Ajaya Kumar Jena vs State Of Odisha
2023 Latest Caselaw 6353 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CRLREV No.186 of 2023


            Ajaya Kumar Jena                        ....           Petitioner
                                                   Mr.P.R. Singh, Advocate

                                        -versus-
            State of Odisha                        ....         Opposite Party
                                                           Mr.S.Mishra, ASC


                      CORAM:
                      MR. JUSTICE D.DASH
                                       ORDER

17.05.2023 Order No. I.A. No.248 of 2023

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

2. Upon hearing learned counsel for the petitioner and on going through the petition averments; the delay of 115 days in filing the revision is condoned.

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

(D. Dash) Judge

ORDER 17.05.2023 Order No. CRLREV No.186 of 2023

02. 1. Heard.

2. Admit.

3. The digitized copy of the Trial Court record be called for.

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4. List this matter in the week commencing 21st August,

(D. Dash) Judge

ORDER 17.05.2023 Order No. I.A. No.186 of 2023

03. 1. Heard.

2. There shall be stay of realization of fine amount awarded by the court below until further orders.

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

(D. Dash) Judge

ORDER 17.05.2023 Order No. I.A. No.250 of 2023

04. 1. Heard.

2. Considering the submissions made and on going through the impugned judgments; further taking into account the fact that the Petitioner was all along on bail during trial and pendency of the Appeal and has never misutilized the liberty when he is now in custody for a period of four months from the date of pronouncement of the judgment; this Court is inclined to direct that further execution of sentence imposed upon this Petitioner in C.T. Case No.64/100 of 2016 by the learned C.J.M.-cum-Assistant Sessions Judge, Khurda at Bhubaneswar, which has been confirmed in Criminal Appeal

// 3 //

No.50 of 2019 shall remain suspended till disposal of this Revision and the Petitioner be released on bail by the Trial Court pending disposal of this Revision on such terms and conditions as deemed just and proper.

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

Issue urgent certified copy as per rules.

(D. Dash) Judge

Himansu

Signature Not Verified Digitally Signed Signed by: HIMANSU SEKHAR DASH Reason: Authentication Location: OHC Date: 18-May-2023 17:07:51