Samrat Sk vs State Of Odisha
2025 Latest Caselaw 2669 Ori

Orissa High Court

Samrat Sk vs State Of Odisha on 16 January, 2025

Bench: K.R. Mohapatra, V. Narasingh

Signature Not Verified
Digitally Signed
Signed by: SASANKA SEKHAR SATAPATHY
Reason: Authentication
Location: HIGH COURT OF ORISSA CUTTACK
Date: 17-Jan-2025 16:46:35



                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   CRLA NO. 51 of 2025
                                 Samrat Sk                                    ....         Appellant
                                                                   Mr. Basanta Kumar Das, Advocate
                                                              -versus-
                                 State of Odisha                              ....      Respondent
                                                                               Mr. Raj Bhusan Dash,
                                                                         Additional Standing Counsel
                                           CORAM:
                                           JUSTICE K.R. MOHAPATRA
                                           JUSTICE V. NARASINGH
                                                   ORDER

Order No. 16.01.2025

01. IA No.104 OF 2025

1. This matter is taken up through hybrid mode.

2. This is an application for condonation of delay of 132 days in filing the Appeal as pointed by SR.

3. Upon hearing learned counsel for the parties and taking into consideration the fact that the Appeal has been filed against the judgment and order of conviction and sentence, delay in filing the Appeal is condoned.

4. The IA is disposed of.

(K.R. Mohapatra) Judge

(V. Narasingh) Judge

02. CRLA NO.51 OF 2025

1. Heard learned counsel for the parties.

1.1 Perused the impugned judgment conviction and sentence.

2. Admit.

3. Call for the soft copy of the Trial Court Record (TCR).

Signed by: SASANKA SEKHAR SATAPATHY

Location: HIGH COURT OF ORISSA CUTTACK Date: 17-Jan-2025 16:46:35

4. Office shall expedite preparation of Paper Book after receipt of soft copy of the TCR.

5. Put up this matter on 16th April, 2025.

(K.R. Mohapatra) Judge

(V. Narasingh) Judge

1. This is an application for stay realization of fine amount.

2. Considering the fact that the appeal has been admitted for hearing, there shall be stay realization of fine imposed on the Appellant vide judgment dated 29th June, 2024 passed by learned 1st Additional Sessions Judge, Baripada in S.T. Case No.46 of 2022 till disposal of this Appeal.

3. The IA is disposed of.

(K.R. Mohapatra) Judge

(V. Narasingh) Judge

04. IA NO.108 OF 2025

1. This application has been filed under Section 389 Cr.P.C. to release of the Appellant on bail during pendency of the Appeal.

2. Put up this matter immediately after receipt of soft copy of the TCR.

(K.R. Mohapatra) Judge s.s.satapathy

(V. Narasingh) Judge