Khirod Kumar Dash vs State Of Odisha
2023 Latest Caselaw 9491 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CRLA No.858 OF 2022

            Khirod Kumar Dash                       ....            Appellant

                                                   Mr.S.R.Mulia, Advocate
                                        -versus-
            State of Odisha                         ....       Respondent
                                                     Mr.D.K.Mishra, AGA

                      CORAM:
                      MR. JUSTICE D.DASH
                      DR. JUSTICE S.K. PANIGRAHI

                                       ORDER

18.08.2023 Order No. I.A. No.1944 of 2023

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

2. This is an application under section 389 Cr.P.C. for suspension of execution of sentence imposed upon the Appellant, namely, Khirod Kumar Dash by the Trial Court while convicting him for the offence under section 302/120-B/34 of the IPC, and his release on bail pending disposal of this Appeal.

3. Heard learned counsel for the Appellant and learned Counsel for the State

4. Taking into account the submission made and on going through the impugned judgment passed by the Trial Court; further keeping in view the evidence on record with regard to role of this Appellant, at this stage, We are not inclined to accept the prayer, as advanced in this application.

// 2 //

5. The I.A is accordingly dismissed.

(D. Dash), Judge

(Dr. S.K.Panigrahi) Judge ORDER 18.08.2023 CRLA No.858 OF 2022 Order No.

06. 1. List this matter in the week commencing 20th November, 2023.

(D. Dash), Judge

(Dr. S.K.Panigrahi) Judge

Signature Not GitanjaliVerified

Digitally Signed Signed by: GITANJALI NAYAK Reason: Authentication Location: OHC Date: 23-Aug-2023 16:38:01