Sangi Kala vs State Of Orissa
2023 Latest Caselaw 1094 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                    JCRLA No.71 of 2017
        Sangi Kala                           ....          Appellant
                                         Mr. Ashis Ku. Mishra, Adv.
                                              Miss Rita Singh, Adv.

                                   -versus-
        State of Orissa                       ....          Respondent
                                               Mr. S.S. Kanungo, AGA



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

Order                          01.02.2023
No.                        I.A. No.71 of 2021

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

(virtual / physical) mode.

2. The Appellant (Sangi Kala) by filing this application

under Section 389 of the Cr.P.C. has prayed for

suspension of execution of sentence imposed upon him in

C.T. No.331 of 2015 by the learned Additional District and

Sessions Judge, Jajpur and his release on bail pending

disposal of this Appeal.

3. Heard.

4. Taking into account the submissions made and on

going through the impugned judgment as well as the

depositions of the prosecution witnesses and further

// 2 //

viewing the other surrounding circumstances, We are not

inclined to accept the prayer, as advanced in the

Application for suspension of execution of sentence and

release of the Appellant on bail pending disposal of the

Appeal.

5. The I.A. is, accordingly, dismissed.

      .                                                 (D. Dash)
                                                          Judge



                                                    (Dr. S.K. Panigrahi)
                                                            Judge
           I.A. No.77 of 2021
07.       1. Heard.

2. There shall be stay realization of fine pending disposal

of this Appeal.

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

      .                                                 (D. Dash)
                                                          Judge



                                                    (Dr. S.K. Panigrahi)
                                                            Judge

                                           // 3 //




                 JCRLA No.71 of 2017

08. 1. Heard learned Counsel for the Appellant and learned

Additional Government Advocate for the State.

3. Hearing being concluded, judgment is reserved.

            .                                           (D. Dash)
                                                          Judge




                                                    (Dr. S.K. Panigrahi)
                                                            Judge
B.Jhankar