Sribachha Behera vs State Of Odisha
2025 Latest Caselaw 8088 Ori

Orissa High Court

Sribachha Behera vs State Of Odisha on 10 September, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLA No.139 of 2021

              Sribachha Behera                     ....     Appellant/
                                                          Petitioner

                                   Mr. Chitaranjan Mishra,
                                  Advocate

                                        -versus-

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

                                  Mr. Aurobinda Mohanty,
                                  Addl. Standing Counsel

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

                                    ORDER

Order No.                         10.09.2025
                              I.A. No.859 of 2021
   04.            This   matter    is    taken     up   through   Hybrid

arrangement (video conferencing/physical mode).

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

Heard.

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 05.03.2021 passed by the learned Additional Sessions

Judge, Athmallik in C.T.(S) No.201 of 2017 till disposal of the criminal appeal.

The I.A. is disposed of.

( S.K. Sahoo) Judge

( S.S. Mishra) Judge

This is an application for bail. Learned counsel for the State has produced the written instruction dated 10.09.2025 from the IIC, Kishorenagar Police Station to show that there is no other criminal antecedents against the petitioner. The said written instruction is taken on record. He submits that some more time may be granted to obtain the custody certificate so also the instruction regarding the conduct of the petitioner while inside the jail.

Put up this matter on 22.09.2025.

( S.K. Sahoo) Judge

( S.S. Mishra)

Subhasis Judge Digitally Signed Signed by: SUBHASIS MOHANTY Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 10-Sep-2025 19:38:36