Hananka Sabar @ vs State Of Odisha
2023 Latest Caselaw 820 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.659 of 2021

              1. Hananka Sabar @
              Kanaka @ Alok
              2. Aswini Gamango @
              Aswini                           ....    Appellants/
                                                      Petitioners

                                Mr. S.K. Nayak, Advocate

                                    -versus-

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

                                Mr. Rajesh Tripathy,
                                Addl. Standing Counsel

                                 CORAM:
                            JUSTICE S.K. SAHOO

                                  ORDER

Order No. 24.01.2023

I.A. No.1098 of 2022

11. 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.

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 // 2 //

appellant-petitioner pursuant to the judgment and order dated 14.08.2018 passed by the learned Additional Sessions Judge -cum- Special Judge, Paralakhemundi in G.R. Case No.34 of 2015 (Trial No.16 of 2016) 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