Madhu Hembram vs State Of Odisha
2025 Latest Caselaw 1319 Ori

Orissa High Court

Madhu Hembram vs State Of Odisha on 16 July, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              JCRLA No.66 of 2017
                                   Madhu Hembram                       .....   Appellant/
                                                                             Petitioner
                                                                 Mr. S. K. Samantaray,
                                                                 Advocate
                                                                  -versus-
                                   State of Odisha                     ..... Respondent/
                                                                             Opp. Party
                                                                 Mr. Sarat Chandra Pradhan,
                                                                 Addl. Standing Counsel
                                                        CORAM:
                                         THE HON'BLE MR. JUSTICE S.K. SAHOO
                                    THE HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
                                                           ORDER

Order No. 16.07.2025

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

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 Sessions Judge, Cuttack vide judgment and order dated 20.05.2017 passed in S.T. Case No.346 of 2011 pending disposal of the criminal appeal.

Signed by: RAJESH KUMAR BADHEI The I.A. is disposed of.

Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 17-Jul-2025 19:49:49

( S.K. Sahoo) Judge

(S.S. Mishra) Judge

03. This is an application for bail, wherein it is stated that the petitioner is languishing his jail custody since 13.01.2011.

Let learned counsel for the State obtain instruction regarding the criminal antecedents, if any, against the petitioner so also produce the custody certificate and conduct of the petitioner in jail.

List this matter in the week commencing from 28.07.2025.

Instruction be obtained in the meantime.

( S.K. Sahoo) Judge

(S.S. Mishra) Judge Rajesh