Galu Hembram vs State Of Orissa
2023 Latest Caselaw 368 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                    CRLA No.337 of 2017
        Galu Hembram                         ....            Appellant
                                                  Mr. L. Bhuyan, Adv.

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

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

Order                         10.01.2023
No.                    Misc. Case No.904 of 2017

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

(virtual / physical) mode.

2. The Appellant (Galu Hembram) 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 Case No.54 of 2014 by the learned

Additional Sessions Judge, Karanjia and his release on

bail pending disposal of this Appeal.

3. Heard learned Counsel for the Appellant and the

learned Additional Government Advocate for the State.

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 Misc. Case is, accordingly, dismissed.

            .                                             (D. Dash)
                                                            Judge



                                                      (Dr. S.K. Panigrahi)
                                                              Judge
                 CRLA No.337 of 2017

05. 1. List this matter for hearing in the week commencing 8th

May, 2023.

2. The Paper Book be prepared in the meantime.

            .                                             (D. Dash)
                                                            Judge




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