Makuru Juanga vs State Of Odisha & Anr
2025 Latest Caselaw 6385 Ori

Orissa High Court

Makuru Juanga vs State Of Odisha & Anr on 30 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: 30-Jun-2025 19:49:11




                                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                        CRLA No.261 of 2025
                                 Makuru Juanga                               ....         Appellant
                                                                             Mr. S.Sahoo, Advocate
                                                                 -versus-
                                 State of Odisha & Anr.                      ....       Respondents
                                                                               Mr. R.Pradhan, ASC


                                              CORAM:
                                              SHRI JUSTICE B. P. ROUTRAY
                                                            ORDER

30.06.2025 Order No.

01. 1. Heard.

2. Admit.

3. Call for the copy of TCR.

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

5. List the matter on 25th August, 2025.

6. There shall be stay of realization of fine amount as imposed by learned Ad-hoc Additional District and Sessions Judge, FTSC, Keonjhar in the impugned judgment dated 21st January, 2025 till disposal of the appeal.

7. The I.A. is disposed of.

Location: High Court of Orissa, Cuttack

8. An urgent certified copy of this order shall be issued on proper application.

( B.P. Routray) Judge S.Das