Bijaya Kumar Samal@Biju@Bijay vs State Of Odisha
2025 Latest Caselaw 2501 Ori

Orissa High Court

Bijaya Kumar Samal@Biju@Bijay 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.859 of 2025
            Bijaya Kumar Samal@Biju@Bijay       .....   Appellant
            Samal
                                                               Represented By Adv.
                                                               - Mr. Bideshi Kumar
                                                               Ghadei

                                           -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.

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

2. On the prayer of the learned counsel for the Appellant, he is permitted to add the Informant as Respondent No.2 in the appeal.

3. Let the corrected copy of the cause title of the appeal memo be uploaded within three working days hence.

4. Heard the learned counsel for the Appellant.

5. Appeal is Admitted.

6. Call for the digitized copy of the TCR.

7. Issue notice to the Respondent No.2 by registered post

with A.D. by fixing a short returnable date. Requisites shall be filed within three working days hence.

8. List this matter immediately after receipt of TCR.

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

10. Heard learned counsel for the Petitioner-Appellant as well as learned Additional Standing Counsel appearing for the State- Respondent No.1.

11. 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 Spl. G.R. Case No.74 of 2017 passed by learned Ad-hoc Additional District & Sessions Judge (FTSC-I), Cuttack shall remain stayed till the next date.

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

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

Digitally Signed                                                            Judge

                 Debasis
Reason: Authentication

Location: ORISSA HIGH COURT, CUTTACK. Date: 08-Aug-2025 15:27:27