Kunu @ Dusmanta Jena vs ) State Of Odisha
2025 Latest Caselaw 9244 Ori

Orissa High Court

Kunu @ Dusmanta Jena vs ) State Of Odisha on 22 October, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLA No.1022 of 2025

            Kunu @ Dusmanta Jena                     .....                Appellant
                                                             Represented By Adv. -
                                                             Mr. Ramesh Chandra Ojha

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

                                                             Ms. B.K. Sahu, AGA

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

                                          ORDER

22.10.2025

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 registered post/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, 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 week commencing from 8th December, 2025.

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

9. Heard learned counsel for the Petitioner-Appellant as well as learned Additional Government Advocate 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. (Spl.) POCSO No.38/2023 (Trial No.151 of 2023) passed by learned Additional District & Sessions Judge-cum-Special Judge (POCSO), Jajpur shall remain stayed till the next date.

11. List this matter immediately after receipt of digitized of the TCR and after appearance of the Respondent No.2-Informant.

( A.K. Mohapatra) Judge Debasis