Manu Bariha vs State Of Odisha
2023 Latest Caselaw 6109 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLA No.281 OF 2022
        Manu Bariha                               ....           Appellant
                                                Mr.B.B.Routray, Advocate
                                     -versus-
        State of Odisha                           ....        Respondent
                                                   Mr. S.K.Nayak, AGA.
                  CORAM:
                  MR. JUSTICE D.DASH
                  DR. JUSTICE S.K. PANIGRAHI

Order No.                        Order
 06.                           16.05.2023
                          I.A. No.580 of 2022
        1.      The matter is taken up through hybrid arrangement
        (virtual/ physical) mode.
        2.      The Appellant, by filing this Appeal, under section 389 of
        the Code of Criminal Procedure, 1973, has prayed for suspension
        of further execution of sentence imposed upon the Appellant by
        the Trial Court while convicting him for the offence under section
        302 of the IPC by the Additional Sessions Judge, Padampur in
        C.T. Case No.60 of 2017, pending disposal of this Appeal and for
        his release on bail.
        3.      Heard learned counsel for the Appellant and learned
        counsel for the Respondent.
        4.      Taking into account the submissions made and on going
        through the judgment passed by the Trial Court; further keeping in
        view the period of long detention in custody for the role ascribed to
        him in the incident, while, at this stage, We are not inclined to
        direct for suspension of further execution of the sentence and grant
        him bail pending disposal of this Appeal, this application stands
        disposed of granting interim bail to the Appellant for a period of


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                             three (03) months from the date of his actual release from custody
                             on such terms and conditions as deemed just and proper by the
                             Trial Court in C.T. Case No.60 of 2017 with further conditions that
                             the Appellant shall not indulge himself in any criminal activity
                             during the period of interim bail; and shall positively surrender
                             before the Trial Court as would be so directed by the said Court on
                             expiry of period of interim bail.
                             5.       The I.A. is accordingly disposed of.
                                      Issue urgent certified copy of this order as per rules.



                                                                                  (D. Dash),
                                                                                   Judge




                                                                             (Dr. S.K.Panigrahi)
                                                                                    Judge
                                                      ORDER

16.05.2023 CRLA No.281 OF 2022 Order No.

07. 1. List this matter in the week commencing 18th September, 2023.

(D.Dash), Judge

Signature Not Verified Digitally Signed (Dr.S.K.Panigrahi) Signed by: GITANJALI NAYAK Judge Reason: Authentication Gitanjali Location: OHC Date: 18-May-2023 11:10:28