Sabyasachi Behura @ Liku vs State Of Odisha
2022 Latest Caselaw 6549 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CRLA No.310 of 2022

             Sabyasachi Behura @ Liku                    ....           Appellant


                                                       Mr. S.C. Mohapatra
                                                       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.644 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 16th April, 2022 passed by the learned Addl. Sessions Judge-cum-Special Judge, Jajpur Road, Jajpur in C.T. (Spl) Case No.37/2019 till disposal of the CRLA.

I.A. is disposed of.

(Sashikanta Mishra) Judge

// 2 //

I.A. No.645 of 2022

4 1. Considering the evidence of the victim and that of the examining doctor as also the period of detention of the Petitioner-Appellant in custody, 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 C.T. (Spl) Case No.37/2019 including the condition that he shall not misuse the liberty granted to him.

2. I.A.is accordingly disposed of.

(Sashikanta Mishra) Judge

AKB