Anadi Naik vs State Of Odisha
2023 Latest Caselaw 8523 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CRLREV NO.314 OF 2023
           Anadi Naik                        ....          Petitioner
                                         Mr.Anirudha Das, Advocate
                                  -versus-
           State of Odisha                   ....     Opposite Party
                                             Mr.D.K. Mishra, AGA.
                     CORAM:
                     MR. JUSTICE D.DASH
                                   ORDER

Order No. 03.08.2023

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 in the week commencing 8th November, 2023.

(D. Dash) Judge.

                                        ORDER
                                       03.08.2023
Order No.                        I.A. NO.433 OF 2023
   02.      1.       Heard.

2. This application has been filed for dispensing with filing of certified copy of the judgment dated 12.03.2020 under Annexure-2 passed by the learned Chief Judicial Magistrate-cum-Asst. Sessions Judge, Dhenkanal in C.T.(Sessions) Case No. 14 of 2018 (08 of 2018).

3. Considering the submissions made, filing of certified copy of the judgment is dispensed with for the time being.

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

(D. Dash), Judge.

// 2 //

ORDER 03.08.2023 Order No. I.A. NO.435 OF 2023 03. 1. Heard.

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

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

(D. Dash), Judge.

                                                              ORDER
                                                             03.08.2023
                   Order No.                           I.A. NO.434 OF 2023
                        04.        1.     Heard.

2. Considering the submissions made and on going through the impugned judgments; further taking into account the fact that the Petitioner was inside the custody during trial and pendency of the Appeal; this Court is inclined to direct that further execution of sentence imposed upon this Petitioner in G.R. Case No.985 of 2016 C.T. (Sessions) Case No.14 of 2018 (08 of 2018) by the learned Chief Judicial Magistrate-cum-Asst. Sessions Judge, Dhenkanal confirmed in Criminal Appeal No. 08 of 2020 (Crl. Appeal No.09 of 2022) 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.

Signature Not Verified Digitally Signed Signed by: NARAYAN HO (D. Dash), Designation: Peresonal Assistant Reason: Authentication Judge.

Location: OHC Date: 04-Aug-2023 18:22:58 Narayan