Pagal Pandab vs State Of Odisha
2023 Latest Caselaw 6355 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLA NO.480 OF 2016
            Pagal Pandab                          ....            Appellant
                                             Mr.A. Mohanty, Sr.Advocate.
                                       -versus-
            State of Odisha                       ....         Respondent
                                                   Mr.S.K. Mishra, ASC.
                                              Mr. D. Nayak, Sr. Advocate.
                    CORAM:
                    MR. JUSTICE D.DASH
                    DR. JUSTICE S.K. PANIGRAHI
                                   ORDER

17.05.2023 Order No. I.A. NO.1028 OF 2023

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

2. The Appellant by filing this Application under section-389 of the Cr.P.C. has prayed for suspension of execution of sentence imposed upon him for the conviction recorded under section-498- 302/323 of the Indian Penal Code by the learned Additional Sessions Judge, Dhenkanal in C.T.(SS) Case No.36 of 2011, pending disposal of this Appeal.

3. Heard learned Counsel for the Appellant and the learned Additional Government Advocate 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 role of this Appellant as also other surrounding circumstances which emerge from the evidence of other prosecution witnesses; we direct that the Appellant namely, Pagal Pandab be released on interim bail till 30th June, 2023 on such terms and conditions as deemed just and proper by the Trial Court with further conditions that the Appellant shall not indulge himself in any

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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.

(D. Dash), Judge

(Dr. S.K.Panigrahi) Judge ORDER 17.05.2023 CRLA NO.480 OF 2016 Order No.

14. 1. List this Appeal for hearing on 17th July, 2023.

Issue urgent certified copy of this order as per rules.

(D. Dash), Judge.

(Dr. S.K.Panigrahi), Judge Narayan

Signature Not Verified Digitally Signed Signed by: NARAYAN HO Designation: Personal Assistant Reason: Authentication Location: OHC Date: 18-May-2023 18:02:12