Anshuman Mohapatra vs State Of Odisha
2025 Latest Caselaw 5392 Ori

Orissa High Court

Anshuman Mohapatra vs State Of Odisha on 26 March, 2025

Bench: S.K. Sahoo, M.S. Raman

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLA No.611 of 2024

             Anshuman Mohapatra                           .... Appellant/
                                                             Petitioner

                                    Ms. Bini Mishra, Advocate
                                        -versus-

             State of Odisha                              .... Respondent/
                                                             Opp.Party

                                    Mr.Aurobinda Mohanty, ASC

                                    Mr. Bikash Kumar Parija, Advocate
                                    (for the informant)

                               CORAM:
                      HON'BLE MR.JUSTICE S.K. SAHOO
                     HON'BLE MR JUSTICE M.S. RAMAN

                                      ORDER

Order No. 26.03.2025

I.A. No. 1105 of 2024

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

This is an application for bail. Learned counsel for the petitioner seeks for an adjournment.

List this matter in the week commencing from 21st April 2025.

( S.K. Sahoo) Judge

(M.S. Raman) Judge

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

Let there be stay of realization of fine amount imposed on the appellant-petitioner pursuant to the judgment and order dated 18.04.2024 passed by the learned Adhoc Additional Sessions Judge (FTSC), Keonjhar in Special Case No.309/53 of 2022/2021/TC No.16/62 of 2023/2021 pending disposal of the criminal appeal.

The I.A. is disposed of. Issue urgent certified copy as per Rules.

( S.K. Sahoo) Judge

(M.S. Raman) Judge

PKSahoo

Location: HIGH COURT OF ORISSA