Md. Sagir @ Jig vs State Of Odisha
2025 Latest Caselaw 2951 Ori

Orissa High Court

Md. Sagir @ Jig vs State Of Odisha on 27 January, 2025

              IN THE HIGH
                        HCCOURT OF ORISSA AT CUTTACK
                                                TACK
                            CRL No.1197 of 2024
                            CRLA

            Md. Sagir @ Jig
                         ig Jig            .....    Appellant/
                                                    Petitioner
                                       Mr. Debadatta Mishra,
                                       Advocate
                                       -versus-

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

                                       Mr. Jateswar Nayak,
                                       Addl. Govt. Advocate

                                       CORAM:
                 THE HON'BL
                        'BLE MR. JUSTICE S.K. SAHOO
                 THE HON'BLE
                        'BLE MR. JUSTICE A.C. BEHERA

                                       ORDER

Order No. 27.01.2025

01. This matt atter is taken up through gh Hybrid arrangement (vi (video conferencing/physicall mode). Heard.

Admit.

Call for the trial Court records.

( S.K. Sahoo hoo) Judge

(A.C. Behera hera) Judge

02. This is an n ap application for stay of realization on of o fine.

Heard.

There shall hall be stay of realization of fine ne amount imposed on the appellant-petitioner by the learned lear 2nd Addl. Sessions ns JJudge, Rourkela vide judgment ent dated 26.09.2024 pass assed in S.T. Case No.77 of 2016 16 pending disposal of the e cr criminal appeal. Accordingly, gly, the I.A. is disposed of.

( S.K. Sahoo) hoo) Judge

(A.C. Behera hera) Judge

03. Mr. Mishra, hra, learned counsel for the appellant ap submitted thatt he has filed an interim application on vide v I.A.

5 fo for bail.

Let the Regis egistry place the same on record. Let the learn arned counsel for the appellant supply sup the deposition copies pies of the witnesses examined ed in the learned trial Cour Court to the learned counsel for the State S in the meantime.

matter along with CRLA No.1198 of 2024 List this mat 2 in the week comme mencing from 17.02.2025.

( S.K. Sahoo) hoo) Judge

(A.C. Behera hera)

sipun Digitally Signed

Designation: Senior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 28-Jan-2025 14:15:21