Mohsin Ansari vs State Of Odisha
2025 Latest Caselaw 7687 Ori

Orissa High Court

Mohsin Ansari vs State Of Odisha on 30 April, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CRLA No.211 of 2024

     Mohsin Ansari                          ...             Appellant
                                            Ms. P. Naidu, Advocate
                              -versus-
     State of Odisha                        ...        Respondent
                                       Mr. R.B. Mishra, Addl. PP
                               CORAM:
                        JUSTICE G. SATAPATHY
                              ORDER(ORAL)

30.04.2025 Order No.

02. I.A. No.436 of 2024

1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. This is an application by the appellant for stay realization of fine pending disposal of the appeal.

3. Heard, Ms. Pratyusha Naidu, learned counsel for the appellant and Mr. R.B. Mishra, learned Addl. Public Prosecutor in the matter and perused the record.

4. Realization of fine from the appellant under the impugned judgment in 2(a)CC Case No.91 of 2022 (N) of the Court of learned 3rd Additional Sessions Judge- Cum-Special Judge (NDPS), Berhampur, Ganjam shall remain stayed till disposal of the appeal.

5. Accordingly, the IA stands disposed of. CRLA No.211 of 2024 & I.A. No.437 of 2024

6. Learned counsel for the appellant seeks for an adjournment in the matter.

7. The learned State Counsel is, however, at liberty to file written objection to the bail application of the appellant, in terms of the decision of the Apex Court in Atul Tripathi Vs. State of Uttar Pradesh & Others; (2014) 9 SCC 177 by next date.

8. Accordingly, list this matter on 01.07.2025.

(G. Satapathy) Judge

Subhasmita

Location: High Court of Orissa