Md. Sakib vs State Of Odisha
2026 Latest Caselaw 64 Ori

Orissa High Court

Md. Sakib vs State Of Odisha on 6 January, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLA No.1363 of 2025

            Md. Sakib                           .....                Appellant
                                                        Represented by Adv. -
                                                        M/s. Amrita Mishra,
                                                        C.B. Shan, P. Mohanty,
                                                        S. Prusty, J.K. Panda,
                                                        M.R. Mishra, B. Tripathy

                                           -versus-
            State of Odisha                     .....              Respondent
                                                        Represented by Adv. -

                                                        Mr. U.C. Jena, ASC

                                 CORAM:
            THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                           ORDER

06.01.2026

Order No.

04. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Heard the learned counsel for the Appellant.

3. Appeal is Admitted.

4. Call for the digitized copy of the TCR.

5. This is an application for staying the realization of fine amount.

6. Heard learned counsel for the Petitioner-Appellant as well as learned Additional Standing Counsel appearing for the State-

Respondent.

7. Considering the submission made by the learned counsel for the Petitioner-Appellant, it is directed that realization of fine amount under the impugned judgment in 2(a)C.C. No.55/2023 (N) passed by learned 1st Additional Sessions Judge-cum-Special Judge (N.D.P.S.), Berhampur shall remain stayed till disposal of the appeal.

8. The I.A. is, accordingly, disposed of.

9. This is an application for suspension of sentence/release of the Petitioner-Appellant on bail.

10. List this matter for orders immediately after receipt of TCR.

( A.K. Mohapatra) Judge Debasis