Gobardhana Munda vs State Of Odisha
2025 Latest Caselaw 3621 Ori

Orissa High Court

Gobardhana Munda vs State Of Odisha on 4 February, 2025

Author: G. Satapathy

Bench: G. Satapathy

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          CRLA No.375 of 2024
                  Gobardhana Munda                              ...            Appellant
                                                                Mr. D. Dash, Advocate
                                                -versus-
                  State of Odisha                               ...           Respondent
                                                                Mr. A.K. Apat, Addl. PP
                                                  CORAM:
                                           JUSTICE G. SATAPATHY
                                               ORDER(ORAL)

         Order No.                              04.02.2025
            06.                  I.A. No. 940 of 2024

                                 1.      This   matter     is       taken   up   through   Hybrid

Arrangement (Virtual/Physical Mode).

2. Heard, Mr. Debabrata Dash, learned counsel for the Appellant and Mr. A.K. Apat, learned Addl. Public Prosecutor in the matter.

3. Realization of fine under the impugned judgment in Spl. Case No. 22 of 2020(TC No. 29/44 of 2022/2020) of the Court of learned Adhoc Addl. District & Sessions Judge(FTSC), Keonjhar shall remain stayed till disposal of the appeal.

4. Accordingly, the IA stands disposed of.

I.A. No. 939 of 2024 & CRLA No. 375 of 2024

5. Learned counsel for the State is permitted to file written objection in terms of the judgment passed by the Apex Court in Atul Tripathi v. State of Uttar Pradesh &

Digitally Signed Others; (2014) 9 SCC 177 by next date.

Reason: Authentication 6. List this matter on 28.02.2025. Location: HIGH COURT OF ORISSA Date: 05-Feb-2025 10:49:40 (G. Satapathy) Judge Priyajit