Tankadhar Bhoi vs State Of Odisha
2025 Latest Caselaw 6883 Ori

Orissa High Court

Tankadhar Bhoi vs State Of Odisha on 9 April, 2025

Bench: S.K. Sahoo, Chittaranjan Dash

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLA No.1026 of 2023

        Tankadhar Bhoi                            .....            Appellant/ Petitioner
                                          Mr.Gyanendra Chandra Swain, Advocate


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

Mr.Goutam Tripathy, AGA

CORAM:

THE HON'BLE MR. JUSTICE S.K. SAHOO THE HON'BLE MR. JUSTICE CHITTARANJAN DASH Order ORDER No. 09.04.2025

I.A. No.2214 of 2023

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

Heard.

Considering the submissions made by the learned counsel for the parties, let there be stay of realization of fine amount imposed on the appellant-petitioner pursuant to the judgment and order dated 22.12.2022 passed by the learned Addl. Sessions Judge -cum- Special Judge (POCSO), Nuapada in S.A. Case No. 52 of 2019/T.R.No. 04 of 2021 pending disposal of the criminal appeal.

The I.A. is disposed of.

Issue urgent certified copy as per Rules.

(S.K. Sahoo) Judge

(Chittaranjan Dash) Judge

04. Heard learned counsel for the petitioner and learned counsel for the State.

In view of the evidence of the victim, who was a minor girl at the time of occurrence, specifically stated in her statement that the petitioner was her paternal uncle and he committed rape on her for which she became pregnant and delivered a child and the evidence of the Doctor (P.W.24), we are not inclined to release the petitioner on bail The prayer for bail accordingly stands rejected. The I.A. stands dismissed.

(S.K. Sahoo) Judge

(Chittaranjan Dash) Judge Himansu

Signed by: HIMANSU SEKHAR DASH Designation: Personal Assistant Reason: Authentication Location: OHC Date: 10-Apr-2025 14:18:51