Bapunu @ Sisir Mahalik vs State Of Odisha
2025 Latest Caselaw 4405 Ori

Orissa High Court

Bapunu @ Sisir Mahalik vs State Of Odisha on 24 February, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CRLA No.631 of 2024
       Bapunu @ Sisir Mahalik                       ...             Appellant
                                                Mr. P.K. Das, Advocate

                                 -versus-
       State of Odisha                              ...         Respondent
                                           Mr. A.K. Apat, Addl. PP
                               Mr. S.K. Das, Advocate (informant)
                                CORAM:
                         JUSTICE G. SATAPATHY
                               ORDER(ORAL)

24.02.2025 Order No.

07. I.A. No.1514 of 2024

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

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

3. Heard Mr. Pradeep Kumar Das, learned counsel for the appellant, Mr. S.K. Das, learned counsel for the informant and Mr. A.K. Apat, learned Addl. Public Prosecutor in the matter and perused the record.

4. Realization of fine under the impugned judgment in Special POCSO Case No.51/2018(CIS No.46/2018) of the Court of learned Addl. Sessions Judge-cum-Special Court under POCSO Act, Bhadrak shall remain stayed till disposal of the appeal.

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

I.A. No.1515 of 2024 & CRLA No.631 of 2024

6. This is an application U/s.389 of the CrPC in I.A. No.1515 of 2024 for grant of bail pending disposal of the appeal.

7. Mr. P.K. Das, learned counsel for the appellant, however, prays for an adjournment in the matter.

8. Since the appellant herein seeks for bail for conviction and sentence of RI for 10 years, the learned State Counsel is, hereby, requested to file written objection in terms of the law laid down by the Apex Court in Atul Tripathi vs. State of Uttar Pradesh & Others; (2014) 9 SCC 177 by the next date.

9. List this matter 28th March, 2025.

(G. Satapathy) Judge

S. Sasmal