Daniel Nag vs State Of Odisha
2023 Latest Caselaw 9116 Ori

Citation : 2023 Latest Caselaw 9116 Ori
Judgement Date : 11 August, 2023

Orissa High Court

Daniel Nag vs State Of Odisha on 11 August, 2023

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLA No.872 of 2023

            Daniel Nag                             ....               Appellant
                                                             Mr.Arijit Mishra,
                                                                    Advocate
                                        -versus-

            State of Odisha                        ....             Respondent
                                                         Mr.S.K. Nayak, AGA

                    CORAM:
                    MR. JUSTICE D.DASH
                    Dr. JUSTICE S.K. PANIGRAHI
                                    ORDER

11.08.2023 Order No. CRLA No.872 of 2023

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

2. Heard.

3. Admit.

4. List this matter in the week commencing 04.12.2023.

5. In the meantime, the digitized copy of the Trial Court record be called for.

(D. Dash), Judge

(Dr. S.K.Panigrahi) Judge

// 2 //

ORDER 11.08.2023

I.A. No.1847 of 2023 Order No.

02. 1. Heard.

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

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

(D. Dash), Judge

(Dr. S.K.Panigrahi) Judge

ORDER 11.08.2023 I.A. No.1846 of 2023 Order No.

03. 1. The Appellants has filed the application under section 389 Cr.P.C. for suspension of execution of sentence imposed upon them by the Trial Court while convicting him for the offence under section 376(2)(i)(l)(n) of IPC and his release on bail pending disposal of this Appeal.

2. Heard.

3. Taking into account the submissions made and on going through the impugned judgment passed by the Trial Court

// 3 //

especially the narrations including the role played by the Appellant, as has been made therein by the Trial Court with regard to the version of the victim recorded; as also the manner in which the incident is said to have been committed, we are not inclined to accept the prayer, as advanced in this Application.

4. The I.A. is accordingly dismissed.

(D. Dash), Judge

(Dr. S.K.Panigrahi) Judge

Basu

Signature Not Verified Digitally Signed Signed by: BASUDEV NAYAK Reason: Authentication Location: OHC Date: 11-Aug-2023 18:47:42