Jamadar Munda Suri vs State Of Odisha
2026 Latest Caselaw 2132 Ori

Orissa High Court

Jamadar Munda Suri vs State Of Odisha on 9 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                       JCRLA No.28 of 2026

                                     Jamadar Munda Suri             ....               Appellant(s)

                                                                          Mr. Arun Kumar Nayak,
                                                                                  Amicus Curiae
                                                               -versus-
                                     State of Odisha                ....             Respondent(s)

                                                                         Ms. Sarita Moharana, ASC

                                            CORAM:
                                            HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                                                                 ORDER

Order No. 09.03.2026

1. This matter is taken up through hybrid arrangement.

2. Learned counsel for the State is directed to obtain the

confirmation letter regarding service of notice on the

informant.

3. The Registry is directed to prepare the paper book and

hand over the same to the learned Amicus Curiae for the

Appellant so also learned counsel for the State in accordance

with the Orissa High Court rules.

4. List this matter on 30th March, 2026 for final hearing.

5. This is an application for stay realization of the fine

amount.

Signature Not Verified Digitally Signed Signed by: SIPUN BEHERA Designation: Senior Stenographer

6. Heard.

Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 09-Mar-2026 17:23:35

7. There shall be stay of realization of fine amount imposed

on the Appellant by the learned Addl. Sessions Judge-cum-

Special Judge under POCSO Act, Keonjhar in Special Case

No.266/20 of 2022-20 pending disposal of the criminal

appeal.

8. Accordingly, the I.A. is disposed of.

9. Issue certified copy as per Rules.

(Dr. Sanjeeb K Panigrahi) Judge

Sipun