J. Santosh vs State Of Odisha
2023 Latest Caselaw 6670 Ori

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            CRLA No.699 of 2021
                                J. Santosh                           ....            Appellant
                                                                           Mr. B.S. Das, Adv.
                                                                         Mr. L.C. Behera, Adv.
                                                         -versus-
                                State of Odisha                     ....           Respondent
                                                                         Mr. S.Kanungo, ASC

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

                Order                                  19.05.2023
                No.                               I.A. No.1268 of 2021

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

(virtual / physical) mode.

2. This is an application under section 389 Cr.P.C. for

suspension of execution of sentence imposed upon the

Appellant, namely, J. Santosh by the learned Sessions

Judge, Nayagarh in S.T. No.62 of 2017 while convicting

him for the offences under Sections 457/460/302/395/ 396

of the I.P.C. and his release on bail pending disposal of

this Appeal.

3. Heard learned Counsel for the Appellant and learned

Additional Standing Counsel for the State.

4. Taking into account the submissions made and on

going through the judgment passed by the Trial Court as

Signature Not Verified Digitally Signed Signed by: BHABAGRAHI JHANKAR Designation: Secretary Reason: Authentication Location: OHC, CUTTACK Date: 19-May-2023 20:20:42 // 2 //

well as the depositions of the prosecution witnesses,

further keeping in view the role said to have been played

by the Appellant and the manner in which the incident

had taken place as emerged from the evidence, at this

stage, We are not inclined to accept the prayer, as

advanced in the Application.

5. The I.A. is, accordingly, dismissed.

                          .                                               (D. Dash)
                                                                            Judge




                                                                      (Dr. S.K. Panigrahi)
                                                                              Judge

                                       CRLA No.699 of 2021

05. 1. List this Appeal for hearing in the week commencing

9th October, 2023 along with CRLA Nos.698, 700 and 701

of 2021.

                          .                                               (D. Dash)
                                                                            Judge



                                                                      (Dr. S.K. Panigrahi)
                                                                              Judge


           B.Jhankar

Signature Not Verified
Digitally Signed

Signed by: BHABAGRAHI JHANKAR Designation: Secretary Reason: Authentication Location: OHC, CUTTACK Date: 19-May-2023 20:20:42