Prana Nath Gupta vs Tapas Ranjan Panda
2023 Latest Caselaw 6578 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLREV NO.267 OF 2023

             Prana Nath Gupta                          ....           Petitioner
                                                      Mr.S.K. Nayak, Advocate
                                         -versus-

             Tapas Ranjan Panda                        ....       Opposite Party

                       CORAM:
                       MR. JUSTICE D.DASH
                                     ORDER

19.05.2023 Order No.

01. 1. This 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. Issue notice to the Opposite Party by Registered Post with A.D. Steps be taken within a week hence. In that event, notice be issued fixing a short returnable date.

6. List this matter in the week commencing 7th August, 2023.

(D. Dash) Judge.

                                        ORDER
                                       19.05.2023
                                 I.A. NO.370 OF 2023
                                           &
Order No.                         I.A. No.371 of 2023
   02.       1.      Heard.




                                                           // 2 //

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; this Court is inclined to direct that further execution of sentence imposed upon this Petitioner in ICC Case No.239 of 2011/Trial No.390 of 2011 by the learned S.D.J.M., Bhadrak, which has been confirmed in Criminal Appeal No.58 of 2016 shall remain suspended till disposal of this Revision and the Petitioner be released on bail pending disposal of this Revision.

3. Accordingly, it is directed that the Petitioner be released on bail on such terms and conditions as deemed just and proper subject to deposit of Rs.25,000/- (Rupees Twenty-five thousand), in the Trial Court pending disposal of this Revision.

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

Issue urgent certified copy as per rules.

(D. Dash) Judge H

Signature Not Verified Digitally Signed Signed by: HIMANSU SEKHAR DASH Reason: Authentication Location: Orissa High Court Date: 22-May-2023 18:35:29