Soujan Kumar Nanda @ Soujan vs State Of Odisha
2022 Latest Caselaw 7083 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                    CRLA No.641 of 2017


        Soujan Kumar Nanda @ Soujan          ....           Appellant
        Nanda
                                             Mr. D.P. Dhal, Sr. Adv.
                                 -versus-
        State of Odisha                     ....            Respondent
                                                 Mr. S.K. Nayak, AGA

                 CORAM:
                 MR. JUSTICE D. DASH
                 DR. JUSTICE S.K. PANIGRAHI
                                ORDER

Order                          05.12.2022
No.                       I.A. No.1662 of 2017

06. 1. This matter is taken up through hybrid arrangement

(virtual / physical) mode.

2. The Appellant by filing this application under section

389 of the Cr.P.C. has prayed for suspension of execution

of sentence and his release on bail in T.R. Case No.06 of

2014 of the court of the learned Special Judge, Jharsuguda

pending disposal of this Appeal.

3. Heard learned Counsel for the Appellant and learned

Additional Government Advocate for the State.

4. Considering the submissions made, on going through

the impugned judgment as well as the depositions of the

victim P.W.3 together with that of the doctor P.W.11 and

// 2 //

also the relationship between the Appellant and the

victim, further keeping in view the surrounding

circumstances; at this stage, we do not find it to be a fit

case to direct for suspension of sentence and release of the

Appellant on bail in the aforesaid case pending disposal

of this appeal.

5. The I.A. is, accordingly, dismissed.

             .                                                   (D. Dash)
                                                                   Judge




                                                            (Dr. S.K. Panigrahi)
                                                                    Judge
                       CRLA No.641 of 2017

07. 1. List this matter in the week commencing 10th April,

2023.

2. Paper Book be prepared in the meantime

. (D. Dash) Judge

(Dr. S.K. Panigrahi) Judge

B.Jhankar