Deba Khabra@Kobra vs ) State Of Odisha
2025 Latest Caselaw 3333 Ori

Orissa High Court

Deba Khabra@Kobra vs ) State Of Odisha on 11 August, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CRLA No.914 of 2025
        Deba Khabra@kobra               .....    Appellant
                                                            Represented By Adv. -
                                                            Sk. Zafarulla

                                        -versus-
        1) State Of Odisha                   .....                 Respondents
        2) Victim                                     Represented By Adv. -
                                                      Mr.S.C.Pradhan, A.S.C.

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


                                        ORDER

Order No.                             11.08.2025

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

2. Heard learned counsel for the Appellant.

3. Admit.

4. The digitized copy of the TCR be called for.

5. List this matter after receipt of the TCR.

6. Heard.

7. There shall be stay of realization of fine amount awarded by the Court below until further orders.

8. The I.A. is accordingly disposed of.

9. Heard learned counsel for the Appellant as well as learned counsel for the State.

10. Learned counsel for the Appellant at the outset contended that the Appellant has been convicted and sentenced to undergo Rigorous Imprisonment for a maximum period of three years. He further submitted that during the trial Appellant was in custody for one month and four days and thereafter he was on bail also. He further contended that after pronouncement of the judgment the appellant has been released on bail by the learned trial court to enable him to file the present application.

11. Considering the aforesaid fact, the Appellant is directed to first surrender and move an application for bail. In such eventuality the learned trial court release the Appellant on bail subject to such terms and conditions as would be deemed just and proper by the learned trial court.

12. The I.A. is accordingly disposed of.

(A.K. Mohapatra)

Judge Rubi