Tabrej Mohammad @ Tabo vs State Of Odisha
2025 Latest Caselaw 10270 Ori

Orissa High Court

Tabrej Mohammad @ Tabo 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.1219 of 2025
            Tabrej Mohammad @ Tabo        .....         Appellant
                                                          Represented By Adv. -
                                                          Mr. Sapan Kumar Lenka

                                           -versus-
            State of Odisha                       .....               Respondent
                                                          Represented By Adv. -

                                 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. On the oral prayer of the learned counsel for the Appellant, he is permitted to add the Informant as Respondent No.2.

3. Let a consolidated copy of the cause title of the appeal memo be filed within a week hence.

4. Heard the learned counsel for the Appellant.

5. Appeal is admitted.

6. Call for the digitized copy of the TCR.

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

8. 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 newly added Respondent No.2-Informant with the help of the local police and obtain a confirmation thereof by the next date.

9. List this matter in the last week of December, 2025.

10. Receipt showing deposit of cost filed today is taken on record.

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

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

13. 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 Spl. G.R. Case No.140 of 2024 passed by the learned Ad-hoc Additional District & Sessions Judge (FTSC-I), Cuttack, shall remain stayed till the next date.

14. This is an application for bail.

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

Signed by: DEBASIS AECH                                                    Judge


                   HIGH COURT
Date: 24-Nov-2025 11:40:10