Lucky @ Kunal Barik vs State Of Odisha
2023 Latest Caselaw 2497 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLREV No.116 of 2023
            Lucky @ Kunal Barik                    ....           Petitioner
                                                             Mr.R.Mahalik
                                                                 Advocate
                                        -versus-
            State of Odisha                        ....          Opp. Party
                                                           Mr.S.Jena, ASC
                     CORAM:
                     MR. JUSTICE D.DASH
                                    ORDER

28.03.2023 Order No. I.A. No.181 of 2023

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

2. This application has been filed for suspension of execution of sentence imposed upon the Petitioner, namely, Lucky @ Kunal Barik by the Trial Court while convicting him for the offence under section 392 of the Indian Penal Code and his release on bail pending disposal of this Revision.

4. Heard Mr.Mahalik, learned counsel for the Petitioner and Mr.S.Jena, learned Additional Standing Counsel for the Opposite Party.

5. Considering the submissions made and on going through the judgment passed by the Trial Court; further keeping in view the period of detention of the Petitioner in custody, which almost covers half of the period of substantive sentence imposed uon the Petitioner; being inclined to suspend further execution of sentence imposed upon the Petitioner, it is directed that he (Lucky @ Kuna Barik) be released on bail in Sessions Trial Case No.106 of 2020 by the learned Assistant Sessions Judge, Baripada, Mayurbhanj pending disposal of this Revision on such terms and conditions as

// 2 //

deemed just and proper by the Trial Court with further condition he shall positively surrender before the Trial Court as and when so required.

The I.A is accordingly disposed of.

                                                                   (D. Dash),
                                                                     Judge
                                         ORDER
                                        28.03.2023
       Order No.                    CRLREV No.116 of 2023
          06.      1.     List this Revision for hearing on 20.04.2023.

Issue urgent certified copy of this order on proper application.

(D. Dash), Judge

Basu