Manas Kumar Pradhan vs State Of Odisha
2023 Latest Caselaw 2952 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLREV NO.39 OF 2023

             Manas Kumar Pradhan                    ....          Petitioner
                                                     Mr.K. Rath, Advocate
                                         -versus-
             State of Odisha                        ....       Opposite Party
                                                            Mr.S. Jena, ASC.

                       CORAM:
                       MR. JUSTICE D.DASH
                                     ORDER

06.04.2023 Order No.

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

2. Heard.

3. Admit.

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

5. List this CRLREV on third week of July, 2023.

(D. Dash) Judge.

                                       ORDER
                                      06.04.2023
Order No.                        I.A. NO.51 OF 2023
   02.       1.      Heard.

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

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

(D. Dash), Judge.

                                                 // 2 //




                                          ORDER
                                         06.04.2023
   Order No.                        I.A. NO.50 OF 2023
          03.   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 2(b)C.C. Case No.02 of 2012 (Trial Case No.335 of 2012) by the learned J.M.F.C., Baramba confirmed in Criminal Appeal No.15 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