Chittaranjan Nayak vs State Of Odisha
2023 Latest Caselaw 6802 Ori

Citation : 2023 Latest Caselaw 6802 Ori
Judgement Date : 25 May, 2023

Orissa High Court

Chittaranjan Nayak vs State Of Odisha on 25 May, 2023

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  CRLREV No.275 of 2023

                Chittaranjan Nayak                      ....           Petitioner
                                                       Mr. L. Pradhan, Advocate

                                            -versus-

               State of Odisha                            ....            Opp. Party
                                                               Mr.K. K. Gaya, ASC

                         CORAM:
                         JUSTICE CHITTARANJAN DASH
                                        ORDER

Order No. 25.05.2023

01. 1. Heard learned counsel for the Petitioner and the State.

2. Admit.

3. L.C.R. be called for.

4. List this matter after receipt of L.C.R. I.A. No.378 of 2023

5. This is an application for grant of bail to the Petitioner who is in custody after disposal of the Criminal Appeal No.02 of 2022 passed by the trial court convicting the Petitioner under Sections 419/420/406/34 IPC.

6. Learned counsel for the Petitioner submits that the Petitioner was on bail during pendency of the trial as well as appeal. It is submitted that while on bail, the Petitioner never misutilised the liberty // 2 //

granted to him and there are very good grounds to succeed in the revision.

7. Learned counsel for the State submits that in view of the confirmation of the judgment of conviction and order of sentence passed by the trial court, the presumption of innocence looses relevance.

8. Keeping in view the submissions that and going through the impugned judgment, in absence of any such impediment, it is directed that the Petitioner be released on bail on such terms and conditions as deemed just and proper by the trial court in G.R. 99 of 2005 (T.R. Case No.99 of 2007 arising out of Manmunda P.S. Case No.60 of 2005) pending disposal of the revision. The I.A. is disposed of.

(Chittaranjan Dash) Vacation Judge

KC Bisoi

KRUSHNA Digitally by KRUSHNA signed

CHANDR CHANDRA BISOI Date: 2023.05.26 A BISOI 12:43:55 +05'30'