Pruthwiraj Lenka vs State Of Odisha(Vig.)
2023 Latest Caselaw 6931 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  CRLA No. 595 of 2023

             Pruthwiraj Lenka                       ....                    Appellant


                                                          Mr. S. P. Das, Advocate
                                              -Versus -
             State of Odisha(Vig.)                   ....                Respondent

Mr. S. K. Das, Standing Counsel (Vig.)

CORAM:

JUSTICE SASHIKANTA MISHRA ORDER_ 13.06.2023

Order No. 1. This matter is taken up through hybrid mode.

1.

2. Name of Mr. S. K. Das be reflected in the cause list who entered appearance for the Vigilance Department.

3. Heard.

4. Admit.

5. Call for the LCR.

(Sashikanta Mishra) Vacation Judge

I.A. No. 1303 of 2023 Order No.

2. 1. Heard learned counsel for the appellant and learned Standing Counsel for the Vigilance Department.

2. Considering the submissions, it is directed that there shall be stay of realization of fine imposed by the convicting Court as per the impugned judgment.

(Sashikanta Mishra) Vacation Judge

I.A. No. 1304 of 2023 Order No.

3. 1. Heard learned counsel for the appellant and learned counsel for the State.

2. The petitioner has been convicted and sentenced to undergo rigorous imprisonment for 4 (four) years and to pay a fine amount of Rs.10,000/- (Rupees ten thousand) in default to undergo R.I. for 6 (six) months for the offence u/s. 409 of IPC and sentence to undergo R.I. for 4 (four) yeas and to pay a fine amount of Rs.10,000/- (Rupees ten thousand) in default to undergo R.I. for 6 (six) months for the offence u/s. 120-B of IPC and sentenced to undergo R.I. for 4 (four) years and to pay a fine amount of R.10,000/- (Rupees ten thousand) in default to undergo R.I. for 6(six) months for the offence under section 13(2) of the P.C. Act.

3. It is submitted that the appellant was all through on bail during trial.

4. Consideration the above facts as also the grounds of conviction as reflected in the impugned judgment, I am inclined allow the prayer for bail. Let the appellant be released on bail on such terms and conditions as the convicting court may deem fit and proper to impose.

5. The I.A is disposed of accordingly.

6. Issue urgent certified copy.

7. A free copy of the order be handed over to Mr. S. K. Das, learned Standing Counsel for Vigilance.

(Sashikanta Mishra) Signature Not Verified Vacation Judge Digitally Signed Signed by: PRASANT KUMAR SAHOO P.Sahoo Designation: SENIOR STENO Reason: Authentication Location: OHC Date: 14-Jun-2023 12:45:27