Sanjay Kanhar vs State Of Odisha
2023 Latest Caselaw 450 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLA No.365 of 2018
            Sanjay Kanhar                          ....               Appellant
                                                               Ms.Bijayalaxmi
                                                                Tripathy, Adv.
                                        -versus-

            State of Odisha                        ....             Respondent
                                                               Miss.S. Mishra,
                                                                         ASC
                    CORAM:
                    MR. JUSTICE D.DASH
                    Dr.JUSTICE S.K.PANIGRAHI
                                      ORDER

12.01.2023 Order No. I.A. No.2025 of 2019

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

2. This is an application under section 389 Cr.P.C. for suspension of execution of sentence imposed upon the Appellant, namely, Sanjay Kanhar by the Trial Court while convicting him for the offence under section 302/201 of the Indian Penal Code and his release on bail pending disposal of this Appeal.

3. Heard.

4. Taking into account the submissions made and on going through the judgment passed by the Trial Court, further keeping in view the role said to have been played by this Appellant in the said incident and in the manner in which the incident is said to be have been taken place with several injuries appearing in the dead bodies of the deceased persons (two) and the surrounding circumstances, We are not inclined to direct for suspension of further execution of

// 2 //

the sentence and grant bail to the Appellant pending disposal of this Appeal.

The I.A. is accordingly dismissed.

(D. Dash), Judge

(Dr. S.K.Panigrahi) Judge ORDER 12.01.2023 Order No. CRLA No.365 of 2018

14. 1. List this Appeal in the week commencing 17th April, 2023 for hearing.

In the meantime, the Paper Book be prepared.

(D. Dash), Judge.

(Dr. S.K.Panigrahi), Judge

H