Muna @ Sibaram Sahu vs State Of Odisha
2023 Latest Caselaw 2760 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CRLA No.47 OF 2023
        Muna @ Sibaram Sahu                    ....          Appellant
                                          Mr.S.R.Mahapatra, Advocate
                                    -versus-
        State of Odisha                       ....         Respondent
                                              Mr. S.S.Kanungo, AGA.
                  CORAM:
                  MR. JUSTICE D.DASH
                  DR. JUSTICE S.K. PANIGRAHI

Order No.                        Order
 05.                           04.04.2023
                          I.A. No.103 of 2023
        1.      The matter is taken up through hybrid arrangement
        (virtual/ physical) mode.
        2.      The Appellant, by filing this Appeal, under section 389 of
        the Code of Criminal Procedure, 1973, has prayed for his release
        on bail in connection with Buguda P.S. Case No.275 of 2017
        corresponding to G.R. Case No.262 of 2017 pending in the Court
        of the learned Additional Sessions Judge, Bhanjanagar running for
        the alleged commission of offence under section 304-B/498-
        A/506/34 of the IPC read with section 4 of D.P Act.
        3.      Heard learned counsel for the Appellant and learned
        counsel for the Respondent.
        4.      Taking into account the submissions made and on going
        through the judgment passed by the Trial Court as well as the
        depositions of the prosecution witnesses, further keeping in view
        the period of detention in custody for the role ascribed to him in the
        incident, while, at this stage, We are not inclined to direct for
        suspension of further execution of the sentence and grant him bail
        pending disposal of this Appeal, this application stands disposed of


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                  granting interim bail to the Appellant for a period of four (04)
                  months from the date of his actual release from custody on such
                  terms and conditions as deemed just and proper by the Trial Court
                  in S.T. Case No.58 of 2018 with further conditions that the
                  Appellant shall not indulge himself in any criminal activity during
                  the period of interim bail; and shall positively surrender before the
                  Trial Court as would be so directed by the said Court on expiry of
                  period of interim bail.
                  5.       The I.A. is accordingly disposed of.
                           Issue urgent certified copy of this order as per rules.



                                                                       (D. Dash),
                                                                        Judge




                                                                  (Dr. S.K.Panigrahi)
                                                                         Judge
                                            ORDER

04.04.2023 Order No. CRLA 47 OF 2023

06. 1. List this matter in the week commencing 1st September, 2023.

(D. Dash), Judge

(Dr. S.K.Panigrahi) Judge

Gitanjali