Kanhu Jena vs State Of Odisha
2021 Latest Caselaw 6367 Ori

                       IN THE HIGH COURT OF ORISSA : CUTTACK
                                        CRLA No.166 of 2021
                           Kanhu Jena                  ...        Appellant
                                                 -Versus-
                           State of Odisha             ...        Respondent
                          CORAM : HON'BLE SHRI JUSTICE S.PUJAHARI
                                                 ORDER

02. 17.06.2021 This matter is taken up by video conferencing mode.

Heard.

Admit.

An attested photocopy of the LCR with proper index be called for from the court concerned, which must reach this Court by 7th August, 2021.

List this case on 10th August, 2021.

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

S.Pujahari, J.

                             I.A. No.318 of 2021
03. 17.06.2021               Heard.

Realization of fine amount under the impugned judgment in S.T. Case No.32-200 of 2009 passed by the learned 2nd Additional Sessions Judge, Puri shall remain stayed till disposal of the appeal.

The I.A. is disposed of.

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

S.Pujahari, J.

P.T.O.

I.A. No.319 of 2021 04. 17.06.2021 Heard.

Learned counsel for the Petitioner/Appellant submits that the Petitioner/Appellant is on bail availing the benefit of Section 389(3) of Cr.P.C. by the trial court interimly. The sentence imposed is for one year one month. Hence, the Petitioner/Appellant be released on bail.

Learned Additional Standing Counsel appearing for the State does not dispute the aforesaid fact.

Considering the aforesaid facts and submissions made, this Court directs that the Petitioner/Appellant be released on bail during pendency of this criminal appeal by the learned 2nd Additional Sessions Judge, Puri in S.T. Case No.32-200 of 2009 on his furnishing a bail bond of Rs.20,000.00 (Rupees twenty thousand) with one surety for the like amount before the trial court within six weeks hence.

The I.A. is, accordingly, 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.Pujahari, J.

DA/PKS