Dhanua @ Dhaneswar vs State Of Odisha
2025 Latest Caselaw 11686 Ori

Citation : 2025 Latest Caselaw 11686 Ori
Judgement Date : 24 December, 2025

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Orissa High Court

Dhanua @ Dhaneswar vs State Of Odisha on 24 December, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                  CRLA No.1231 of 2025
                                  Dhanua @ Dhaneswar
                                  Ojha and another                    .....     Appellants/
                                                                              Petitioners
                                                                 Mr. Ashreet Behera,
                                                                 Advocate

                                                                   -versus-
                                  State of Odisha                     .....   Respondent/
                                                                              Opp. Party
                                                                 Mr. Aurobinda Mohanty,
                                                                 Addl. Standing Counsel
                                                             CORAM:
                                       THE HON'BLE MR. JUSTICE S.K. SAHOO
                                  THE HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
                                                            ORDER

Order No. 24.12.2025

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

Heard.

Admit.

Call for the trial Court records. Let the learned counsel for the appellants supply the deposition copies of the witnesses to the learned counsel for the State in the meantime.

Signed by: RAJESH KUMAR BADHEI ( S.K. Sahoo) Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Judge Date: 24-Dec-2025 17:24:17

(S.S. Mishra) 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 18.10.2025 passed by the learned Addl. Sessions Judge -cum- Judge Special Court, Anandapur in Special Case No.02/11 of 2019/03 pending disposal of the criminal appeal.

The I.A. is disposed of.

( S.K. Sahoo) Judge

(S.S. Mishra) Judge Rajesh