Sarat Prasad Duari vs State Of Odisha
2023 Latest Caselaw 2768 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLREV NO.613 OF 2022
             Sarat Prasad Duari               ....            Petitioner
                                             Mr.T.K. Mishra, Advocate
                                    -versus-
             State of Odisha                  ....       Opposite Party
                                                     Mr.S. Jena, ASC.
                       CORAM:
                       MR. JUSTICE D.DASH

                                       ORDER

04.04.2023 I.A. NO.861 OF 2022 Order No.

02. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.

2. Heard.

3. Considering the submissions made and on going through the averments taken in the Petition, the delay of 345 days in filing of Revision is hereby condoned.

4. The I.A. is accordingly disposed of.

(D. Dash), Judge.

                                         ORDER
                                        04.04.2023
 Order No.
   03.       1.     Heard.
             3.     Admit.

4. The Digitized copy of the Trial Court record be called for.

(D. Dash) Judge.

                                                  // 2 //




                                           ORDER
                                          04.04.2023
   Order No.                        I.A. NO.863 OF 2022
          04.   1.     Heard.

2. There shall be stay realization of fine till disposal of the Revision.

3. The I.A. is accordingly disposed of.

(D. Dash), Judge.

                                           ORDER
                                          04.04.2023
   Order No.                        I.A. NO.862 OF 2022
          05.   1.      Heard.

2. Considering the submissions made and on going through the impugned judgments; further taking into account the fact that the Petitioner was all along on bail during trial and pendency of the Appeal and has never misutilized the liberty; this Court is inclined to direct that further execution of sentence imposed upon this Petitioner in C.T. Case No.14 of 2013 by the learned Registrar-cum- Asst. Sessions Judge, Special TrackCourt, Jeypore confirmed in Criminal Appeal No.16 of 2015 shall remain suspended till disposal of this Revision and the Petitioner be released on bail pending disposal of this Revision.

3. Accordingly, it is directed that the Petitioner be released on bail on such terms and conditions as deemed just and proper by the Trial Court pending disposal of this Revision.

4. The I.A is accordingly disposed of.

Issue urgent certified copy as per rules.

(D. Dash) Judge Narayan