Buba @ Seshadeb Swain vs State Of Odisha
2023 Latest Caselaw 2002 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CRLA No.236 of 2020
            Buba @ Seshadeb Swain           ....         Appellant
                                               Mr.R.K. Pattanaik,
                                                       Advocate
                                  -versus-

            State of Odisha                        ....              Respondent
                                                              Mr.S.S. Kanungo,
                                                                         AGA
                   CORAM:
                   MR. JUSTICE D.DASH
                   Mr. JUSTICE SASHIKANTA MISHRA
                                   ORDER

09.03.2023 Order No. I.A. No.462 of 2023

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

2. This application under section 389 Cr.P.C. for suspension of execution of sentence imposed upon the Appellant, namely, Buba @ Seshadeb Swain Das by the Trial Court while convicting him for the offence under section 302/34 of IPC and section 25(1- B)/27 of the Arms Act and his release on bail pending disposal of this Appeal.

3. Heard.

4. Taking into account the submissions made and on going through the impugned judgment passed by the Trial Court; further keeping in view the evidence on record with regard to the role of this Appellant as also the manner in which the incident is said to have been committed, at this stage, We are not inclined to accept the prayer, as advanced in this Application.

5. The I.A. is accordingly dismissed.

(D. Dash), Judge

(Sashikanta Mishra) Judge

// 2 //

ORDER 09.03.2023 Order No. CRLA No.236 of 2020

06. 1. List this matter in the week commencing 03.07.2023 for hearing.

(D. Dash), Judge

(Sashikanta Mishra) Judge

Basu