Krupasindhu Behera vs State Of Odisha .... Opposite Parties
2023 Latest Caselaw 15994 Ori

Orissa High Court

Krupasindhu Behera vs State Of Odisha .... Opposite Parties on 13 December, 2023

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                 CRLREV No.658 of 2023

                                  Krupasindhu Behera                   ....          Petitioner(s)
                                                                 Mr. Bijaya Kumar Sahoo, Adv.
                                                            -versus-
                                  State of Odisha                     .... Opposite Parties
                                                                 Mr. Dhananjaya Mund, AGA

                                           CORAM:
                                           DR. JUSTICE S.K. PANIGRAHI
                                                           ORDER

Order 13.12.2023 No.

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

2. Through this Criminal Revision the Petitioner has not

only challenged the judgment of conviction and sentence

dated 25.05.2009 passed by the learned S.D.J.M,

Nayagarh in G.R. Case No.10/2004 but also challenged

the judgment and order dated 23.11.2023 passed by the

learned Additional Sessions Judge, Odagaon in Criminal

Appeal No.24/21 of 2009-23/CIS No.21/2023.

3. Heard.

4. Admit.

5. Learned counsel for the State waives of notice on behalf

of the Opposite Party. An extra copy of the brief be

served on him within three working days hence.

6. List this matter on 25th January, 2024.

Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa

Date: 13-Dec-2023 16:05:57 P.T.O // 2 //

1. Heard.

2. Learned counsel for the Petitioner submits that

Petitioner was all along on bail during the period of

trial.

3. In view of such submission made by the learned

counsel for the Petitioner, this Court directs that the

Petitioner shall surrender before the learned S.D.J.M,

Nayagarh in connection with G.R. Case No.10/2004

within ten working days hence and apply for bail. In

such event, the Petitioner shall be released on bail in

the aforesaid case on such terms and conditions as

deemed just and proper by the learned S.D.J.M,

Nayagarh.

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

(Dr. S.K. Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa