Mahadev Kisan vs State Of Odisha
2025 Latest Caselaw 2815 Ori

Orissa High Court

Mahadev Kisan vs State Of Odisha on 21 January, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.173 of 2018

              Mahadev Kisan                       ....     Appellant/
                                                          Petitioner

                                 Ms. Bijayalaxmi Tripathy,
                                 Advocate

                                       -versus-

              State of Odisha                     ....   Respondent/
                                                         Opp. Party

                                 Mr. P.S. Nayak,
                                 Addl. Government Advocate


                             CORAM:
                THE HON'BLE MR. JUSTICE S.K. SAHOO
             THE HON'BLE MISS JUSTICE SAVITRI RATHO


                                   ORDER

Order No. 21.01.2025

Misc. Case No.426 of 2018

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

This is an application for bail. Ms. Bijayalaxmi Tripathy, learned counsel for the appellant-petitioner submits that she does not want to press this Misc. Case.

Accordingly, the Misc. Case stands disposed of as not pressed.

( S.K. Sahoo) Judge

( Savitri Ratho) Judge

07. This is an application for bail.

Learned counsel for the State seeks some time to produce the custody certificate of the petitioner.

List this matter in the week commencing from 03.02.2025.

( S.K. Sahoo) Judge

( Savitri Ratho) Judge

08. This is an application for stay of realization of fine imposed by the learned trial Court. Heard learned counsel for the petitioner and

learned counsel for the State.

Considering the submissions made by the learned counsel for the respective parties, it is ordered that there shall be stay of realization of fine amount imposed on the appellant-petitioner pursuant to the judgment and order dated 11.12.2017 passed by the learned Sessions Judge, Jharsuguda in S.T. Case No.08 of 2017 till disposal of the criminal appeal.

The Misc. Case is disposed of. Urgent certified copy of this order be granted as per rules.

( S.K. Sahoo) Judge

( Savitri Ratho) Judge

RKM

Signed by: RABINDRA KUMAR MISHRA

Location: HIGH COURT OF ORISSA, CUTTACK Date: 22-Jan-2025 18:03:08