Chandani Mahanta vs State Of Odisha
2025 Latest Caselaw 8534 Ori

Orissa High Court

Chandani Mahanta vs State Of Odisha on 20 September, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            JCRLA No.208 of 2024

              Chandani Mahanta                    ....     Appellant/
                                                         Petitioner

                                        Mr. SK. Zafarulla, 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.                        20.09.2025

                            I.A. No.107 of 2025
   03.           This   matter    is    taken     up   through   Hybrid

arrangement (video conferencing/physical mode).

This is an application for bail. List this matter after the ensuing Durga Puja holidays.

( S.K. Sahoo) Judge

( S.S. Mishra) Judge

04. This is an application for stay realization of the fine 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 18.09.2024 passed by the learned Sessions Judge, Keonjhar in S.T. Case No.46 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: 20-Sep-2025 17:08:59