Manas Ranjan Tripathy vs State Of Odisha
2023 Latest Caselaw 2444 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLA No.475 of 2021

              Manas Ranjan Tripathy                    ....      Appellant/
                                                                Petitioner

                                      Mr. B.K. Behera-1, Advocate

                                            -versus-

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

                                      Mr. Priyabrata Tripathy
                                      Addl. Standing Counsel

                                        CORAM:
                                   JUSTICE S.K. SAHOO
                                       ORDER

Order No. 27.03.2023

I.A. No.1860 of 2022

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

This is an application for extension of interim bail.

Since the appellant-petitioner has already surrendered, this I.A. has become infructuous.

Accordingly, the I.A. is disposed of as infructuous.

( S.K. Sahoo) Judge

I.A. No.866 of 2021

09. This is an application for stay of realization of fine // 2 //

imposed by the learned trial Court.

Heard learned counsel for the petitioner and 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 dated 16.08.2021 passed by the learned 1st Additional Sessions Judge -cum- Special Judge, Rourkela in Special G.R. Case No.6 of 2019 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

I.A. No.1194 of 2022

10. List this matter after Summer Vacation.

( S.K. Sahoo) Judge

RKM