Rajibul Sk vs State Of Odisha
2025 Latest Caselaw 8412 Ori

Orissa High Court

Rajibul Sk vs State Of Odisha on 18 September, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLA No.963 of 2024
            Rajibul Sk.                     .....        Appellant
                                                              Represented By Adv. -
                                                              Mr. Suresh Ch Dash

                                            -versus-
            State of Odisha                        .....                 Respondent
                                                             Represented By Adv. -

                                                             Mr. U.R. Jena, AGA

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

                                            ORDER

18.09.2025 Order No.

02. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Heard.

3. Admit.

4. Call for the digitized copy of TCR.

5. This is an application for staying the realization of fine.

6. Heard learned counsel for the Petitioner-Appellant as well as learned Additional Government Advocate appearing for the State-Respondent.

7. 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 2(a)C.C. No.32 of 2022

passed by the learned 2nd Additional Sessions Judge-cum- Special Judge, Cuttack, shall remain stayed till the next date.

8. The I.A. is disposed of.

9. This is an application for bail.

10. List this matter immediately after receipt of the TCR for consideration of bail application of the Appellant.

( A.K. Mohapatra) Judge Debasis