Bahada Murmu vs State Of Odisha
2025 Latest Caselaw 2953 Ori

Orissa High Court

Bahada Murmu vs State Of Odisha on 27 January, 2025

              IN THE HIGH
                        HCCOURT OF ORISSA AT CUTTACK
                                                TACK
                            JCR
                             CRLA No.28 of 2015

            Bahada Murmu                  .....    Appellant/
                                                   Petitioner
                                       Mr. T. Dhiren Kumar Dora
                                                            ora,
                                       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

08. This matt atter is taken up through gh Hybrid arrangement (vi (video conferencing/physicall mode). Perused the report of the learned trial Cour ourt dated 10.01.2025 which whic indicates that the appella ellant has already surrende ndered before the learned trial Cou Court after availing the interi nterim bail period.

( S.K. Sahoo hoo) Judge

(A.C. Behera hera) Judge (P (P.T.O.)

09. 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 he appellant-petitioner a by the learne arned Addl.

Sessions Judge, ge, Jajpur vide judgment dated 20.02.2015 20.0 passed in C.T.. Ca Case No.615 of 2013 pending disposal disp of the criminal appe ppeal.

Accordingly, gly, the I.A. is disposed of.

( S.K. Sahoo) hoo) Judge

(A.C. Behera hera) Judge

10. This is an n ap application for bail. Let a copy opy of the interim application be handed over to the learn arned counsel for the State.

             Learned      co
                          counsel         for     the       State   shall
                                                                      all   obtain

instruction regar garding conduct of the petitioner er while w he was on interim m bail.

b List this s m matter in the week commencin ncing 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