Akhyay @ Akhaya Podha vs State Of Odisha
2023 Latest Caselaw 12853 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLA No.412 of 2015

              Akhyay @ Akhaya Podha                   ....        Appellant/
                                                                 Petitioner

                                     Mr. R.K. Das, Advocate

                                           -versus-

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

                                     Mrs. Saswata Patnaik
                                     Addl. Government Advocate

                                    CORAM:
                               JUSTICE S.K. SAHOO
                                    ORDER

Order No. 17.10.2023

Misc. Case No.1089 of 2015 & I.A. No.1382 of 2019

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

Learned counsel for the appellant-petitioner has filed the custody certificate of the petitioner, which is taken on record.

Learned counsel for the petitioner submitted that the custody certificate reveals that the petitioner has already undergone the substantive sentence imposed on him by the learned trial Court and therefore, he does not want to press these applications for bail.

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Accordingly, the Misc. Case and the I.A. are disposed of as not pressed.

( S.K. Sahoo) Judge

I.A. No.1088 of 2015

11. This is an application for stay of realization of fine 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 15.05.2015 passed by the learned 1st Additional Sessions Judge, Sambalpur in T.R. Case No.35/107 of 2013-14 till disposal of the criminal appeal.

The I.A. is disposed of.

( S.K. Sahoo) Judge

I.A. No.2145 of 2023

12. This is an application for early hearing of the criminal appeal.

Since the paper book has already been prepared

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and the criminal appeal is of the year 2015, the CRLA be added to the hearing list in the week commencing from 06.11.2023.

Accordingly, the I.A. is disposed of. Urgent certified copy of this order be granted as per rules.

( S.K. Sahoo) Judge

RKM

Signature Not Verified Digitally Signed Signed by: RABINDRA KUMAR MISHRA Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 18-Oct-2023 14:06:39