Ullash Bhoi vs State Of Odisha
2025 Latest Caselaw 1962 Ori

Orissa High Court

Ullash Bhoi vs State Of Odisha on 31 July, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLA No.598 of 2025
            Ullash Bhoi                    .....        Appellant
                                                          Represented By Adv. -
                                                          Mr. Sapan Kumar Lenka

                                           -versus-
            State of Odisha                       .....               Respondent
                                                          Represented By Adv. -

                                                          Smt. Sasmita Nayak, ASC

                                 CORAM:
            THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                           ORDER

31.07.2025 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Heard learned counsel for the Appellant.

3. Appeal is admitted.

4. Call for the digitized copy of the TCR.

5. This is an application for staying the realization of fine amount.

6. Heard learned counsel for the Petitioner-Appellant as well as learned Additional Standing Counsel appearing for the State- Respondent.

7. Considering the submission made by the learned counsel

for the Petitioner-Appellant, it is directed that realization of fine amount under the impugned judgment in C.T. No.80 of 2019 passed by learned Sessions Judge, Jagatsinghpur shall remain stayed till the next date.

8. The interlocutory applications have been filed by the Petitioner-Appellant seeking his release on bail.

9. Put up this interlocutory application immediately after receipt of TCR.

( Aditya Kumar Mohapatra) Judge Debasis