Sonu @ Manoj Kumar Pradhan vs State Of Odisha
2022 Latest Caselaw 6548 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CRLA No.342 of 2022

             Sonu @ Manoj Kumar Pradhan                 ....            Appellant


                                                      Mr. Sisir Das
                                                      Advocate

                                           -versus-
             State of Odisha                            ....           Respondent
                                                      Mr.R. Tripathy,
                                                      Addl. Standing Counsel
             CORAM:

                       JUSTICE SASHIKANTA MISHRA
                                          ORDER

14.11.2022.

Order No. I.A. No.688 of 2022

5. 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 23rd April, 2022 passed by the learned Adhoc Addl. Sessions Judge (F.T.S.C.), Nayagarh in T.R. No.3/27 of 2021/2015 till disposal of the CRLA.

I.A. is disposed of.

(Sashikanta Mishra) Judge

// 2 //

I.A. No.687 of 2022

6. 1. Considering the victim's evidence and the nature of accusations as also the fact that the Petitioner-Appellant was on bail all through during trial, 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 Court in seisin over the matter in T.R. No.3/27 of 2021/2015 including the condition that he shall not misuse the liberty granted to him.

2. I.A.is accordingly disposed of.

(Sashikanta Mishra) Judge

AKB