Goutam Munda vs State Of Odisha (Opid)
2023 Latest Caselaw 2951 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CRLREV No.65 of 2023


            Goutam Munda                             ....            Petitioner
                                                 Mr. S.K. Pattnaik, Advocate

                                          -versus-
            State of Odisha (OPID)                    ....    Opposite Parties
                                                            Mr.S. Jena, ASC


                      CORAM:
                      MR. JUSTICE D.DASH



                                          ORDER

06.04.2023

Order No. I.A No.92 of 2023

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

2. This application has been filed for suspension of the execution of sentence for grant of bail to the Petitioner pending disposal of this Revision.

3. Heard learned counsel for the Petitioner and learned counsel for the State.

4. Considering the submissions made and on going through the judgments passed by the Courts below as well as the deposition of the victim (P.W.1) and the surrounding circumstances which includes the factum of grant of bail to the Petitioner during trial and his detention in custody for some period during trial as well as after disposal of the Appeal, it is directed that the petitioner be released on bail in S.T. No.23/41 of 2016 on the file of learned Assistant Sessions Judge, Champua

// 2 //

on such terms and conditions as deemed just and proper by the court in seisin of the case.

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

Issue urgent certified copy as per rules.

                                                                          (D. Dash)
                                                                            Judge

                                                  ORDER
                                                 06.04.2023

          Order No.                      CRLREV No.65 of 2023
              05.     1.      This matter is taken up through hybrid arrangement
                      (virtual/physical mode).

2. List this matter in the week commencing 3rd July, 2023.

(D. Dash) Judge

Himansu