Harihar @ Harihara Panda vs State Of Odisha & Anr
2025 Latest Caselaw 6350 Ori

Orissa High Court

Harihar @ Harihara Panda vs State Of Odisha & Anr on 26 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: 26-Jun-2025 16:00:04



                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    CRLA No.654 of 2025
                                Harihar @ Harihara Panda                   ....           Appellant
                                                                        Mr. D. Mund, Advocate
                                                             -versus-
                                State of Odisha & Anr.                     ....         Respondents
                                                                           Mr. G. Tripathy, AGA


                                            CORAM:
                                            SHRI JUSTICE B. P. ROUTRAY
                                                          ORDER

26.06.2025

Order No.

01. 1. Heard Mr. Sethy, learned counsel for the Appellant and Mr. Rout, learned ASC for the State-Respondents.

2. Upon hearing both parties and considering the grounds mentioned in the limitation application, delay in filing the appeal is condoned.

3. The I.A. is disposed of.

4. Heard.

5. Admit.

6. Call for the copy of TCR.

Location: High Court of Orissa, Cuttack

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

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

9. There shall be stay of realization of fine amount as imposed by learned Additional Sessions Judge-cum Special Judge, Dharamgarh, Kalahandi in the impugned judgment dated 5th August 2021 till disposal of the appeal.

10. The I.A. is disposed of.

( B.P. Routray) Judge

S.Das