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Sulochana Kuldeep @ Sulo And vs State Of Odisha
2022 Latest Caselaw 3942 Ori

Citation : 2022 Latest Caselaw 3942 Ori
Judgement Date : 12 August, 2022

Orissa High Court
Sulochana Kuldeep @ Sulo And vs State Of Odisha on 12 August, 2022
                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CRLA No.550 of 2009

            Sulochana Kuldeep @ Sulo and          ....           Appellants
            Kasinath Kuldeep
                                 M/s. N. K. Das and associates, Advocates
                                     -versus-
            State of Odisha                           ....       Respondent
                     Mr. Janmejaya Katikia, Additional Government Advocate



             CORAM:
             THE CHIEF JUSTICE
             JUSTICE R. K. PATTANAIK


                                       ORDER

Order No. 12.08.2022

11. 1. This appeal is directed against the judgment dated 15th July, 2009 passed by the learned Sessions Judge, Koraput at Jeypore in CT No.197 of 2007.

2. It is seen that the present Appeal was filed by two Appellants i.e. Sulochana Kuldeep @ Sulo (Appellant No.1) and Kasinath Kuldeep (Appellant No.2).

3. However, it has been brought to the notice of the Court by the Directorate of Prisons that during the pendency of this appeal, the Government of Odisha in exercise of the powers conferred by Section 432 of the Code of Criminal Procedure, 1973 has remitted the unexpired portion of the sentence passed against the Appellant

No.2, Kasinath Kuldeep and ordered his premature release and pursuant thereto, he has already been released.

4. In view of the above, the appeal as far as Appellant No.2 Kasinath Kuldeep is concerned has become infructuous and is disposed of as such. However, he is at liberty to approach the Court for revival of this appeal, in case he wishes to have the appeal decided on merits.

5. Consequently, the present appeal will continue as far as the co- Appellant, Sulochana Kuldeep @ Sulo (Appellant No.1) is concerned. A report be called for from the jail authority about her for the next date including the total number of years spent by her in custody. The cause title of the present appeal be corrected as Sulochana Kuldeep @ Sulo v. State of Odisha.

6. List on 25th August, 2022.

(Dr. S. Muralidhar) Chief Justice

(R. K. Pattanaik) Judge

M. Panda

 
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