Bhabendra Das vs State Of Odisha
2025 Latest Caselaw 752 Ori

Orissa High Court

Bhabendra Das vs State Of Odisha on 1 July, 2025

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: MANAS KUMAR PANDA
Designation: Personal Assistant
Reason: Authentication
Location: OHC, Cuttack
Date: 01-Jul-2025 17:33:32



                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 CRLA No.426 of 2025
                           Bhabendra Das                                   ....           Appellant
                                                                         Mr. J.K. Majhi, Advocate
                                                              -versus-
                           State of Odisha                               ....        Respondent
                                                    Mr. S.K. Rout, Additional Public Prosecutor

                                           CORAM:
                                           SHRI JUSTICE B. P. ROUTRAY
                                                         ORDER

1.7.2025 Order No.

01. 1. Heard.

2. Admit.

3. Call for the copy of TCR.

4. List the matter on 3rd September, 2025.

02. 5. There shall be stay realization of fine amount as imposed in judgment dated 25th February, 2025 passed in S.T. Case No.21/493 of 2024 till disposal of the appeal.

6. The I.A. is disposed of.

( B.P. Routray) Judge M.K.Panda