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Vullagulla Chiranjeevi vs State Of Odisha
2025 Latest Caselaw 2496 Ori

Citation : 2025 Latest Caselaw 2496 Ori
Judgement Date : 6 August, 2025

Orissa High Court

Vullagulla Chiranjeevi vs State Of Odisha on 6 August, 2025

Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   CRLA No.81 of 2025
            Vullagulla Chiranjeevi            .....    Appellant
                                                          Represented By Adv. -
                                                          Mr. Dushmanta Sahoo

                                            -versus-
            State of Odisha                      .....               Respondent
                                                          Represented By Adv. -

                                                          Mr. Chandra Madhab
                                                          Singh, ASC

                                 CORAM:
            THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                            ORDER

06.08.2025 Order No.

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

2. Heard the learned counsel for the Appellant.

3. Appeal is admitted.

4. Call for the digitized copy of the TCR.

5. List this matter immediately after receipt of TCR.

6. This is an application for staying the realization of fine amount.

7. Heard learned counsel for the Petitioner-Appellant as well as learned Additional Standing Counsel appearing for the State-

Respondent.

8. Considering the submission made by the learned counsel for the Petitioner-Appellant, it is directed that realization of fine amount under the impugned judgment in 2(a)C.C. No.19/2019(N) passed by learned 1st Additional Sessions Judge- cum-Special Judge (N.D.P.S.), Berhampur shall remain stayed till the next date.

9. This interlocutory application has been filed by the Petitioner-Appellant seeking his release on bail.

10. This interlocutory application shall be taken up after receipt of TCR.

( Aditya Kumar Mohapatra) Judge Debasis

Location: ORISSA HIGH COURT, CUTTACK.

 
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