I.A. No.78 of 2021
1. Counsel for the Appellant states that he is not pressing this application of bail.
2. The I.A. is disposed of as not-pressed.
CRLA No.57 of 2021
3. Counsel for the Appellant states that he will get ready with the arguments for final hearing of the appeal. LCRs is received. The paper books be
prepared and supplied to the counsel for State as well as the Appellant. The state counsel will also ascertain if the co-accused has filed any appeal. If
so, the said appeal be listed along with this appeal on the next date.
4. List on 27th October, 2021.
I.A. No.80 of 2021
5. During the pendency of the present appeal, there shall be stay realization of fine amount as imposed by the learned Additional Sessions Judge-cum-
Special Judge (Vigilance), Keonjhar in its judgment dated 21st December, 2020 passed in Sessions Trial Case No.2/22 of 2019 till disposal of the
appeal.
6. The I.A. is accordingly disposed
7. An urgent certified copy of this order be issued as per rules.
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