Manas Kumar Jena vs State Of Odisha
2025 Latest Caselaw 2830 Ori

Orissa High Court

Manas Kumar Jena vs State Of Odisha on 21 January, 2025

Author: S.K.Sahoo

Bench: S.K.Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                JCRLA No.73 of 2023

            Manas Kumar Jena                  .....       Appellant

                                           Mr. S.K. Routray, Advocate
                                           -versus-
            State of Odisha                   .....     Respondent

Mr. J. Nayak, Addl. Govt. Advocate

CORAM:

THE HON'BLE MR. JUSTICE S.K.SAHOO THE HON'BLE MISS JUSTICE SAVITRI RATHO Order No. ORDER 21.01.2025 I.A. No.177 of 2024

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

This is an application under section 389 Cr.P.C. for grant of bail.

Learned counsel for the State seeks some time to obtain instruction regarding the status of the victim so also about the criminal antecedents, if any, against the appellant.

Put up this matter in the week commencing from 17th February 2025.

( S.K. Sahoo) Judge

(Savitri Ratho) Judge

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07. This is an application for stay of realization of fine.

Heard.

Considering the submissions made by the learned counsel for the respective parties, let there be stay of realization of fine amount imposed on the appellant-petitioner pursuant to the judgment and order dated 18th November 2021 passed by the learned Addl. Sessions Judge -cum- Spl. Judge, Bhadrak in Special (POCSO) Case No.113 of 2017 pending disposal of the appeal.

The I.A. is disposed of.

Issue urgent certified copy as per Rules.

( S.K. Sahoo) Judge

(Savitri Ratho) Judge Pravakar

Designation: AR-cum-Senior Secretary

Location: HIGH COURT OF ORISSA, CUTTACK Date: 24-Jan-2025 19:00:15

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