Hrusikesh Paschimakabat vs State Of Odisha
2023 Latest Caselaw 5527 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.158 of 2023

              Hrusikesh Paschimakabat          ....   Appellant/
                                                    Petitioner

                                Mr. M. Basu, Advocate

                                    -versus-

              State of Odisha                  ....   Respondent/
              (Vigilance)                             Opp. Party

                                Mr. Sanjay Kumar Das
                                Standing Counsel

                                 CORAM:
                            JUSTICE S.K. SAHOO

                                  ORDER

Order No. 09.05.2023

I.A. No.492 of 2023

05. 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 learned counsel for the petitioner and learned Standing Counsel for the Vigilance Department.

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 31.01.2023 passed by the learned Special Judge // 2 //

(Vigilance), Baripada in VGR Case No.11 of 2015 (T.C. No.23 of 2015) till disposal of the criminal appeal.

The I.A. is disposed of.

( S.K. Sahoo) Judge

I.A. No.326 of 2023

06. This is an application for stay of the impugned judgment and order of conviction.

Learned Standing Counsel for the Vigilance Department submitted that he has already filed the objection.

Copy of the objection has been received by the learned counsel for the appellant.

List this matter after the ensuing Summer Vacation.

A free copy of this order be handed over to Mr. Sanjay Kumar Das, learned Standing Counsel for the Vigilance Department.

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

( S.K. Sahoo) Judge RKM

RABINDRA Digitally signed by RABINDRA KUMAR KUMAR MISHRA Date: 2023.05.11