Manoranjan Bisoyi vs State Of Orissa
2023 Latest Caselaw 685 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                    CRLA No.258 of 2018
        Manoranjan Bisoyi                  ....           Appellant
                                        Mr. Jyotirmaya Sahoo, Adv.

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



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

Order                          19.01.2023
No.                       I.A. No.231 of 2021

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

(virtual / physical) mode.

2. The Appellant (Manoranjan Bisoyi) 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. No.113 of 2013 by the learned Additional

District and Sessions Judge, Bhanjanagar 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. Taking into account the submissions made and on

going through the impugned judgment as well as the

// 2 //

depositions of the prosecution witnesses and further

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 I.A. is, accordingly, dismissed.

            .                                             (D. Dash)
                                                            Judge



                                                      (Dr. S.K. Panigrahi)
                                                              Judge



B.Jhankar