Manindra Sarkar vs State Of Orissa
2021 Latest Caselaw 8103 Ori

Citation : 2021 Latest Caselaw 8103 Ori
Judgement Date : 3 August, 2021

Orissa High Court

Manindra Sarkar vs State Of Orissa on 3 August, 2021

                    IN THE HIGH COURT OF ORISSA : CUTTACK
                                     CRLREV No.151 of 2020
                         Manindra Sarkar                     ...   Petitioner
                                             -Versus-
                         State of Orissa                     ...   Opp. Party

                       CORAM : HON'BLE SHRI JUSTICE S.PUJAHARI
                                             ORDER

09. 03.08.2021 Heard learned counsel for the petitioner and the learned counsel for the State.

List this case on 29.10.2021.

.......................

S.Pujahari, J.

                            I.A. No.190 of 2020
10. 03.08.2021              Heard.

Perused the evidence as well as the judgments of the trial court and the appellate court.

On consideration of the same so also the fact that the Petitioner was on bail during the course of trial as well as during the appeal period, he deserves to be released on bail during pendency of the criminal revision, more particularly when this revision is not going to be disposed of in near future, it is directed that if the Petitioner appears before the court of C.J.M.-cum-Asst. Sessions Judge, Malkangiri in C.T. No.07 of 2010 within eight weeks hence

and makes a motion for bail, he shall be released on bail in the aforesaid case during pendency of this criminal revision on such terms and conditions as the trial court may deem fit and proper.

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

.......................

S.Pujahari, J.

                                   I.A. No.189 of 2020
      11. 03.08.2021               Heard.

Considering the facts and submission made, it is directed that realization of fine as directed by the learned C.J.M.-cum-Asst. Sessions Judge, Malkangiri in C.T. No.07 of 2010 shall remain stayed till disposal of the Criminal Revision.

I.A. is, accordingly, disposed of. Issue urgent certified copy of this order on proper application.

.......................

S.Pujahari, J.

PKS