Madhusmita Badamundi vs State Of Odisha
2022 Latest Caselaw 7129 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  CRLA No.443 of 2022

             Madhusmita Badamundi                  ....        Appellant/Petitioner


                                                      Mr. R.K.Sahoo,
                                                      Advocate

                                             -versus-
             State of Odisha                       ....      Respondent/Opp.Party

                                                      Mr.R. Tripathy,
                                                      Addl. Standing Counsel
             CORAM:

                        JUSTICE SASHIKANTA MISHRA
                                            ORDER

06.12.2022.

Order No. I.A. No.849 of 2022

2. 1. This matter is taken up through virtual mode.

2. There shall be stay of realization of fine pursuant to the judgment and order dated 6th April, 2022 passed by the learned Asst. Sessions Judge, R. Udayagiri in S.T. No.32/2019(R.N.No.7/2019) till disposal of the CRLA.

I.A. is disposed of.

(Sashikanta Mishra) Judge

// 2 //

I.A. No.848 of 2022

3 1. The Petitioner-Appellant has been convicted for the offence under Sections 307/326/324/506/34 of the I.P.C. and sentenced to undergo R.I. for ten years. She is in custody from the date of pronouncement of the impugned judgment, i.e. 6th April, 2022.

2. Considering the nature of accusations and the evidence on the basis of which the Appellant-Petitioner has been convicted, I am inclined to allow the prayer for bail. Let she be released on bail on such terms and conditions as may be fixed by the convicting Court in S.T. No.32/2019(R.N.No.7/2019) including the condition that she shall not misuse the liberty granted to her.

3. I.A.is accordingly disposed of.

(Sashikanta Mishra) Judge

AKB