Ajit Kumar Giri vs State Of Odisha
2023 Latest Caselaw 14602 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLA No.202 of 2022

              Ajit Kumar Giri                     ....    Appellant/
                                                        Petitioner

                                 Ms.Bini Mishra, Advocate

                                       -versus-

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

                                 Mr. Rajesh Tripathy
                                 Addl. Standing Counsel
                                 CORAM:
                            JUSTICE S.K. SAHOO
                                  ORDER

Order No.                      14.11.2023
                            I.A. No. 1651 of 2023

   08.           This   matter    is    taken     up   through   Hybrid

arrangement (video conferencing/physical mode).

This is an application for bail. Learned counsel for the State has produced the written instruction dated 05.11.2023 received from the Officer in-charge of Badampahad police station to the effect that when the wife of the petitioner was contacted, she stated that she has not consulted with any doctor and she is not having any medical treatment documents. However, she orally stated that she is suffering from constant headache and feeling very weak day by day and she is living with her father and aunt along with her eighteen months son. The // 2 //

report is taken on record.

When a query is made to the learned counsel for the State about the detention period of the petitioner in judicial custody in connection with this case, he seeks some time to produce the custody certificate.

List this matter along with CRLA No. 203 of 2022 in the week commencing from 28th November 2023.

( S.K. Sahoo) Judge

I.A. No. 422 of 2022

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

Heard.

There shall be stay of realization of fine amount imposed on the appellant-petitioner by the learned Addl. Sessions Judge -cum- Special Judge, Rairangpur in Special G.R. Case No.477-A of 2017 pursuant to the judgment and order dated 17.01.2022 pending disposal of the criminal appeal.

The I.A. is disposed of.

Issue certified copy as per rules.

( S.K. Sahoo) Judge Signature Not Verified PKSahoo Digitally Signed Signed by: PRAMOD KUMAR SAHOO Reason: Authentication Location: HIGH COURT OF ORISSA Date: 15-Nov-2023 10:28:10