Subash Chandra Dehury vs State Of Odisha
2023 Latest Caselaw 5509 Ori

Citation : 2023 Latest Caselaw 5509 Ori
Judgement Date : 9 May, 2023

Orissa High Court

Subash Chandra Dehury vs State Of Odisha on 9 May, 2023

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLREV NO.604 OF 2022

             Subash Chandra Dehury                    ....           Petitioner
                                                    Mr.B. Moharana, Advocate
                                         -versus-
             State of Odisha                       ....       Opposite Party
                                                  Mr.Sitikant Mishra, ASC,
                                        Mr. C.R. Pattnaik, Adv. (Informant)

                       CORAM:
                       MR. JUSTICE D.DASH

                                         ORDER

09.05.2023 Order No.

03. 1. The matter is taken up through hybrid arrangement (virtual/physical) mode.

2. Heard.

3. Admit.

4. The Digitized copy of the Trial Court record be called for.

5. List this Revision along with CRLREV No.27 of 2023 in the week commencing 24th July, 2023.

(D. Dash) Judge.

                                        ORDER
                                       09.05.2023
Order No.                        I.A. NO.845 OF 2022
   05.       1.      Heard.

2. Have gone through the impugned judgments. The Petitioner was all along on bail during trial as well as during pendency of the Appeal and no report is being placed during the period, he has misused the liberty. The Petitioner has been convicted for

// 2 //

commission of offence under section-324 of the IPC and the sentence awarded is rigorous imprisonment of three years and find of Rs.3,000/- with default stipulation to undergo rigorous imprisonment for three months.

In the above premises, this Court direct that in the event the Petitioner surrenders before the learned Assistant Sessions Judge, Angul within three week hence; he shall released on bail on such terms and conditions as deemed just and proper with further condition that he will not indulge himself in any criminal activity.

4. The I.A is accordingly disposed of.

Issue urgent certified copy as per rules.

         Digitally signed
NARAY    by NARAYAN
         HO

AN HO
         Date:                                                       (D. Dash),
         2023.05.12                                                    Judge.
         13:12:28 +05'30'
   Narayan