Orissa High Court
CRLA/110/2020 on 26 June, 2020
Author: Savitri Ratho
Bench: Savitri Ratho
CRLA No. 110 of 2020
03. 26.06.2020 Heard Mr. S.R. Mohapatra, learned counsel for the
appellant and Mr. Janmejaya Katikia, learned Addl.
Government Advocate for the State by Video Conferencing
mode.
Admit.
Call for the L.C.R.
..
Savitri Ratho, J.
I.A. No. 237 of 2020
04. 26.06.2020 The application for bail shall be considered after receipt of the L.C.R. ..
Savitri Ratho, J.
I.A. No. 238 of 2020
05. 26.06.2020 Heard.
There shall be stay of realization of fine amount imposed by the learned trial Court on the appellant- petitioner till disposal of the criminal appeal.
The I.A. is disposed of.
As lock-down period is continuing for COVID-19, learned counsel for the petitioner may utilize the soft copy of this order available in the High Court's website or print out thereof at par with certified copies in the manner prescribed, vide Court's Notice No.4587, dated 25.03.2020.
Sukanta/Rohit ..
Savitri Ratho, J.