Jayanti Dalei vs State Of Odisha
2025 Latest Caselaw 2906 Ori

Orissa High Court

Jayanti Dalei 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.65 of 2025

              Jayanti Dalei                  .... Appellant/
                                                 Petitioner
                                 Mr. S.K. Gouda,
                                 Advocate

                                       -versus-
              State of Odisha                     .... Respondent/
                                                     Opp. Party
                                 Mr. Jateswar Nayak,
                                 Addl. Govt. 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 trial Court records. Let the learned counsel for the appellant supply the deposition copies of the witnesses 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.

Heard.

There shall be stay of realization of fine amount imposed on the appellant-petitioner by the learned 3rd Addl. Sessions Judge, Balasore vide judgment and order dated 19.12.2024 passed in S.T. Case No.135 of 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 Rajesh

Signed by: RAJESH KUMAR BADHEI Designation: Junior Stenographer Reason: Authentication

Date: 27-Jan-2025 17:10:05