Pradosh Mirdha @ Jhantu vs State Of Odisha
2025 Latest Caselaw 8264 Ori

Orissa High Court

Pradosh Mirdha @ Jhantu vs State Of Odisha on 15 September, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                          JCRLA No.123 of 2023

             Pradosh Mirdha @ Jhantu              ....     Appellant/
             Majhi                                       Petitioner

                                 Mr. Biswajit Nayak, Advocate

                                       -versus-

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

                                 Mr. Partha Sarathi Nayak,
                                 Addl. Government Advocate

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

                                   ORDER

Order No.                        15.09.2025
                           I.A. No.246 of 2024

   04.           This   matter    is     taken    up   through   Hybrid

arrangement (video conferencing/physical mode).

This is an application for bail. List this matter next week.

( S.K. Sahoo) Judge

( S.S. Mishra) Judge

05. 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 11.07.2023 passed by the learned Additional Sessions Judge, Athmallik in C.T.(S) No.04 of 2021 till disposal of the criminal appeal.

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: 15-Sep-2025 18:56:13