Nirupati @ Nuru Naik vs State Of Odisha
2026 Latest Caselaw 82 Ori

Orissa High Court

Nirupati @ Nuru Naik vs State Of Odisha on 6 January, 2026

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLA No.1471 of 2025
                 Nirupati @ Nuru Naik                        ....   Appellant
                                      Mr.Soubhagya Ku. Dash, Advocate

                                          -versus-

                 State of Odisha                       .... Respondent
                                           Mr.Satya Brata Mohanty, AGA

                          CORAM:
                          JUSTICE DIXIT KRISHNA SHRIPAD
                          JUSTICE SIBO SANKAR MISHRA


                                      ORDER

06.01.2026 Order No. 1. This matter is taken up through hybrid mode.

01.

2. Heard.

Admit.

Call for the trial Court records.

Learned counsel for the appellant shall serve the

deposition copies of the witnesses examined in the

learned trial Court on the learned counsel for the State in

the meantime.

(Dixit Krishna Shripad) Judge

(Sibo Sankar Mishra) Judge

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

Heard.

There shall be stay of realization of fine amount imposed

on the appellant-petitioner by the learned Additional District

Judge-cum-Special Judge, Vigilance, Dhenkanal vide judgment

dated 29.10.2025 passed in C.T. (SS) Case No.175 of 2022

pending disposal of the criminal appeal.

Accordingly, the I.A. is disposed of.

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

(Dixit Krishna Shripad) Judge

(Sibo Sankar Mishra) Judge

Basu

Designation: Addl. Deputy Registrar-cum-Addl. Principal

Location: HIGH COURT OF ORISSA : CUTTACK Date: 08-Jan-2026 16:26:32