Sita Sing @ Duli @ Dula vs State Of Odisha
2025 Latest Caselaw 8794 Ori

Citation : 2025 Latest Caselaw 8794 Ori
Judgement Date : 26 September, 2025

Orissa High Court

Sita Sing @ Duli @ Dula vs State Of Odisha on 26 September, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                                            IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                           CRLA No.219 of 2025

                                          Sita Sing @ Duli @ Dula
                                          and others                          .....      Appellants/
                                                                                       Petitioners
                                                                         Mr. Biswajit Tripathy,
                                                                         Advocate

                                                                           -versus-
                                          State of Odisha
                                                    Respondent/               .....
                                                    Opp. Party
                                        Mr. Sarat Kumar Pradhan,
                                        Addl. Standing Counsel
                                     CORAM:
                      THE HON'BLE MR. JUSTICE S.K. SAHOO
                 THE HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
                                     ORDER

Order No. 26.09.2025

03. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

This is an application for bail. Learned counsel for the petitioners seeks permission of this Court to not press this application as he wants to file a fresh interim application.

Accordingly, the I.A. is disposed of as not pressed.

( S.K. Sahoo)

Signed by: RAJESH KUMAR BADHEI Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 26-Sep-2025 16:55:28

(S.S. Mishra) Judge

04. This is an application for stay of realization of fine.

Heard.

Considering the submissions made by the learned counsel for the parties, let there be stay of realization of fine amount imposed on the appellants-petitioners pursuant to the judgment and order dated 28.05.2024 passed by the learned Sessions Judge, Balasore in Sessions Trial No.284 of 2023 pending disposal of the criminal appeal.

The I.A. is disposed of.

( S.K. Sahoo) Judge

(S.S. Mishra) Judge Sipun/Rajesh