Birsa Toppo vs State Of Odisha
2023 Latest Caselaw 5716 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLA No.41 of 2016
             Birsa Toppo                      ...                      Appellant
                                                       Mr.S.R. Rout, Advocate
                                                     Mr. K.C. Behera, Advocate
                                          -versus-

             State of Odisha                  ...                    Respondent
                                                          Mr.S.K. Nayak, AGA
                      CORAM:
                      MR. JUSTICE D.DASH
                      Dr. JUSTICE S.K.PANIGRAHI

                                         ORDER

10.05.2023

Order No. Misc. Case No.122 of 2016

12. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.

2. Heard.

3. There shall be stay of realization of fine till disposal of the Appeal.

4. The Misc. Case is accordingly disposed of.

(D. Dash), Judge

(Dr.S.K.Panigrahi) Judge ORDER 10.05.2023 CRLA No.666 of 2018 Order No.

13. 1. Heard Mr. S.R. Rout, learned counsel for the Appellant and Mr. S.K. Nayak, learned Additional Government Advocate for the State.

// 2 //

2. Hearing being concluded; judgment is reserved.

(D. Dash), Judge

(Dr.S.K.Panigrahi) Judge HIMANSU Digitally signed by HIMANSU SEKHAR SEKHAR DASH Date: 2023.05.11 DASH 11:50:31 +05'30'

Himansu