Raghu Harijan @ Gaju vs State Of Odisha
2023 Latest Caselaw 7230 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CRLREV NO.263 OF 2023
            Raghu Harijan @ Gaju                  ....           Petitioner
                                               Mr.S.K. Dwibedi, Advocate

                                        -versus-
            State of Odisha                        ....     Opposite Party
                                                    Mr.S.K. Nayak, AGA.

                      CORAM:
                      MR. JUSTICE D.DASH
                                    ORDER

04.07.2023 Order No. I.A. NO.363 OF 2023

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

2. Upon hearing learned counsel for the Petitioner and on going through the petition averments; the delay of 291 days in filing the Revision is condoned.

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

(D. Dash) Judge ORDER 04.07.2023 Order No. CRLREV NO.263 OF 2023

03. 1. Heard.

2. Admit.

3. L.C.R. be called for.

4. List this matter in the week commencing 21st August, 2023.

(D. Dash) Judge

// 2 //

ORDER 04.07.2023 I.A. NO.364 OF 2023 & Order No. I.A. NO.365 OF 2023

04. 1. Heard.

2. Considering the submissions made and on going through the impugned judgments; further taking into account the fact that the Petitioner was all along on bail during trial and pendency of the Appeal and has never misutilized the liberty; this Court is inclined to direct that further execution of sentence imposed upon this Petitioner in G.R. Case No.120 of 2006 (T.R. Case No.105 of 2007) by the learned J.M.F.C., Nabarangpur, which has been confirmed in Criminal Appeal No.11 of 2013 (arising out of Criminal Appeal No.19 of 2007) shall remain suspended till disposal of this Revision and the Petitioner be released on bail pending disposal of this Revision.

3. Accordingly, it is directed that the Petitioner be released on bail on such terms and conditions as deemed just and proper with further condition that he would deposit the fine amount which would remain subject to the result of this Revision.

4. The I.As. are accordingly disposed of.

Issue urgent certified copy as per rules.

(D. Dash) Judge Narayan

Signature Not Verified Digitally Signed Signed by: NARAYAN HO Designation: Peresonal Assistant Reason: Authentication Location: OHC Date: 06-Jul-2023 18:07:56