Juganta Rana And vs State Of Odisha
2025 Latest Caselaw 8799 Ori

Orissa High Court

Juganta Rana And 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.1053 of 2025

                             Juganta Rana and                .....          Appellants/
                             another                                      Petitioners

                                                          Mr. Biplab Kumar Dash,
                                                          Advocate
                                                           -versus-

                             State of Odisha                 .....        Respondent/
                                                                          Opp. Party

                                                          Mr. Jateswar Nayak,
                                                          Addl. Govt. Advocate
                                                      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 stay of realization of fine. Heard.

Perused the impugned judgment. Signature Not There shall be stay of realization of fine amount Verified Digitally Signed Signed by: SIPUN BEHERA Designation: Senior Stenographer Reason: Authentication imposed on the appellant-petitioner by the learned Ad- Location: HIGH COURT OF ORISSA, CUTTACK Date: 26-Sep-2025 16:55:15

hoc Addl. Sessions Judge (Fast Track Special Court), Bhawanipatna vide judgment dated 22.05.2025 passed in C.T. No.24/07 of 2022 (POCSO) pending disposal of the

criminal appeal.

Accordingly, the I.A. is disposed of.

( S.K. Sahoo) Judge

(S. S. Mishra) Judge

04. This is an application under section 389 of Cr.P.C.

for grant of bail.

Learned counsel for the petitioner shall supply the deposition copies of all the witnesses examined in the learned trial Court to the learned counsel for the State.

List this matter in the week commencing from 13.10.2025 for consideration of the bail application.

( S.K. Sahoo) Judge

(S. S. Mishra) Judge Sipun/Rajesh