Chandrajit Mandal vs State Of Odisha
2025 Latest Caselaw 7753 Ori

Orissa High Court

Chandrajit Mandal vs State Of Odisha on 1 September, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                             JCRLA No.52 of 2023

              Chandrajit Mandal                     ....       Appellant/
                                                             Petitioner

                                     Mr. Debi Prasad Mohanty,
                                   Advocate

                                         -versus-

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

                                   Mr. Sarat Chandra Pradhan,
                                   Addl. Standing Counsel

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

Order No.                  01.09.2025
                              I.A. No.182 of 2024
   04.           This     matter    is    taken     up    through   Hybrid

arrangement (video conferencing/physical mode).

This is an application for stay realization of fine. Heard Mr. Debi Prasad Mohanty, learned counsel appearing on behalf of Mr. Saroj Kumar Routray, learned counsel for the petitioner.

There shall be stay of realization of fine amount imposed by the learned trial Court on the appellant- petitioner pursuant to the judgment and order dated 13.03.2023 passed by the learned Sessions Judge, Ganjam, Berhampur in Sessions Trial No.104 of 2019.

The I.A. is disposed of.

(S.K. Sahoo) Judge

(S.S. Mishra) Judge

Subhasis

Designation: Personal Assistant

Location: High Court of Orissa, Cuttack. Date: 01-Sep-2025 17:07:04