Dillip Kumar Sethi And Another vs State Of Odisha
2026 Latest Caselaw 110 Ori

Orissa High Court

Dillip Kumar Sethi And Another vs State Of Odisha on 7 January, 2026

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  CRLA No.1470 of 2025

               Dillip Kumar Sethi and another                ....       Appellants
                                                   Mr. S.K. Mahanty, 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 appellants 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. This is an application seeking for stay of realization of fine.

Heard.

There shall be stay of realization of fine imposed on the appellant-petitioners by the learned Special Judge, Bhanjanagar, District- Ganjam vide judgment dated 22.11.2025 passed in Case No.-Special GR.20 of 2020 pending disposal of the criminal appeal.

Accordingly, the I.A. is disposed off.

(Dixit Krishna Shripad) Judge

(S.S. Mishra) Judge

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

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

(Dixit Krishna Shripad) Judge

(S.S. Mishra) Judge

Anisha