Dolamani Bariha vs State Of Odisha
2025 Latest Caselaw 8792 Ori

Orissa High Court

Dolamani Bariha vs State Of Odisha on 26 September, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CRLA No.1110 of 2025
            Dolamani Bariha             .....        Appellant
                                                              Represented By Adv. -
                                                              Gokulananda Sahu

                                          -versus-
            State Of Odisha                     .....                   Respondent
                                                          Represented By Adv. -
                                                          U.C. Jena, A.S.C.

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

                                         ORDER

26.09.2025 Order No.

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

2. On the prayer of learned counsel for the Petitioner, he is permitted to carry out correction in the body of the application. Let the corrected copy be uploaded today.

3. Heard learned counsel for the Appellant.

4. Appeal is admitted.

5. Call for the digitized copy of the L.C.R.

6. List this matter immediately after receipt of the L.C.R.

7. Heard.

8. This I.A. application has been filed for stay of realisation of

fine amount.

9. There shall be stay of realization of fine amount passed by the learned Additional District & Sessions Judge, Padampur passed in C.T. Case No.192/1/98 of 2017/2023/2025 arising out of G.R. Case No.154 of 2017 relating to Buden P.S. Case No.17 dt.22.02.2017 till disposal of the appeal.

10. Accordingly, the I.A. stands disposed of.

11. This I.A. application has been filed for release of the appellant-petitioner on bail.

12. Heard learned counsel for the appellant-petitioner as well as learned counsel for the State. Perused the records.

13. The abovenoted appeal has been preferred against the judgment dated 01.09.2025 passed by the learned Addl. District & Sessions Judge, Padampur in C.T. Case No.192/1/98 of 2017/2023/2025 arising out of G.R. Case No.154 of 2017 relating to Buden P.S. Case No.17 dt.22.02.2017.

14. On perusal of the record, it appears that the appellant has been found guilty and convicted for commission of a crime punishable under Section 323 of the IPC. Accordingly, he has been sentenced to undergo R.I. for a period of 1 year and to pay a fine of Rs.1000/-.

15. Taking into consideration the quantum of punishment, the appellant-petitioner is directed to be released on bail.

16. Further, it is directed that let the appellant-Petitioner be

released on bail in C.T. Case No.192/1/98 of 2017/2023/2025 arising out of G.R. Case No.154 of 2017 relating to Buden P.S. Case No.17 dt.22.02.2017 by the learned Addl. District & Sessions Judge, Padampur subject to terms and conditions fixed by the trial court.

17. With the aforesaid observations/ directions, the I.A. stands disposed of.

( A.K. Mohapatra) Judge

Anil

Designation: Junior Stenographer

Location: High Court of Orissa, Cuttack Date: 26-Sep-2025 15:40:42