Anil Sahu vs State Of Odisha
2025 Latest Caselaw 860 Ori

Orissa High Court

Anil Sahu vs State Of Odisha on 3 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: 03-Jul-2025 18:03:59



                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 CRLA No.589 of 2025
                           Anil Sahu                                          ....           Appellant
                                                                         Mr. S. Mohapatra, Advocate
                                                              -versus-
                           State of Odisha                                    ....         Respondent
                                                  Mr. G. Tripathy, Additional Public Prosecutor

                                           CORAM:
                                           SHRI JUSTICE B. P. ROUTRAY
                                                         ORDER

3.7.2025 Order No.

01. 1. Heard.

2. Admit.

3. Call for the copy of TCR.

4. List the matter on 11th September, 2025.

02. 5. There shall be stay realization of fine amount as imposed in judgment dated 30th April, 2025 passed in C.T. (N.D.P.S) Case No.13 of 2023 till disposal of the appeal.

6. The I.A. is disposed of.

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