Citation : 2025 Latest Caselaw 8372 Ori
Judgement Date : 17 September, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
JCRLA No.31 of 2025
Kuna Dalei ..... Appellant
M/s. Sasmita Nanda,
Advocate
-versus-
State of Odisha ..... Respondent
Mr. Jateswar Nayak,
Addl. Government
Advocate
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
ORDER
Order No. 17.09.2025
02. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).
Ms. Sasmita Nanda, learned counsel for the appellant so also the learned counsel for the State submits that they are not having the deposition copies of the witnesses examined in the trial Court.
Learned counsel for both the parties submitted that the Registry may be asked to supply them the deposition copies of the witnesses in their pendrive.
Let the Registry supply the deposition copies of the witnesses in the pendrive of learned counsel for the appellant so also learned counsel for the respondent.
List this matter in the week commencing from 27.10.2025.
( S.K. Sahoo) Judge
( S. S. Mishra) Judge
03. This is an application for stay of realization of fine.
Heard.
There shall be stay of realization of fine amount imposed on the appellant-petitioner by the learned Sessions Judge, Ganjam, Berhampur vide judgment dated 07.01.2025 passed in Sessions Trial No.340 of 2023 pending disposal of the criminal appeal.
The I.A. is disposed of.
Issue certified copy as per rules.
( S.K. Sahoo) Judge
( S. S. Mishra) Judge Pravakar
Location: HIGH COURT OF ORISSA, CUTTACK
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