Rajib Gouda vs State Of Odisha
2023 Latest Caselaw 13522 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLA No.617 of 2023
            Rajib Gouda                     ....                     Appellant
                                                           Mr. D. Mohapatra,
                                                                   Advocate
                                         -versus-

            State of Odisha                      ....             Respondent
                                                         Mr. G.N. Rout, ASC
                    CORAM:
                    MR. JUSTICE D.DASH
                    MR. JUSTICE G.SATAPATHY
                                       ORDER

01.11.2023 Order No. I.A. No.1344 of 2023

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

2. The Appellant, namely, Rajib Gouda by filing this application under section 389 of Cr.P.C., has prayed for suspension of execution of sentence imposed upon him in S.T. Case No.45 of 2013 by the learned Additional Sessions Judge, Aska, Ganjam and his release on bail pending disposal of the appeal.

3. Heard learned counsel for the Appellant and learned counsel for the State.

4. Taking into account the submissions made and on going through the judgment passed by the trial Court, when it is seen that the case is based on circumstantial evidence which are challenged by the Appellant to be weak and not going to complete the chain, further keeping in view the surrounding circumstances including the factum of grant of bail to the Appellant during the trial and his further detention in custody after the judgment, it is directed that the Appellant be released on bail in the above mentioned case pending disposal of this appeal on such terms and conditions as deemed just

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and proper by the trial Court with further condition that the Appellant shall surrender before the trial Court as and when so required.

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

(D. Dash) Judge

(G. Satapathy) Judge ORDER 01.11.2023 Order No. CRLA No.617 of 2023

10. 1. List this matter in the week commencing 12.02.2024.

(D. Dash) Judge

(G. Satapathy) Judge

Kishore/Subhasmita

Signature Not Verified Digitally Signed Signed by: KISHORE KUMAR SAHOO Designation: Secretary Reason: Authentication Location: High Court of Orissa Date: 02-Nov-2023 14:28:52