Simanchal Sethy vs State Of Odisha
2023 Latest Caselaw 1097 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                        CRLA No.883 of 2022
            Simanchal Sethy                    ....         Appellant
                                 Mr. Nrusingha Nanda Mahapatra, Adv.

                                      -versus-
            State of Odisha                   ....          Respondent
                                             Ms. Samapika Mishra, ASC



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

Order                               01.02.2023
No.                            I.A. No.244 of 2023

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

(virtual / physical) mode.

2. Heard.

3. There shall be stay realization of fine pending disposal

of this Appeal.

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

        .                                               (D. Dash)
                                                          Judge



                                                   (Dr. S.K. Panigrahi)
                                                           Judge

                                             // 2 //




                 I.A. No.245 of 2023

03. 1. The Appellant (Simanchal Sethy) by filing this

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

for suspension of execution of sentence imposed upon

him in Sessions Trial No.64 of 2018 by the learned

Sessions Judge, Ganjam, Berhampur 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 as well as the

depositions of the prosecution witnesses and further

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.

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

            .                                                 (D. Dash)
                                                                Judge



                                                          (Dr. S.K. Panigrahi)
                                                                  Judge

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