Ashok Ranjan Mohanty vs Saroj Kumar Muduli
2023 Latest Caselaw 3647 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLREV NO.160 OF 2023
            Ashok Ranjan Mohanty                   ....           Petitioner
                                                  Mr.M.K. Chand, Advocate
                                       -versus-
            Saroj Kumar Muduli                      ....      Opposite Party

                      CORAM:
                      MR. JUSTICE D.DASH
                                    ORDER

18.04.2023 Order No.

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

2. Heard.

3. Admit.

4. Issue notice to the Opposite Party by registered post with AD. Steps be taken within a three days hence. In that event, notice be issued fixing a short returnable date within two weeks.

List this matter in the week commencing 08.05.2023.

(D. Dash), Judge.

                                         ORDER
                                        18.04.2023
Order No.
                                   I.A. No.226 of 2023
 02.        1.      Heard.

2. Considering the submissions made and on going through the impugned judgment; 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

// 2 //

to direct that further execution of sentence imposed upon this Petitioner in T.R. No.53 of 2020 (ICC Case No.160 of 2017) by the learned J.M.F.C., 2nd Court, Nimapara confirmed in Criminal Appeal No.5 of 2020 shall remain suspended 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 of this order as per rules.

(D. Dash) Judge.

Basu