Raja @ Ramprasad Sagar vs State Of Odisha
2022 Latest Caselaw 7146 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CRLA No.524 of 2022

             Raja @ Ramprasad Sagar              ....        Appellant/Petitioner


                                                   Mr. T.K.Sahu,
                                                   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.1000 of 2022

3. 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 25th March, 2022 passed by the learned Ad hoc Addl. District and Sessions Judge (First Track, Special Court), Jeypore in T.R. Case No.30/2018 till disposal of the CRLA.

I.A. is disposed of.

(Sashikanta Mishra)

// 2 //

Judge

I.A. No.1001 of 2022

4 1. The Appellant-Petitioner is in custody from the date of pronouncement of the impugned judgment. He was on bail during trial.

2. Considering the nature of accusations and the evidence on record particularly, the statement of the victim herself and the Doctor, I am inclined to allow the prayer for bail. Let Appellant-Petitioner be released on bail on such terms and conditions as may be fixed by the convicting Court in T.R. Case No.30/2018 including the condition that he shall not misuse the liberty granted to him.

3. I.A.is accordingly disposed of.

(Sashikanta Mishra) Judge

AKB