Basanta Kumar Mohanty vs State Of Odisha
2023 Latest Caselaw 1302 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.208 of 2022

              Basanta Kumar Mohanty             ....        Appellant/
              @ Dulka @ Basanta                           Petitioner
              Mohanty

                                Ms. Arusmita Acharya,Advocate

                                    -versus-

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

                                Mr. Arupananda Das,
                                Addl. Government Advocate

                                 CORAM:
                            JUSTICE S.K. SAHOO

                                  ORDER

Order No.                       07.02.2023
                              I.A. No.218 of 2023

   03.             This   matter   is   taken        up     through   Hybrid

arrangement (video conferencing/physical Mode).

This is an application for stay of realization of fine imposed by the learned trial Court. Heard Ms. Arusmita Acharya, learned counsel for the petitioner and Mr. Arupananda Das, learned counsel for the State.

Considering the submissions made by the learned counsel for the respective parties, it is ordered that there shall be stay of realization of fine amount imposed on the appellant-petitioner pursuant to the judgment and order // 2 //

dated 07.01.2022 passed by the learned Adhoc Additional Sessions Judge (FTSC) under POCSO Act, Berhampur in G.R. Case No.77 of 2016/T.R. No.76 of 2021 (FTSC) till disposal of the criminal appeal.

The I.A. is disposed of.

Urgent certified copy of this order be granted on proper application.

( S.K. Sahoo) Judge RKM