Nikhil Kumar vs State Of Orissa
2025 Latest Caselaw 6886 Ori

Orissa High Court

Nikhil Kumar vs State Of Orissa on 9 April, 2025

Bench: S.K. Sahoo, Chittaranjan Dash

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   CRLA No.419 of 2014

                                   Nikhil Kumar               .....      Appellant/ Petitioner
                                   Mohanty
                                                                       Mr. R. Panda, Advocate
                                                            -versus-
                                   State of Orissa            .....    Respondent/Opp. Party

                                                                       Ms. Bijayalaxmi Tripathy,
                                                                       Addl. Standing Counsel

                                                        CORAM:
                                             HON'BLE MR.JUSTICE S.K. SAHOO
                                      HON'BLE MR. JUSTICE CHITTARANJAN DASH
                                                                ORDER

Order No. 09.04.2025

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

This is an application under section 389 of Cr.P.C. for grant of bail.

Learned counsel for the petitioner submitted that since he has filed a fresh interim application for bail i.e. I.A. No.295 of 2025, he may be permitted to withdraw this Misc. Case.

Designation: Senior Stenographer

( S.K. Sahoo) Judge

(Chittaranjan Dash) Judge

20. This is an application under section 389 of Cr.P.C. for grant of bail.

Learned counsel for the appellant/petitioner submitted that during trial, he was granted bail and after conviction, this Court has granted him interim bail on three occasions.

Let the learned counsel for the State produce the custody certificate of the petitioner so also obtain instruction from the Inspector in-charge of Simulia police station regarding conduct of the petitioner while he was on interim bail.

List this matter in the week commencing from 05.05.2025.

Custody certificate and instruction be obtained in the meantime.

A free copy of the order be handed over to the learned counsel for the State.

( S.K. Sahoo) Judge

(Chittaranjan Dash) Judge

21. 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 2nd Addl. Sessions Judge, Balasore vide judgment and order dated 02.07.2014 passed in Sessions Trial No.31/13 of 2011-2008 pending disposal of the criminal appeal.

The Misc. Case is disposed of. Issue certified copy as per rules.

( S.K. Sahoo) Judge

(Chittaranjan Dash) Judge Sipun