Satish Kumar Mishra @ vs State Of Odisha
2025 Latest Caselaw 1755 Ori

Orissa High Court

Satish Kumar Mishra @ vs State Of Odisha on 28 July, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CRLA No.739 of 2025

             Satish Kumar Mishra @                    ....       Appellant/
             Mauja @ Jitu                                      Petitioner

                                   Mr. Sarfaraz Ahmed, Advocate

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

                            Mr.S.C. Pradhan, ASC
                              CORAM:
                   HON'BLE MR. JUSTICE S.K. SAHOO
                  HON'BLE MR. JUSTICE S.S. MISHRA
                               ORDER

Order No. 28.07.2025

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

Heard Mr. Sarfaraz Ahmed, learned counsel appearing through virtual from Virtual High Court, Khurda at Bhubaneswar.

Admit.

Call for the trial Court records.

( S.K. Sahoo) Judge

(S.S. Mishra) 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 pursuant to the judgment and order dated 20th May 2025 passed by the learned Sessions Judge, Ganjam, Berhampur in Sessions Trial No. 19(A) of 2014 pending disposal of the criminal appeal.

The I.A. is disposed of. Issue certified copy as per rules.

( S.K. Sahoo) Judge

(S.S. Mishra) Judge PKSahoo

Location: HIGH COURT OF ORISSA