Kalia @ Raja @ Jugal Kishore vs State Of Odisha & Another
2025 Latest Caselaw 4391 Ori

Orissa High Court

Kalia @ Raja @ Jugal Kishore vs State Of Odisha & Another on 24 February, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         CRLA No.706 of 2024
     Kalia @ Raja @ Jugal Kishore                  ...              Appellant
     Bhoi
                                               Mr. G.C.Rout, Advocate
                          -versus-
     State of Odisha & another                     ...           Respondents
                                              Mr. M.Mohanty, Addl. PP
                               CORAM:
                        JUSTICE G. SATAPATHY
                               ORDER(ORAL)

Order No.                       24.02.2025
   03.       1.       This    matter          is       taken    up    through       Hybrid

Arrangement (Virtual/Physical Mode).

2. This is an appeal against conviction and sentence of the appellant-petitioner

3. Heard Mr.Goutam Charan Rout, learned counsel for the appellant-petitioner and Mr.Manoj Mohanty, learned Addl. Public Prosecutor, but none appears for the victim despite being duly informed.

4. Admit.

5. List this matter on 7th April, 2025.

6. This is an application by the appellant- petitioner for stay realization of fine.

7. Heard Mr.Goutam Charan Rout, learned counsel for the appellant-petitioner and Mr.Manoj Mohanty, learned Addl. Public Prosecutor

8. Realization of fine under the impugned judgment in Special GR Case No. 59 of 2020 of the

Court of learned Adhoc Addl. District & Sessions Judge- FTSC-II, Cuttack shall remain stayed till disposal of the appeal.

9. Accordingly, the I.A. stands disposed of.

10 Since the appellant-petitioner has been convicted and sentenced to maximum Rigorous Imprisonment for 20 years, the State Counsel is, however, at liberty to file written objection to the bail application of the appellant in terms of the judgment passed by the Apex Court in Atul Tripathy v. State of Uttar Pradesh and others; (2014) 9 SCC 177 by next date.

(G. Satapathy) Judge kishore

Signed by: KISHORE KUMAR SAHOO

Location: High Court of Orissa Date: 24-Feb-2025 17:39:47