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Siba Pradhan vs State Of Odisha
2022 Latest Caselaw 6756 Ori

Citation : 2022 Latest Caselaw 6756 Ori
Judgement Date : 21 November, 2022

Orissa High Court
Siba Pradhan vs State Of Odisha on 21 November, 2022
          IN THE HIGH COURT OF ORISSA AT CUTTACK
                    CRLA No.527 of 2022
        Siba Pradhan                         ....           Appellant
                                          Mr. Jyotirmaya Sahoo, Adv.
                                   -versus-
        State of Odisha.                    ....          Respondent
                                             Mr. S.S. Kanungo, AGA

                 CORAM:
                 MR. JUSTICE D. DASH
                 DR. JUSTICE S.K. PANIGRAHI
                                 ORDER
Order                           21.11.2022
No.                        I.A. No.1004 of 2022

05. 1. This matter is taken up through hybrid arrangement

(virtual / physical) mode.

2. This is an application under section 389 Cr.P.C. for

suspension of execution of sentence imposed upon the

Appellant, namely, Siba Pradhan by the Trial Court while

convicting him for the offence under Sections 302/201 of

the Indian Penal Code and his release on bail pending

disposal of this Appeal.

3. Heard learned Counsel for the Appellant and learned

Additional Government Advocate for the State.

4. Taking into account the submissions made and on

going through the judgment passed by the Trial Court;

further keeping in view the circumstances which have

// 2 //

emanated from the evidence on record, at this stage, We

are not inclined to accept the prayer, as advanced in the

Application.

5. The I.A. is, accordingly, dismissed.

      .                                                (D. Dash)
                                                         Judge




                                                   (Dr. S.K. Panigrahi)
                                                           Judge

                I.A. No.1005 of 2022
06.       1. Heard.

2. There shall be stay realization of fine imposed upon the

Appellant till disposal of the Appeal.

      .                                                (D. Dash)
                                                         Judge




                                                   (Dr. S.K. Panigrahi)
                                                           Judge





                                          // 3 //




                       CRLA No.527 of 2022

07. 1. List this Appeal for hearing in the 1st week of

February, 2023.

            .                                          (D. Dash)
                                                         Judge




                                                   (Dr. S.K. Panigrahi)
                                                           Judge


B.Jhankar





 

 
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