Kanhei Sethy @ Kanha vs State Of Odisha
2025 Latest Caselaw 10178 Ori

Orissa High Court

Kanhei Sethy @ Kanha vs State Of Odisha on 19 November, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                               JCRLA No.71 of 2023

              Kanhei Sethy @ Kanha                   ....      Appellant/
                                                              Petitioner

                                     Mr. Satya Narayan Mishra-4,
                                     Advocate

                                        -versus-

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

                                     Mr. Aurovinda Mohanty,
                                     Addl. Standing Counsel

                              CORAM:
                 THE HON'BLE MR. JUSTICE S.K. SAHOO
                THE HON'BLE MR. JUSTICE S.S. MISHRA
                                       ORDER

Order No. 19.11.2025

I.A. No.255 of 2025

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

This is an application for bail. Learned counsel for the State has produced the custody certificate so also the jail conduct report of the petitioner, which are taken on record. However, he seeks for an adjournment in order to produce the instruction regarding criminal antecedents, if any, against the petitioner.

List this matter in the week commencing from 01.12.2025.

( S.K. Sahoo) Judge

( S.S. Mishra) Judge

05. This is an application for stay of realization of fine imposed by the learned trial Court.

Heard learned counsel for the petitioner and learned counsel for the State.

Considering the submissions made by the learned counsel for the respective parties, it is ordered that there shall be stay of realization of fine amount imposed on the appellant-petitioner pursuant to the judgment and order dated 08.02.2023 passed by the learned Additional Sessions Judge, Athmallik in C.T.(S) No.49 of 2018 till disposal of the jail criminal appeal.

The I.A. is disposed of.

Urgent certified copy of this order be granted as per rules.

( S.K. Sahoo) Judge

Signed by: RABINDRA KUMAR MISHRA RKM Designation: Personal Assistant ( S.S. Mishra) Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Judge Date: 20-Nov-2025 13:46:21