State Of Orissa vs Pratap Kumar Pradhan @ Nayak & Ors
2022 Latest Caselaw 1385 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CRLLP No.45 of 2016

     State of Orissa                  .........                       Appellant
                                                         Mrs. Saswata Pattnaik, AGA

                                     -Versus-

     Pratap Kumar Pradhan @ Nayak & Ors. .........                    Respondents


                                     CORAM:

                                     JUSTICE C.R. DASH
                                     JUSTICE SAVITRI RATHO

                                            ORDER

16.02.2022

Order Nos.

03. 1. This matter is taken up through Hybrid Arrangement (Virtual/ Physical Mode).

2. Heard.

3. Perused paragraph-16 of the impugned Judgment placed by Mrs. Saswata Pattnaik, learned Addl. Government Advocate and the deposition of P.W.12, the alleged eye witness.

4. Leave to appeal is granted. The CRLLP be registered as Government Appeal and the same be numbered accordingly.

............................... C.R. Dash, J.

............................... Savitri Ratho, J.

                                  GCRLA NO.             OF 2022

04.           1.     Heard.
              2.     Admit.

3. Call for the L.C.R., both hard and soft copy.

4. Issue warrant of arrest against the Respondents.

5. The Respondents are directed to appear before the learned Sessions Judge, Phulbani in S.T. No.186 of 2012 & S.T. No.13 of 2013 and on their such appearance and filing appropriate application for bail, they shall be granted bail on condition that, in case, the learned trial court order is reversed, they shall appear to suffer the sentence.

............................... C.R. Dash, J.

............................... Savitri Ratho, J.

Subha