Susanta Kumar Swain @ Bapi vs State Of Odisha
2023 Latest Caselaw 87 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLREV No.605 of 2022

            Susanta Kumar Swain @ Bapi               ....         Petitioner


                                                   Mr. S. Dwibedi
                                                   Advocate

                                        -versus-
            State of Odisha                        ....       Opposite Party
                                               Mr.S.K.Mishra,
                                               Addl. Standing Counsel
            CORAM:

                        JUSTICE SASHIKANTA MISHRA
                                       ORDER

03.1.2023.

Order No.

1. This matter is taken up through virtual mode.

Heard.

Admit.

Call for the L.C.R.

List this matter after receipt of L.C.R.

(Sashikanta Mishra) Judge

// 2 //

I.A. No.846 of 2022

2 There shall be stay of realization of fine pursuant to the judgment and order dated 26th August, 2016 passed by the learned Asst. Sessions Judge, Special Court, Phulbani in S.T. No.6/2014 till disposal of the CRLREV.

I.A. is disposed of.

(Sashikanta Mishra) Judge I.A. No.847 of 2022

3 The Petitioner has been convicted for the offence under Sections 376/307/323/506 of I.P.C. and sentenced him to undergo R.I. for 7 years and to pay a fine of Rs.20,000/-. It is submitted that the Petitioner was on bail during trial as also during appeal.

Having regard to the above facts as also the evidence on the basis of which he has been convicted, I am inclined to allow the prayer for bail. Let the Petitioner be released on bail on such terms and conditions as may be fixed by the Court in seisin over the matter in S.T. No.6/2014 including the condition that he shall not misuse the liberty granted to him.

I.A.is accordingly disposed of.

(Sashikanta Mishra) Judge

// 3 //

AKB