Lalita Disari vs State Of Odisha
2021 Latest Caselaw 13057 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      CRLREV No. 541 of 2021
                   Lalita Disari                        ....             Petitioner
                                           Mr. Mohendra Ku. Mohapatro, Advocate
                                                  -versus-
                   State of Odisha                           ....            Opposite Party
                                                                  Mr. S.S. Pradhan, AGA

                           CORAM:
                           JUSTICE SAVITRI RATHO

Order No.                              ORDER
                                      24.12.2021

01. The matter is taken up by hybrid mode.

Heard.

Admit.

Issue notice.

Requisites for issuance of notice on sole Opposite Party by Registered Post / Speed Post with A.D shall be filed within seven working days. Notice be issued making it returnable within four weeks.

Call for the photocopy of the L.C.R.

List this matter on 25.03.2022.

(Savitri Ratho) Judge I.A. No. 770 of 2021

02. Heard.

This I.A. has been filed for releasing the petitioner on bail during pendency of this Criminal Revision.

The petitioner has been convicted for commission of offences under 147/148/341/324/354 of IPC by the learned Assistant Sessions Judge // 2 //

(Special Track Court), Jeypore in Criminal Trial No. 100 of 2014 by judgment dated 04.10.2016 and sentenced to undergo S.I. for one year for commission of offence under Section 147 IPC and sentenced to undergo S.I. for two years for commission of offence under Section 148 of IPC, sentenced to undergo S.I. for one month for commission of offence under Section 341 of IPC, sentenced to undergo S.I. for two years and to pay a fine of Rs.5000/-, in default of payment of fine to undergo S.I. for 6 months for commission of offence under Section 324 of IPC, sentenced to undergo S.I. for three year, to pay a fine of Rs.5,000/-, in default to undergo S.I. for 6 months for commission of offence under Section 354 of IPC with a direction for the sentences to run concurrently. This conviction and sentence have been confirmed by the Learned Additional Sessions Judge-cum-Special Judge, Jeypore in Criminal Appeal No. 40 of 2016 in respect of the offence under Section 324 of IPC only and the petitioner has been acquitted from the other offence.

Considering the sentence imposed and the fact that if the petitioner was on bail during trial and pending of the appeal, it is directed that the petitioner-Laita Disari surrenders before the learned trial court within a period of four weeks, he shall be released on bail on such terms and conditions as deemed fit and proper by the said court during pendency of the Criminal Revision.

The I.A. is disposed of.

Urgent certified copy of this order be granted as per rules.

(Savitri Ratho) Judge I.A. No. 771 of 2021

03. Heard.

This is an application for stay.

// 3 //

There shall be stay of realization of the fine amount till disposal of the criminal revision.

The I.A. is disposed of.

Urgent certified copy of this order be granted as per rules.

(Savitri Ratho) Judge

puspa