Citation : 2025 Latest Caselaw 4975 Ori
Judgement Date : 13 March, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
Chandaneswar Nayak & Others
(In CRLA No.827 of 2024)
Chandaneswar Nayak
(In CRLA No.859 of 2024) ... Appellants
Mr. A.R. Panda, Advocate
(in CRLA No.827 of 2024)
Ms. M. Jesthi, Advocate
(in CRLA No.859 of 2024)
-versus-
State of Odisha ... Respondent
Mr. A.K. Apat, Addl. PP
CORAM:
JUSTICE G. SATAPATHY
ORDER(ORAL)
13.03.2025 Order No.
07. IA Nos. 2063 & 2682 of 2024 (Arising out of CRLA No. 827 of 2024)
1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
2. These are applications for stay realization of fine and bail to the appellant.
3. Since the appellant has been sentenced to undergo Rigorous Imprisonment (RI) for ten years, the State Counsel is, however, at liberty to file written objection to the bail application of the appellant in terms of the judgment passed by the Apex Court in Atul Tripathy v. State of Uttar Pradesh and others; (2014) 9 SCC 177 by next date.
4. List this matter on 7th April, 2025. It is, however, made clear that no adjournment shall be granted for filing written objection to the bail application.
5. Although none appears for the appellant, but an withdraw memo of appeal is available on record. However, the appellant namely Chandaneswar Nayak has filed two appeals through two different counsels in CRLA No. 734 of 2024 and CRLA No. 859 of 2024 and, therefore, the CRLA No. 859 of 2024 be tagged with CRLA No. 827 of 2024.
(G. Satapathy) Judge
kishore
Signed by: KISHORE KUMAR SAHOO
Location: High Court of Orissa Date: 13-Mar-2025 17:39:46
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