Aruna Nayak vs State Of Odisha
2022 Latest Caselaw 7551 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CRLA No.755 of 2021

             Aruna Nayak                          ....        Appellant/Petitioner

                                                  Mr. Mahes Das, Advocate



                                            -versus-
             State of Odisha                      .... Respondent/Opp.Party
                                               Mr.S.K. Mishra,
                                               Addl. Standing Counsel
             CORAM:

                        JUSTICE SASHIKANTA MISHRA
                                           ORDER

19.12.2022.

Order No. I.A. No.1373 of 2021

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

2. There shall be stay of realization of fine till disposal of the CRLA.

I.A. is disposed of.

(Sashikanta Mishra) Judge

P.T.O.

// 2 //

I.A. No.1372 of 2021

4 1. The Petitioner-Appellant is in custody since 6th December, 2021. He was on bail during trial and was taken to custody after pronouncement of the impugned judgment.

2. Having regard to the nature of accusations and in particular, the evidence of the victim, I am inclined to allow the prayer for bail. Let the Petitioner-Appellant be released on bail on such terms and conditions as may be fixed by the convicting Court in G.R. Case No.63/2014(T.R. No.22 of 2021-FTSC) including the condition that he shall not misuse the liberty granted to him.

2. I.A.is accordingly disposed of.

(Sashikanta Mishra) Judge

AKB