Akhaya Guru vs State Of Orissa
2021 Latest Caselaw 12191 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                         CRLREV No. 371 of 2021

                    Akhaya Guru                              ....              Petitioner
                                                            Mr. D.N.Pattanaik, Advocate
                                                    -versus-
                    State of Orissa                            ....           Opposite Party
                                                                    Mr. S.S. Pradhan, AGA

                             CORAM:
                             JUSTICE SAVITRI RATHO

Order No.                                     ORDER
                                             26.11.2021

02. The matter is taken up by hybrid mode.

Heard.

Issue notice.

Since Mr. S.S. Pradhan, learned Additional Government Advocate accepts notice on behalf of sole Opposite Party -State, one extra copy of the brief be served on him within three working days enabling him to obtain instruction in the matter.

Call for the photocopy of the L.C.R. List this matter on 17.02.2022.

(Savitri Ratho) Judge I.A. No. 546 of 2021

03. Heard.

This is an application for stay of further proceeding. Mr. D.N.Pattanaik, learned counsel for the petitioner does not want to press this I.A.

The I.A. is accordingly disposed of. Urgent certified copy of this order be granted as per rules.

(Savitri Ratho) Judge // 2 //

I.A. No. 547 of 2021

04. 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 Section 509 of IPC by the learned N.G.N.-J.M.F.C., Tangi in G.R. Case No.881 of 2003 (Trial No. 89 of 2013) by judgment dated 07.06.2019 and sentenced to undergo S.I. for six months. This conviction and sentence have been confirmed by the learned 2nd Additional Sessions Judge, Khurda in Criminal Appeal No. 27 of 2019.

It is stated in paragraph 4 of the I.A. that the petitioner was arrested/forwarded to the Court and was on bail during trial it appears that the appeal was pending for about 2 years.

Considering the above submission and sentence imposed, it is directed that the petitioner-Akhaya Guru surrenders before the learned N.G.N.-J.M.F.C., Tangi in G.R. Case No.881 of 2003 (Trial No. 89 of 2013) within a period of three weeks, and 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

puspa