Bhisma Ranbida vs State Of Odisha
2025 Latest Caselaw 2847 Ori

Citation : 2025 Latest Caselaw 2847 Ori
Judgement Date : 22 January, 2025

Orissa High Court

Bhisma Ranbida vs State Of Odisha on 22 January, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLA No.649 of 2024

              Bhisma Ranbida                         .... Appellant/
                                                        Petitioner
                                    Mr. P.K. Kar,
                                    Advocate

                                          -versus-
              State of Odisha                        .... Respondent/
                                                        Opp. Party
                                    Mr. P.P. Behera,
                                    Addl. Standing Counsel

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

Order No.                   22.01.2025
                       I.A. No.1425 of 2024

   09.            This     matter    is    taken     up     through     Hybrid

arrangement (video conferencing/physical mode).

Learned counsel for the petitioner seeks permission of the Court to withdraw this Interim Application.

Permission is granted. The Interim Application stands disposed of as withdrawn.

( S.K. Sahoo) Judge

(Savitri Ratho) Judge

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

Heard.

There shall be stay of realization of fine amount imposed on the appellant-petitioner by the learned Addl. Sessions Judge -cum- Spl. Court (under POCSO Act), Sambalpur vide judgment and order dated 05.02.2024 passed in S.T. Case No.68/116/29 of 2015- 2017-2020 pending disposal of the criminal appeal.

The I.A. is disposed of. Issue certified copy as per rules.

( S.K. Sahoo) Judge

(Savitri Ratho) Judge

11. This is an application for bail.

List this matter in the week commencing from 24.03.2025.

( S.K. Sahoo) Judge

(Savitri Ratho)

Signed by: RAJESH KUMAR BADHEI Rajesh Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 24-Jan-2025 16:56:11