Minza Naik vs State Of Odisha
2021 Latest Caselaw 10532 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        CRLA No.294 of 2013

            Minza Naik                                      ....           Appellant
                                                           Mr. Ashok Das, Advocate
                                            -versus-
            State of Odisha                                 ....         Respondent
                                                            Mrs. Saswata Patnaik
                                                Additional Government Advocate

                       CORAM:
                       THE CHIEF JUSTICE
                       JUSTICE B.P. ROUTRAY
                                          ORDER

Order No.                                30.09.2021

            I.A. No.240 of 2021

06. 1. Having examined this application, this Court is not inclined to entertain the prayer for bail at this stage.

2. The I.A. is dismissed.

CRLA No.294 of 2013

3. Learned counsel for the Appellant has placed reliance on two judgments in Bavo alias Manubhai Ambalal Thakore v. State of Gujarat 2012 CRI.L.J. 1573 and Pramod Mahto v. The State of Bihar AIR 1989 SC 1475 and submitted that since the Appellant has already undergone over ten years of custody, the sentence may be reduced to the period already undergone.

4. On the other hand, learned Additional Government Advocate for the State has placed reliance on a recent judgment of the Supreme

Court in Patan Jamal Vali v. The State of Andhra Pradesh 2021 SCC Online SC 343.

5. List for hearing on 22nd December, 2021.

(Dr. S. Muralidhar) Chief Justice

(B.P. Routray) Judge Prasant Sahoo