Pramod Kishan vs State Of Orissa
2023 Latest Caselaw 367 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                          CRLA No.441 of 2015
        Pramod Kishan                      ....          Appellant
                                       Mr. Sahsransu Saurav, Adv.
                                 -versus-
        State of Orissa                   ....          Respondent
                                             Mr. S.K. Nayak, AGA



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

Order                           10.01.2023
No.                        I.A. No.2165 of 2022

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

(virtual / physical) mode.

2. The Appellant (Pramod Kishan) by filing this

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

for suspension of execution of sentence imposed upon

him in S.T. Case No.226/77 of 2013 by the learned

Additional Sessions Judge, Sundargarh and his release on

bail pending disposal of this Appeal.

3. Heard learned Counsel for the Appellant and learned

Additional Government Advocate for the State.

4. Considering the submissions made and on going

through the impugned judgment of conviction and the

// 2 //

role of this Appellant; as it reveals from the evidence of

the prosecution witnesses; further keeping in view his

period of detention in custody since 02.05.2013; We are

inclined to direct that further execution of sentence

imposed upon this Appellant in in S.T. Case No.226/77 of

2013 by the learned Additional Sessions Judge,

Sundargarh shall remain suspended in releasing the

Appellant on bail pending disposal of this Appeal.

5. Accordingly, it is directed that the Appellant (Pramod

Kishan) be released on bail in the aforesaid case pending

disposal of this Appeal on such terms and conditions as

deemed just and proper by the Trial Court with further

condition that the Appellant shall positively surrender

before the Trial Court as and when so required.

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

.                                               (D. Dash)
                                                  Judge




                                           (Dr. S.K. Panigrahi)
                                                   Judge




                                       // 3 //




             CRLA No.441 of 2015

11. 1. List this matter in the week commencing 8th May, 2023

along with JCRLA No.68 of 2015 and CRLA No.892 of

2019.

2. Urgent certified copy of this order be granted on

proper application.

       .                                            (D. Dash)
                                                      Judge




                                                (Dr. S.K. Panigrahi)
                                                        Judge




B.Jhankar