Sandeep Prabodh vs State Of Odisha
2025 Latest Caselaw 4921 Ori

Orissa High Court

Sandeep Prabodh vs State Of Odisha on 12 March, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                               CRLA No.307 of 2025

                               Sandeep Prabodh                .....     Appellant/Petitioner
                               Kerketta

                                                        Mr. Manas Kumar Chand,
                                                        Advocate
                                                         -versus-

                               State of Odisha                .....   Respondent/opp. party

Mr. Aurobinda Mohanty, Addl. Standing Counsel

CORAM:

HON'BLE MR. JUSTICE S.K. SAHOO HON'BLE MISS JUSTICE SAVITRI RATHO Order No. ORDER 12.03.2025

01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Heard.

Admit.

Call for the trial Court records. Learned counsel for the appellant shall serve the deposition copies of the witnesses examined in the Signature Not Verified learned trial Court on the learned counsel for the State Digitally Signed Signed by: SIPUN BEHERA Designation: Senior Stenographer Reason: Authentication in the meantime.

Location: HIGH COURT OF ORISSA, CUTTACK Date: 12-Mar-2025 19:13:45

( S.K. Sahoo) Judge

(Savitri Ratho) Judge

02. This is an application for stay of realization of fine.

Heard.

There shall be stay of realization of fine amount imposed on the appellant-petitioner by the learned Addl. Sessions Judge -cum- Special Judge (Vigilance), Angul vide judgment dated 20.02.2025 passed in C.T. (S) Case No.02 of 2021 pending disposal of the criminal appeal.

Accordingly, the I.A. is disposed of. Issue certified copy as per rules.

( S.K. Sahoo) Judge

(Savitri Ratho) Judge Sipun