Giridhari Majhi vs State Of Odisha
2025 Latest Caselaw 2903 Ori

Orissa High Court

Giridhari Majhi vs State Of Odisha on 24 January, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CRLA No.1272 of 2024

              Giridhari Majhi                        ....     Appellant/
                                                             Petitioner

                                   Mr. Nityananda Mohapatra,
                                   Advocate

                                       -versus-

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

                                   Mr. Jateswar Nayak,
                                   Addl. Government Advocate


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


                                    ORDER

Order No. 24.01.2025

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

Heard.

Admit.

Call for the trial Court record.

The interim application for bail shall be considered after receipt of trial Court record.

Learned counsel for the appellant shall supply the deposition copies of all the witnesses examined in the trial

Court to the learned counsel for the State in the meantime.

( S.K. Sahoo) Judge

( Savitri Ratho) Judge

02. 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 09.10.2024 passed by he learned Additional Sessions Judge, Rairakhol in S.T. Case No.11/07 of 2021 till disposal of the criminal appeal.

The I.A. is disposed of.

Urgent certified copy of this order be granted as per rules.

( S.K. Sahoo) Judge

RKMby: RABINDRA KUMAR MISHRA ( Savitri Ratho)

Location: HIGH COURT OF ORISSA, CUTTACK Date: 27-Jan-2025 13:53:55 Judge