Baiya @ Jitendra Sahoo vs State Of Odisha
2023 Latest Caselaw 13350 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.755 of 2022

              Baiya @ Jitendra Sahoo                ....     Appellant/
                                                            Petitioner

                                   Mr. D.K. Sahoo, Advocate

                                         -versus-

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

                                   Mr. Arupananda Das
                                   Addl. Government Advocate

                                 CORAM:
                             JUSTICE S.K. SAHOO
                                     ORDER

Order No.                          30.10.2023

                             I.A. No.1427 of 2022


   05.           This     matter    is    taken     up   through   Hybrid

arrangement (video conferencing/physical mode).

List this matter in the week commencing from 19.02.2024.

( S.K. Sahoo) Judge

I.A. No.1426 of 2022

06. This is an application for stay of realization of fine imposed by the learned trial Court. Heard learned counsel for the petitioner and // 2 //

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 29.01.2022 passed by the learned Adhoc Additional Sessions Judge (FTSC), Cuttack in Special G.R. Case No.38 of 2019 till disposal of the criminal appeal.

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: 30-Oct-2023 18:34:43