Muna Nayak vs State Of Odisha & Anr
2025 Latest Caselaw 6186 Ori

Orissa High Court

Muna Nayak vs State Of Odisha & Anr on 23 June, 2025

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 24-Jun-2025 10:26:43



                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    CRLA No.665 of 2025
                                 Muna Nayak                                   ....           Appellant
                                                                            Mr. S.Dwibedi, Advocate
                                                                 -versus-
                                 State of Odisha & Anr.                       ....        Respondents
                                                                             Ms. B.L.Tripathy, ASC

                                              CORAM:
                                              SHRI JUSTICE B. P. ROUTRAY
                                                            ORDER

23.06.2025 Order No.

01. 1. Heard.

2. Admit.

3. Call for the copy of TCR.

4. An extra copy of the brief be served on Ms. Tripathy, learned ASC who shall ensure service of the same on the informant / victim through local police.

5. List the matter on 4th August, 2025.

02. 6. There shall be stay realization of fine amount as imposed by learned Judge Children's Court, Phulbani in his judgment dated 9th April, 2025 passed in C.T. Case No.84 of 2022 arising out of Begarh P.S. Case No. 43 of 2022 till disposal of the appeal.

( B.P. Routray) Judge S.Das