Apu @ Ajit Das vs State Of Odisha
2023 Latest Caselaw 8792 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CRLA No.16 OF 2020
        Apu @ Ajit Das                         ....          Appellant
                                                Mr.S.Panda, Advocate
                                    -versus-
        State of Odisha                        ....       Respondent
                                               Mr. D.K.Mishra, AGA.
                  CORAM:
                  MR. JUSTICE D.DASH
                  DR. JUSTICE S.K. PANIGRAHI

Order No.                        Order
 06.                           08.08.2023
                          I.A. No.706 of 2023
        1.      The matter is taken up through hybrid arrangement
        (virtual/ physical) mode.
        2.      The Appellant, by filing this Appeal, under section 389 of
        the Code of Criminal Procedure, 1973, has prayed for his release
        on bail pending disposal of this Appeal in connection with Kujang
        P.S. Case No.177 of 2014 of the Court of the learned Additional
        Sessions Judge, Kujang in Criminal Trial No.91 of 2015 (Criminal
        Trial No.100 of 2015).
        3.      Heard learned counsel for the Appellant and learned
        counsel for the State.
        4.      Taking into account the submissions made and on going
        through the judgment passed by the Trial Court and the fact that no
        such criminal antecedent is reported against the Appellant during
        the period when he was on bail; further keeping in view the period
        of detention of Appellant in custody for last seven years; We are
        inclined to direct that further execution of sentence imposed upon
        this Appellant in Criminal Trial No.91 of 2015 (Criminal Trial
        No.100 of 2015) by the learned Additional Sessions Judge, Kujang


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            shall remain suspended till disposal of this Appeal and the
            Appellant be released on bail pending disposal of this Appeal.
                      Accordingly, it is directed that the Appellant, namely, Apu
            @ Ajit Das be released on bail pending disposal of this Appeal on
            such terms and conditions as deemed just and proper by the Trial
            Court with further condition that:-
                 a) Appellant will appear before the Inspector-in-Charge of
                    Kujang Police Station every Monday in between 10.00 am
                    to 1.00 pm;
                 b) will not leave the jurisdiction of the Court in seisin of the
                    case;
                 c) will not indulge himself in any criminal activity;
                 d) will positively surrender before the Trial Court as and when
                    so required.
                    Violation of any of the condition(s) shall entail cancellation
                 of the bail.
            the Appellant shall
            5.        The I.A. is accordingly disposed of.
                      Issue urgent certified copy of this order as per rules.



                                                                  (D. Dash),
                                                                   Judge




                                                             (Dr. S.K.Panigrahi)
                                                                    Judge


                                         ORDER

Order No. 08.08.2023

// 3 //

CRLA 16 OF 2020

07. 1. List this matter in the week commencing 13th November, 2023.

(D. Dash), Judge

(Dr. S.K.Panigrahi) Judge

Gitanjali

Signature Not Verified Digitally Signed Signed by: GITANJALI NAYAK Reason: Authentication Location: OHC Date: 11-Aug-2023 16:33:58