Siria @ Sridhar Mohapatra vs State Of Odisha
2025 Latest Caselaw 5389 Ori

Orissa High Court

Siria @ Sridhar Mohapatra vs State Of Odisha on 26 March, 2025

Bench: S.K. Sahoo, Murahari Sri Raman

                               IN THE HIGH COURT OF ORISSA AT CUTTACK

                                             CRLA No.188 of 2024

                                Siria @ Sridhar Mohapatra          ....        Appellant /
                                                                             Petitioner

                                                   Mr. Lalitendu Mishra,
                                                   Advocate

                                                      -versus-

                                State of Odisha                    ....    Respondent/
                                                                         Opp. Party
                                                   Mr. P.S. Nayak,
                                                   Addl. Govt. Advocate

                                                       CORAM:
                                      THE HON'BLE MR. JUSTICE S.K. SAHOO
                              THE HON'BLE MR. JUSTICE MURAHARI SRI RAMAN

                                                       ORDER

Order No.                                            26.03.2025

           13.                       This   matter    is   taken        up   through   Hybrid

arrangement (video conferencing/physical Mode).

This is an application for stay of realization of fine.

Date: 27-Mar-2025 16:58:14 Heard.

Perused the impugned judgment. There shall be stay of realization of fine amount imposed on the appellant-petitioner by the learned 1st Addl. Sessions Judge, Berhampur, Ganjam vide judgment dated 15.09.2023 passed in S.T. Case No.135 of 2015 pending disposal of the criminal appeal.

Accordingly, the I.A. is disposed of.

( S.K. Sahoo) Judge

(M.S. Raman) Judge

14. This is an application under section 389 of Cr.P.C.

for grant of bail.

Let the matter be listed after Summer Vacation for consideration of the bail application.

( S.K. Sahoo) Judge

(M.S. Raman) Judge Sipun