Panchanan Dash vs State Of Odisha
2023 Latest Caselaw 5513 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                    CRLA No.967 of 2019
        Panchanan Dash                        ....         Appellants

                                     Mr. Bikram Chandra Ghadei, Adv.

                                 -versus-

        State of Odisha                     ....          Respondent

                                             Mr. S.S. Kanungo, AGA

                 CORAM:
                 MR. JUSTICE D. DASH
                 DR. JUSTICE S.K. PANIGRAHI

                                ORDER

Order                          09.05.2023
No.                       I.A. No.2079 of 2019

05. 1. This matter is taken up through hybrid arrangement

(virtual / physical) mode.

2. The Appellant (Panchanan Dash) by filing this

application under Section 389 of the Cr.P.C. has prayed

for suspension of execution of sentence imposed upon

him in S.T. Case No.38/220 of 2010 by the learned 1st

Additional Sessions Judge, Puri and his release on bail

pending disposal of this Appeal.

3. Heard learned Counsel for the Appellant and learned

Additional Government Advocate for the State.

// 2 //

4. Considering the submissions made and on going

through the impugned judgment of conviction; and also

taking into account the fact that the hearing of the appeal

is not likely to be taken up soon; we are inclined to direct

that further execution of sentence imposed upon this

Appellant in S.T. Case No.38/220 of 2010 by the learned 1st

Additional Sessions Judge, Puri shall remain suspended

in releasing the Appellant on bail pending disposal of the

Appeal.

5. Accordingly, it is directed that the Appellant

(Panchanan Dash) be released on bail in the aforesaid case

pending disposal of this Appeal on such terms and

conditions as deemed just and proper by the Trial Court

with further condition that the Appellant shall positively

surrender before the Trial Court as and when so required.

6. The I.A. is, accordingly, disposed of.

.                                               (D. Dash)
                                                  Judge




                                           (Dr. S.K. Panigrahi)
                                                   Judge

                                              // 3 //




                   CRLA No.967 of 2019

06. 1. List this matter for hearing in the week commencing 9th

October, 2023.

2. Urgent certified copy of this order be granted on

proper application.

         .                                                 (D. Dash)
                                                             Judge




                                                       (Dr. S.K. Panigrahi)
                                                               Judge


B.Jhankar

BHABAGRA Digitally
         BHABAGRAHI
                   signed by

HI       JHANKAR
         Date: 2023.05.11
JHANKAR 10:04:00 +05'30'