Prabhakar Bisoi vs State Of Odisha
2025 Latest Caselaw 1195 Ori

Orissa High Court

Prabhakar Bisoi vs State Of Odisha on 14 July, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CRLA No.1275 of 2023

              Prabhakar Bisoi                        ....     Appellant/
                                                             Petitioner

                                  Mr. Soubhagya Ketan Nayak,
                                  Advocate

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

                                  Mr. Aurovinda Mohanty,
                                  Addl. Standing Counsel

                              CORAM:
                 THE HON'BLE MR. JUSTICE S.K. SAHOO
                THE HON'BLE MR. JUSTICE S.S. MISHRA
                                    ORDER

Order No. 14.07.2025

I.A. No.2836 of 2023

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

This is an application for bail. Learned counsel for the appellant-petitioner shall supply the deposition copies of the witnesses examined in the trial Court to the learned counsel for the State.

Learned counsel for the State shall produce the custody certificate of the petitioner and also obtain instruction regarding the criminal antecedents, if any, against him as well as the conduct of the petitioner while in jail custody.

List this matter in the week commencing from 28.07.2025.

( S.K. Sahoo) Judge

( S.S. Mishra) Judge

05. 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 04.10.2023 passed by the learned Sessions Judge, Ganjam, Berhampur in Sessions Trial No.86 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

Signed by: RABINDRA KUMAR MISHRA RKM ( S.S. Mishra) Designation: Personal Assistant Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Judge Date: 15-Jul-2025 12:33:05