Kabula @ Krushna Priya Singh vs State Of Odisha
2023 Latest Caselaw 223 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CRLA No.305 of 2015
            Kabula @ Krushna Priya Singh    ....                     Appellant
                                                             Mr.A.N.Routray,
                                                                   Advocate
                                         -versus-

            State of Odisha                         ....            Respondent
                                                             Mr.S.S.Kanungo,
                                                                       AGA
                    CORAM:
                    MR. JUSTICE D.DASH
                    Dr.JUSTICE S.K.PANIGRAHI
                                         ORDER

05.01.2023 Order No. Misc. Case No.1054 of 2015

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

2. Learned counsel for the Appellant does not want to press this application.

3. In view of the above, this application stands dismissed as not pressed.

(D. Dash), Judge

(Dr. S.K.Panigrahi) Judge ORDER 05.01.2023 Order No. Misc. Case No.1053 of 2015

17. 1. Heard.

2. There shall be stay realization of fine till disposal of the application.

// 2 //

3. The Misc. Case is accordingly disposed of.

(D. Dash), Judge

(Dr. S.K.Panigrahi) Judge ORDER 05.01.2023 Order No. I.A. No.1519 of 2022

18. 1. This application under section 389 Cr.P.C. for suspension of execution of sentence imposed upon the Appellant, namely, Kabula @ Krushna Priya Singh by the Trial Court while convicting him for the offence under section 302/34 of IPC 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 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 stage, We are not inclined to accept the prayer, as advanced in this Application.

5. The I.A. is accordingly dismissed.

(D. Dash), Judge

(Dr. S.K.Panigrahi) Judge

// 3 //

Order No. ORDER 05.01.2023 CRLA No.305 of 2015

19. 1. List this Appeal for hearing in the week commencing 24.04.2023.

The Paper Book be prepared in the meantime.

(D. Dash), Judge.

(Dr. S.K.Panigrahi), Judge Basu