Santa @ Santosh Kumar @ Santosh vs State Of Odisha
2025 Latest Caselaw 2668 Ori

Orissa High Court

Santa @ Santosh Kumar @ Santosh vs State Of Odisha on 16 January, 2025

Bench: K.R. Mohapatra, V. Narasingh

Signature Not Verified
Digitally Signed
Signed by: ROJALIN NAYAK
Designation: JUNIOR STENOGRAPHER
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 17-Jan-2025 11:03:55


                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              CRLA NO.50 OF 2025
                                    Santa @ Santosh Kumar @ Santosh     ....       Appellant
                                    Akhua and others
                                                               Mr. Harmohan Dhal, Advocate
                                                           -versus-
                                    State of Odisha                     ....    Respondent
                                                                        Mr. Pradeep Kumar Sahoo,
                                                                       Additional Standing Counsel

                                                CORAM:
                                                JUSTICE K.R. MOHAPATRA
                                                JUSTICE V. NARASINGH
                                                        ORDER

Order No. 16.01.2025

1. This matter is taken up through hybrid mode.

2. Heard learned counsel for the Appellants.

3. Perused the judgment of conviction and sentence.

4. Admit.

5. Let the soft copy of the Trial Court Record (TCR) be called for.

6. Office shall expedite preparation of Paper Book upon receipt of soft copy of Trial Court Record (TCR).

7. Put up this matter on 14th May, 2025 along with CRLA No.31 of 2025 indicating the name of learned counsels appearing therein in the cause list.

K.R. Mohapatra) Judge

(V. Narasingh) Judge

P.T.O.

Designation: JUNIOR STENOGRAPHER

Location: HIGH COURT OF ORISSA, CUTTACK Date: 17-Jan-2025 11:03:55

02. IA NO.97 OF 2025

1. This is an application for stay realization of fine imposed of the Appellants.

2. Since the Appeal has been admitted for hearing, there shall be stay realization of fine imposed on the Appellants by learned Additional Sessions Judge-cum-P.O., Cuttack in ST Case No.129 of 2021 till the next date.

3. IA is accordingly disposed of.

(K.R. Mohapatra) Judge

(V. Narasingh) Judge

03. IA NO.98 OF 2025

1. This is an application to release the Appellants on bail.

2. Put up immediately after soft copy of the Trial Court Record (TCR) is received.

                                                                     (K.R. Mohapatra)
                                                                           Judge


                                                                      (V. Narasingh)
       Rojalin                                                            Judge