023 Latest Caselaw 2771 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.1211 of 2022

              Chunu Mohanta                    ....    Appellant/
                                                     Petitioner

                                 Mr.A.K. Biswal, Advocate

                                    -versus-

              State of Odisha                  ....   Respondent/
                                                    Opp.Party


                                 Mr. Priyabrata Tripathy
                                 Addl. Standing Counsel

                                  CORAM:
                             JUSTICE S.K. SAHOO

                                   ORDER

Order No. 04.04.2023 I.A. No. 2339 of 2022

04. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

This is an application for bail. In view of the statement of the victim (P.W.3), who is a minor girl aged about thirteen years at the time of occurrence and the manner in which the crime was committed by the appellant, who is a married man having children, I am not inclined to grant bail to the petitioner.

Accordingly, prayer for bail stands rejected. The petitioner is at liberty to renew his prayer for bail if after undergoing half of the substantive sentence // 2 //

imposed by the learned trial Court, the CRLA is not taken up for hearing.

The I.A. stands disposed of.

( S.K. Sahoo) Judge

I.A. No. 2238 of 2022

05. This is an application for stay of realization of fine.

Heard.

Considering the submissions made by the learned counsel for the parties, let there be stay of realization of fine amount imposed on the appellant-petitioner pursuant to the judgment and order dated 22.11.2022 passed by the learned Addl. Sessions Judge -cum- Presiding Officer, Special Court under POCSO Act, Mayurbhanj, Baripada in C.T. Case No. 121 of 2018 pending disposal of the criminal appeal.

The I.A. is disposed of.

Issue urgent certified copy as per Rules.

( S.K. Sahoo) Judge PKSahoo