Bairagi @ Baikuntha Das vs State Of Odisha
2023 Latest Caselaw 4470 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CRLA No.626 of 2020

            Bairagi @ Baikuntha Das                  ....              Appellant
                                                                  Mr.M.K. Pati,
                                                                     Advocate
                                          -versus-

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

26.04.2023 Order No. I.A. No.1198 of 2020

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

2. The Appellant, namely, Bairagi @ Baikuntha Das has filed the application under section 389 Cr.P.C. for suspension of execution of sentence imposed upon him by the Trial Court while convicting him for the offence under section 302/201/34 of IPC and his is release on bail pending disposal of this Appeal.

3. Heard.

4. Taking into account the submissions made and on going through the impugned judgment passed by the Trial Court; further keeping in view the evidence on record with regard to the role of these Appellant as also the manner in which the incident is said to have been committed, at this stage, we are not inclined to accept the prayer, as advanced in these Application.

// 2 //

5. The I.A. is accordingly dismissed.

(D. Dash), Judge

(Dr. S.K.Panigrahi) Judge ORDER 26.04.2023 CRLA No.626 of 2020 Order No.

06. 1. List this Appeal for final hearing in the week commencing 17.07.2023 along with CRLA No.625 of 2020.

(D. Dash), Judge

(Dr. S.K.Panigrahi) Judge

Basu