Keshab Harijan vs State Of Odisha
2022 Latest Caselaw 442 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLREV No.534 of 2021

            Keshab Harijan                           ....            Petitioner

                                                   Mr. T.K. Mishra, Advocate

                                        -versus-

            State of Odisha                         ....       Opposite Party

                                                    Mr. M.K. Mohanty, ASC

                        CORAM:

                        JUSTICE S.K. PANIGRAHI
                                       ORDER

20.01.2022 Order No.

01. 1. The matter is taken up through video conferencing mode.

2. Heard.

3. An extra copy of the brief be served on learned counsel for the State within three working days hence, who shall obtain instructions in the matter and file a short written note of submission on the next date.

4. Call for the Trial Court Record.

5. In the meantime, learned counsel for the petitioner is directed to deposit cost of paper book.

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6. List this matter on 17.03.2022.

                                                        (S.K. Panigrahi)
                                                             Judge



Order No.                  I.A. No.759 of 2021

02. 1. This is an application under Chapter VI Rule 27(a) of Orissa High Court Rule.

2. This I.A. is filed by the petitioner for grant of bail.

3. The petitioner assails the judgment dated 02.03.2020 passed by the learned Addl. Sessions Judge, Jeypore in Criminal Appeal No.11 of 2013, confirming the judgment dated 06.05.2013 passed by the learned JMFC, Kotpada in G.R. Case No.38 of 2011, wherein he has been convicted and sentenced to undergo imprisonment for one month for the offence under Section 341 of the IPC, imprisonment for one year for the offence under Section 324 of the IPC and imprisonment for one year for the offence under Section 354 of the IPC.

4. Learned counsel for the petitioner submits that the petitioner was on bail during the trial and he has never misutilized the liberty granted to him.

5. Considering the aforesaid submissions and the facts of the case, it is directed that the petitioner-Keshab Harijan be

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released on bail in G.R. Case No.38 of 2011 of the court of JMFC, Kotpad till the next date.

6. As the restrictions due to resurgence of Covid-19 are continuing, learned counsel for the parties may utilize a print out of the order available in the High Court's website, at par with certified copy, subject to attestation by the Advocate concerned with his/her seal, in the manner prescribed vide Court's Office Order dated 7th January, 2022.

(S.K. Panigrahi) Judge

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