Debraj Punji vs State Of Orissa
2023 Latest Caselaw 602 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                          CRLA No.477 of 2014
        Debraj Punji                         ....           Appellant
                                                  Sk. Zafarulla, Adv.
                                  -versus-
        State of Orissa                   ....          Respondent
                                         Ms. Samapika Mishra, ASC



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

Order                            18.01.2023
No.                         I.A. No.609 of 2022

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

(virtual / physical) mode.

2. The Appellant (Debraj Punji ) by filing this application

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

suspension of execution of sentence imposed upon him in

C.T. Case No.23/14 of 2012-2013 by the learned

Additional Sessions Judge, Bhawanipatna and his release

on bail pending disposal of this Appeal.

2. Heard learned Counsel for the Appellant and learned

Additional Standing Counsel for the State.

3. Considering the submissions made and on going

through the impugned judgment of conviction and;

// 2 //

further keeping in view his period of detention in custody

since 03.07.2010 and the fact that the Appeal is not likely

to be heard and disposed of early, We are inclined to

direct that further execution of sentence imposed upon

this Appellant (Debraj Punji) in C.T. Case No.23/14 of

2012-2013 by the learned Additional Sessions Judge,

Bhawanipatna shall remain suspended in releasing the

Appellant on bail pending disposal of this Appeal.

4. Accordingly, it is directed that the Appellant

(Debraj Punji) 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.

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

      .                                               (D. Dash)
                                                        Judge




                                                 (Dr. S.K. Panigrahi)
                                                         Judge

           I.A. No.1085 of 2015
22.       1. Heard.

                                          // 3 //

2. There shall be stay realization of fine pending disposal

of this Appeal.

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

       .                                                (D. Dash)
                                                          Judge




                                                   (Dr. S.K. Panigrahi)
                                                           Judge
             CRLA No.477 of 2014

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

May, 2023.

2. Urgent certified copy of this order be granted on

proper application.

       .                                                (D. Dash)
                                                          Judge




                                                   (Dr. S.K. Panigrahi)
                                                           Judge


B.Jhankar