Singana Kalaka And vs State Of Orissa
2025 Latest Caselaw 6949 Ori

Orissa High Court

Singana Kalaka And vs State Of Orissa on 10 April, 2025

Bench: S.K. Sahoo, Chittaranjan Dash

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLA No. 401 of 2025

            Singana Kalaka and            .....        Appellants/Petitioners
            others
                                                     Mr.S.S.Ray(2), Advocate
                                        -versus-
            State of Orissa               .....      Respondent/Opp.Party

Mr.Jayant Khandayatray Addl. Standing Counsel

CORAM:

HON'BLE MR.JUSTICE S.K. SAHOO HON'BLE MR. JUSTICE CHITTARANJAN DASH

Order No. ORDER 10.04.2025

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

Heard.

Admit.

Call for the trial Court records. Learned counsel for the appellants shall serve the deposition copies of the witnesses examined in the learned trial Court on the learned counsel for the State in the meantime.

( S.K. Sahoo) Judge

(Chittaranjan Dash) Judge

02. 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 appellants-petitioners pursuant to the judgment and order dated 21.02.2025 passed by the learned Addl. Sessions Judge, Bisamcuttack in Criminal Trial No. 90 of 2015 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

PKSahoo

Location: HIGH COURT OF ORISSA