Sunia Munda vs State Of Odisha
2025 Latest Caselaw 4266 Ori

Orissa High Court

Sunia Munda vs State Of Odisha on 20 February, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                  JCRLA No.137 of 2023

                                  Sunia Munda                      .....            Appellant/
                                                                                  Petitioner
                                                                   Ms. Sunanda Biswal,
                                                                   Advocate
                                                             -versus-
                                  State of Odisha                  .....        Respondent/

Opp. Party Mr. P.P. Behera, Addl. Standing Counsel

CORAM:

THE HON'BLE MR. JUSTICE S.K. SAHOO THE HON'BLE MISS JUSTICE SAVITRI RATHO Order No. ORDER 20.02.2025

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

Signed by: RAJESH KUMAR BADHEI

Location: HIGH COURT OF ORISSA, CUTTACK Heard.

Date: 20-Feb-2025 18:42:17

There shall be stay of realization of fine amount imposed on the appellant-petitioner by the learned Addl. Sessions Judge, Champua vide judgment dated 10.06.2015 passed in S.T. Case No.22 of 2011 pending disposal of the criminal appeal.

Accordingly, the I.A. is disposed of.

Issue certified copy as per rules.

( S.K. Sahoo) Judge

(Savitri Ratho) Judge

05. Ms. Sunanda Biswal, learned counsel for the appellant submitted that she intends to file an application for bail. However, she submitted on instruction that the appellant is in judicial custody for about 14 years.

Let the learned counsel for the State obtain the custody certificate of the appellant from the concerned Jail Superintendent.

List this matter in the week commencing from 03.03.2025.

Interim application, if any, be filed in the meantime giving copy thereof to the learned counsel for the State.

A free copy of the order be handed over to the learned counsel for the State.

( S.K. Sahoo) Judge

(Savitri Ratho) Judge Sipun