Orissa High Court
Kalandi Sahu vs State Of Odisha on 9 June, 2021
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLREV No. 454 of 2020
Kalandi Sahu .... Petitioner
Mr. Aditi Hota, Advocate
-versus-
State of Odisha .... Opp. Party
Mr. Sibani Sankar Pradhan,
Addl. Government Advocate
CORAM:
JUSTICE S.K. SAHOO
ORDER
Order No.
09.06.2021
02. This matter is taken up by video conferencing
mode.
Heard.
Admit.
Call for the Trial Court record as well as the
Appellate Court record.
( S.K. Sahoo)
Judge
I.A. No.518 of 2020
03. This is an application for condonation of delay.
The S.R. has not pointed out that there is delay
in filing the revision petition.
Accordingly, the I.A. is disposed of.
( S.K. Sahoo)
Judge
// 2 //
I.A. No.520 of 2020
04. This is an application for grant of bail.
The petitioner has been convicted under section
498-A of the Indian Penal Code passed by the
learned Assistant Sessions Judge, Angul in Criminal
Trial (Sessions) No.60 of 2010 and sentenced to
undergo S.I. for three years and to pay a fine of
Rs.1,000/- (one thousand), in default to undergo S.I.
for two months for the offence under section 498-A
of the Indian Penal Code. The appeal preferred by
the petitioner before the learned Sessions Court was
dismissed in Criminal Appeal No.4 of 2018 by the
learned Additional Sessions Judge (LR & LTV), Angul
vide impugned judgment dated 24.02.2020.
It is contended by the learned counsel for the
petitioner that the petitioner was on bail during trial
as well as during pendency of the appeal but after
disposal of the appeal non-bailable warrant has been
issued against him and he has been taken into
custody since March 2021.
Considering the submissions made by the
learned counsel for the petitioner, the sentence
imposed by the learned trial Court, the fact that the
petitioner was on bail during trial and during
pendency of the appeal and absence of any chance of
early hearing of the revision petition in the near
future, I am inclined to release the petitioner on bail.
// 3 //
Let the petitioner be released on bail pending
disposal of the revision petition on furnishing
personal bond of Rs.20,000/- (rupees twenty
thousand) with two solvent sureties each for the like
amount to the satisfaction of the learned Trial Court.
The I.A. is disposed of.
( S.K. Sahoo)
Judge
I.A. No.519 of 2020
Heard
05.
There shall be stay of realization of fine amount
imposed by the learned Trial Court on the petitioner
pending disposal of the criminal revision.
The I.A. is disposed of.
As the restrictions due to resurgence of COVID-
19 situation are continuing, learned counsel for the
parties may utilize a printout of the order available in
the High Court's website, at par with certified copy,
subject to attestation by the concerned advocate, in
the manner prescribed vide Court's Notice No. 4587
dated 25th March 2020 as modified by Court's Notice
No. 4798 dated 15th April 2021.
( S.K. Sahoo)
Judge
Sisir
// 4 //
