Bijan Behera @ Bijan Prasad Behera vs State Of Odisha
2026 Latest Caselaw 106 Ori

Orissa High Court

Bijan Behera @ Bijan Prasad Behera vs State Of Odisha on 7 January, 2026

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLA No.1492 of 2025

              Bijan Behera @ Bijan Prasad Behera          ....        Appellant

                                                 Mr. B.P. Pradhan, Advocate

                                         -versus-

              State of Odisha                             ....      Respondent

Mr. J. Nayak, AGA

CORAM:

JUSTICE DIXIT KRISHNA SHRIPAD JUSTICE SIBO SANKAR MISHRA

Order No. ORDER

01. 07.01.2026 Heard.

Admit.

Call for the Trial Court Records. Learned counsel for the appellant shall serve the deposition copies of the witnesses examined in the trial Court on the learned counsel for the State in the meantime.

(Dixit Krishna Shripad) Judge

(S.S. Mishra) Judge

02. Application for bail be placed for consideration after receipt of Trial Court Record.

(Dixit Krishna Shripad) Judge

(S.S. Mishra) Judge

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

Heard.

There shall be stay of realization of fine imposed on the appellant-petitioner by the learned additional District & Sessions Judge, Anandapur vide judgment dated 12.12.2025 passed in Sessions Trial Case No.54 of 2022 pending disposal of the criminal appeal.

Accordingly, the I.A. is disposed off.

Web copy of order to be acted upon by all concerned.

(Dixit Krishna Shripad) Judge

(S.S. Mishra) Judge Anisha