These Applications Are Taken Up ... vs Unknown
2021 Latest Caselaw 348 Ori

                                 CRLA No.555 of 2014




14.   11.01.2021               Misc. Case No.416 of 2015, Misc. Case No.1112
                               of 2017 and I.A. No.1114 of 2020

                               These applications are taken up through Video
                   conferencing because of COVID-19 pandemic.
                               Heard Mr. S.N. Biswal, learned counsel for the
                   petitioner/ appellant and Smt. S. Pattnaik, learned Additional
                   Government Advocate for the State.
                               The aforesaid applications have been filed under
                   Section 389 of the Cr.P.C. by the petitioner/ appellant-
                   Haladhar Bag for grant of bail upon appeal and suspension of
                   sentence.
                               In this case, the petitioner/ appellant and another
                   have been convicted and sentenced each of them to undergo
                   imprisonment for life and to pay a fine of Rs.5,000/- each and
                   in default of payment of fine, to undergo rigorous imprisonment
                   for six months for the offence under Section 364A of the I.P.C.
                   read with Section 34 of the I.P.C. vide the judgment of
                   conviction and order of sentence dated 04.08.2014 passed by
                   the learned Additional Sessions Judge, Bhawanipatna in C.T.
                   Case No.62/38 of 2013.
                               It appears that the petitioner/ appellant has been
                   convicted for kidnapping of the minor son of the informant for
                   ransom. The victim was rescued by the police officer. There is
                   enough materials on record to convict the petitioner/ appellant.
                   There is no reasonable chance of the appeal being allowed in
                   favour of the petitioner/ appellant. Moreover, several earlier
                   applications for bail upon appeal of the petitioner/ appellant
                   have been rejected by this Court.
                                            2




                                 Hence, we are not inclined to grant bail upon appeal
                        to the petitioner/ appellant.
                                 This I.A. for bail upon appeal is rejected.



                                                                ............................
                                                                S. K. Mishra, J.

................................... Savitri Ratho, J.

15. 11.01.2021 CRLA No.555 of 2014 Since the appellant is in custody, Registry is directed to prepare the paper books as early as possible.

List this matter for final disposal after preparation of the paper books.

As restrictions are continuing due to COVID-19 pandemic, learned counsel for the parties may utilize the soft copy of this order available in the High Court's official website or print out thereof at par with certified copies in the manner prescribed, vide Court's Notice No.4587, dated 25.03.2020.

............................... S. K. Mishra, J.

................................... Savitri Ratho, J.

BJ