Sambit Harichandan @ Akash vs State Of Odisha
2022 Latest Caselaw 6799 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CRLA No.338 of 2022

              Sambit Harichandan @ Akash             ....           Appellant
              Ranjan Srichandan

                                              Mr. S.C.Mohapatra, 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.684 of 2022

3 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 22nd April, 2022 passed by the learned Presiding Officer, Special Court under SC and ST (POA) Act, Cuttack in C.T. Case No.2/2016 till disposal of the CRLA.

I.A. is disposed of.

(Sashikanta Mishra) Judge

// 2 //

I.A. No.685 of 2022

4 1. The Appellant-Petitioner is in custody for nearly 2 years out of 10 years punishment imposed by the convicting court.

2. Considering the submissions and the evidence on the basis of which the Appellant-Petitioner has been convicted 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 C.T. Case No.2/2016 including the condition that he shall not misuse the liberty granted to him.

3. 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

4. The I.A. is disposed of.

5. Urgent certified copy of this order be granted on proper Application.

(Sashikanta Mishra) Judge

// 3 //

CRLA No.338 of 2022

5 List this matter after two months.

(Sashikanta Mishra) Judge

AKB