Ashok Mandal vs State Of Odisha .... Opposite Party
2026 Latest Caselaw 1103 Ori

Orissa High Court

Ashok Mandal vs State Of Odisha .... Opposite Party on 6 February, 2026

Author: V. Narasingh

Bench: V. Narasingh

                IN THE HIGH COURT OF ORISSA AT UTTACK
                      CRL. REV. No.117 of 2026
             Ashok Mandal                  ....            Petitioner
                                             Mr. U. Barik, Advocate
                                    -versus-
             State of Odisha              ....       Opposite Party
                                                 Mr. A.K. Pati, ASC

                      CORAM: JUSTICE V. NARASINGH
Order                             ORDER
No.                             06.02.2026
  01.   1.         Heard.
        2.         Admit.
        3.         Soft copy of the TCR be called for.
        4.         Learned counsel for the State is requested
        to obtain the case diary as well as the criminal
        proclivity of the Petitioner by the next date.
        5.         List this mater on 11.03.2026.


                                          (V. Narasingh)
                                               Judge
 02.              I.A No.161 of 2026
        1.

This is an application for stay realization of fine.

2. Heard.

3. Considering the submissions made and the recitals in the I.A, it is directed that the realization of fine imposed by the learned J.M.F.C., Umerkote in G.R. Case No.121 of 2007 shall remain stayed till disposal of the Criminal Revision.

4. I.A. is accordingly disposed of.

(V. Narasingh) Judge

1. The Petitioner by filing this application under Section 389 of Cr.P.C./430 of BNSS prays for suspension of execution of sentence imposed upon him for the conviction recorded under Sections 354/511/451 IPC by the learned J.M.F.C., Umerkote in G.R. Case No.121 of 2007 and his release on bail pending disposal of this Criminal Revision.

2. Heard.

3. Considering the submissions made and the recitals in the I.A and since there is no patent violation of the judgment dated 27.12.2025 passed by the Addl. Sessions Judge, Umerkote in Criminal Appeal No.02 of 2022 confirming the judgment and the order of conviction dated 21.03.2007 passed by the learned J.M.F.C., Umerkote in G.R. Case No.121 of 2007, this Court is not inclined to entertain the application for bail.

4. Accordingly, I.A stands rejected.

(V. Narasingh) Judge PKS

Signed by: PRADEEP KUMAR SWAIN

Location: Orissa High Court, Cuttack Date: 06-Feb-2026 19:03:40