Alok Behera vs State Of Odisha
2023 Latest Caselaw 14716 Ori

Citation : 2023 Latest Caselaw 14716 Ori
Judgement Date : 15 November, 2023

Orissa High Court

Alok Behera vs State Of Odisha on 15 November, 2023

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLA No.1123 of 2022

              Alok Behera                        ....    Appellant/
                                                       Petitioner

                                   Mr. Chittaranjan Pattnaik,
                                   Advocate

                                      -versus-

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

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

Order No.                          15.11.2023
                                I.A. No.2207 of 2022
   07.              This     matter is taken up through         Hybrid

arrangement (video conferencing/physical mode).

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 Judge, Fast Track Special Court (POCSO), Dhenkanal vide judgment and order dated 28.07.2021 passed in C.T. Special (POCSO) Case No. 40 of 2017/26/2021 pending disposal of the criminal appeal.

The I.A. is disposed of.

// 2 //

Issue urgent certified copy as per Rules.

( S.K. Sahoo) Judge

I.A. No.2149 of 2022

08. Heard.

This is an application for grant of bail. After going through the evidence of the victim (P.W.1) and the doctor (P.W.15), it appears that on account of rape committed on the victim, she became pregnant.

When a query was made to the learned counsel for the State about the status of pregnancy of the victim, he seeks some time to obtain instruction on the same.

Put up this matter on 28th November 2023. Instruction shall be obtained in the meantime.

( S.K. Sahoo) Judge

PKSahoo

Signature Not Verified Digitally Signed Signed by: PRAMOD KUMAR SAHOO Reason: Authentication Location: HIGH COURT OF ORISSA Date: 16-Nov-2023 11:53:38