Md. Mustakim vs ) State Of Odisha
2025 Latest Caselaw 10259 Ori

Orissa High Court

Md. Mustakim vs ) State Of Odisha on 20 November, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLA No.876 of 2025

            Md. Mustakim                              .....               Appellant
                                                              Represented By Adv. -
                                                              Mr. Abakash Nanda

                                              -versus-
            1) State of Odisha                       .....             Respondents
            2) Informant                                      Represented By Adv. -

                                                              Smt. Sasmita Nayak,
                                                              ASC

                                  CORAM:
             THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                           ORDER

20.11.2025 Order No.

02. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Heard the learned counsel for the Appellant.

3. Appeal is admitted.

4. Call for the digitized copy of the TCR.

5. Issue notice to the Respondent No.2-Informant by Speed Post with A.D. by fixing a short returnable date. Requisites shall be filed within a week hence.

6. An extra copy of the appeal memo be served on the learned counsel for the State-Respondent No.1, who shall make every endeavour to serve the appeal memo on the Respondent No.2- Informant with the help of the local police and obtain a

confirmation thereof by the next date.

7. List this matter in the 2nd week of January, 2026.

8. This is an application for staying the realization of fine.

9. Heard learned counsel for the Petitioner-Appellant as well as learned Additional Standing Counsel appearing for the State- Respondent No.1.

10. Considering the submission made by the learned counsel for the Petitioner-Appellant, it is directed that realization of fine amount under the impugned judgment in C.T. Case No.46 of 2023 (T.C. No.37 of 2023) passed by the learned Ad-hoc Additional District & Sessions Judge, Fast Track Special Court under POCSO Act, Mayurbhanj, Baripada, shall remain stayed till the next date.

11. This is an application for bail.

12. This interlocutory application shall be taken up after appearance of the Respondent No.2-Informant.

( A.K. Mohapatra) Judge Debasis