Rai @ Raya Singh vs State Of Odisha
2023 Latest Caselaw 2567 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                            JCRLA No.50 of 2022
            Rai @ Raya Singh                 ....      Appellant
                                                Mr.M.K. Swain,
                                                     Advocate
                                   -versus-

            State of Odisha                        ....                Respondent
                                                            Mr.S.K. Nayak, AGA
                   CORAM:
                   MR. JUSTICE D.DASH
                   Dr. JUSTICE S.K. PANIGRAHI
                                  ORDER

29.03.2023 Order No. I.A. No.40 of 2023

03. 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, Rai @ Raya Singh by the Trial Court while convicting him for the offence under section 302 of IPC 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

(Dr. S.K.Panigrahi) Judge

// 2 //

ORDER 29.03.2023 Order No. I.A. No.41 of 2023

04. 1. Heard.

2. There shall be stay realization of fine till disposal of the Appeal.

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

(D. Dash), Judge

(Dr. S.K.Panigrahi) Judge ORDER 29.03.2023

JCRLA No.50 of 2022 Order No.

05. 1. List this Appeal on 19.07.2023.

(D. Dash), Judge

(Dr.S.K.Panigrahi) Judge

Basu