Y. Ravi Kumar vs State Of Odisha
2023 Latest Caselaw 15683 Ori

Orissa High Court

Y. Ravi Kumar vs State Of Odisha on 6 December, 2023

Bench: D.Dash, G.Satapathy

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          CRLA No.1129 of 2023

        Y. Ravi Kumar                         ....           Appellant
                                                    Mr.A.Ravi Kumar,
                                                           Advocate
                                   -versus-

        State of Odisha                       ....           Respondent
                                                   Mr.S.K.Nayak, AGA
                CORAM:
                MR. JUSTICE D.DASH
                MR. JUSTICE G.SATAPATHY

                                ORDER

06.12.2023 Order No. I.A. No.2477 of 2023

06. 1. This matter is taken up through hybrid arrangement

(virtual/physical) mode.

2. The Appellant 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 452/394/302 of the 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; further keeping in view the evidence on record with

regard to the role of this Appellant as also the manner in

which the incident is said to have been committed, at this

// 2 //

stage, we are not inclined to accept the prayer, as advanced in

this Application.

4. The I.A. is accordingly dismissed.

(D. Dash), Judge

(G.Satapathy) Judge Basu

Designation: ASST. REGISTRAR-CUM-SR. SECRETARY

Location: HIGH COURT OF ORISSA : CUTTACK Date: 08-Dec-2023 19:24:23