Hadubandhu Jena vs State Of Odisha
2021 Latest Caselaw 225 Ori

                    CORAM : HON'BLE SHRI JUSTICE S.PUJAHARI

                                 CRLREV No.310 of 2020

                          Hadubandhu Jena             ... Petitioner
                                        - Versus -
                          State of Odisha             ... Opp. Party

                                        ORDER

I.A. No.386 of 2020

06. 06.01.2021 In the wake of the pandemic Covid-19, the case is taken up through V.C.

Heard, the learned counsel for the petitioner and the learned counsel for the State.

It appears from the materials available on record that the petitioner has been convicted and sentenced to undergo R.I. for seven years and to pay a fine of Rs.3,000/-, in default, to undergo R.I. for four months for committing an offence under Section 376 of I.P.C. and R.I. for four months for committing an offence under Section 323 of I.P.C. and R.I. for four months for committing an offence under Section 342 of the I.P.C. vide judgment of conviction and order of sentence dated 23.04.2016 passed by the learned Assistant Sessions Judge, Bhanjanagar in S.T. Case No.29/2009.

On consideration of the facts and submissions made, particularly in the trial the petitioner is held

guilty which has been confirmed by the appellate court after reappreciation of the evidence, so also going through the evidence of the victim and other materials on record, this Court is of the view that the petitioner in this case has made out no case for his release on bail.

Accordingly, the prayer for bail of the petitioner stands rejected and the interim application is disposed of.

The parties may utilize the copy of this order as per the High Court's Notice No.4587 dated 25.03.2020.

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S.Pujahari, J.

CRLREV No.310 of 2020

07. 06.01.2021 List this Criminal Revision with photocopy of the L.C.R. on 26th March, 2021 for hearing.

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S.Pujahari, J.

DA