Puran @ Purna Duruka vs State Of Odisha
2022 Latest Caselaw 6796 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CRLA No.688 of 2022

              Puran @ Purna Duruka                     ....             Appellant

                                                 Mr. A.K.Sahoo, Advocate



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

                          JUSTICE SASHIKANTA MISHRA
                                        ORDER

22.11.2022.

Order No. I.A. No.1312 of 2022

2 1. This matter is taken up through hybrid mode.

2. There shall be stay of realization of fine pursuant to the judgment and order dated 19th July, 2022 passed by the learned Sessions Judge-cum-Special Judge, Malkangiri in T.R. No.56/2019 till disposal of the CRLA.

I.A. is disposed of.

(Sashikanta Mishra) Judge

// 2 //

I.A. No.1311 of 2022

3 1. Considering the submissions and the materials on record while not being inclined to grant regular bail, I am inclined to direct release of the Appellant- Petitioner on interim bail for a period of two months. Let the Appellant-Petitioner be released on interim bail for a period of two months from the date of his actual release on such terms and conditions as may be fixed by the convicting Court in T.R. No.56/2019 including the condition that he shall not misuse the liberty granted to him.

2. After expiry of the aforesaid period of two months, the Appellant-Petitioner shall surrender before the convicting Court, failing which appropriate warrant may be issued for his production

3. The I.A. is disposed of.

4. Urgent certified copy of this order be granted on proper application.

(Sashikanta Mishra) Judge CRLA No.688 of 2022

6 List this matter after two months.

(Sashikanta Mishra) Judge

// 3 //

AKB