Jayram @ Jayaram Majhi vs State Of Odisha
2023 Latest Caselaw 4469 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLA No.114 of 2023
            Jayram @ Jayaram Majhi                 ....             Appellant
                                                              Mr.S.K. Joshi,
                                                                  Advocate
                                        -versus-

            State of Odisha                        ....          Respondent
                                                             Mr.S.K. Nayak
                    CORAM:
                    MR. JUSTICE D.DASH
                    Dr.JUSTICE S.K.PANIGRAHI
                                       ORDER

26.04.2023 Order No. I.A. No.232 of 2023

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

1. This is an application under section 389 Cr.P.C. for suspension of execution of sentence imposed upon the Appellant, namely, Jayram @ Jayaram Majhi by the Trial Court while convicting him for the offence under section 498-A/304-B/201 of the Indian Penal Code and his release on bail pending disposal of this Appeal.

2. Heard.

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

// 2 //

pending disposal of this Appeal, this application stands disposed of granting interim bail to the Appellant for a period of three (3) months from the date of his actual release from custody on such terms and conditions as deemed just and proper by the learned Additional Sessions Judge, Kantabanji in Sessions Case No.10 of 2021 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.

(D. Dash), Judge

(Dr. S.K.Panigrahi) Judge ORDER 26.04.2023 Order No. CRLA 114 of 2023

05. 1. List this matter in the week commencing 14.08.2023 for final hearing.

The Paper Book be prepared in the meantime. Issue urgent certified copy of this order as per rules.

(D. Dash), Judge

(Dr. S.K.Panigrahi) Judge Basu