Debadatta Samal vs State Of Odisha
2023 Latest Caselaw 13947 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CRLA No.316 OF 2022

            Debadatta Samal                      ....            Appellant

                                               Mr. A. K. Behera, Advocate
                                       -versus-
            State of Odisha                       ....          Respondent
                                                   Mr. S. K. Nayak, AGA

                     CORAM:
                     MR. JUSTICE D.DASH
                     MR. JUSTICE G. SATAPATHY

                                       ORDER

08.11.2023 Order No. I.A. No.651 of 2022

05. 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, Debadatta Samal, by the Trial Court while convicting him for the offence under section 498(A)/302/304(B)/34 of IPC, read with section 4 of the D.P Act and his release on bail pending disposal of this Appeal.

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

4. Taking into account the submission made and on going through the impugned judgment passed by the Trial Court; further keeping in view the evidence on record with regard to

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role of this Appellant, at this stage, We are not inclined to accept the prayer, as advanced in this application.

5. The I.A is accordingly dismissed.

(D. Dash), Judge

(G. Satapathy) Judge ORDER 08.11.2023 Order No. CRLA No.316 OF 2022

06. 1. List this matter in the week commencing 29th January, 2024.

(D. Dash), Judge

(G. Satapathy) Judge

Signature Not Verified Digitally Signed Gitanjali Signed by: GITANJALI NAYAK Reason: Authentication Location: OHC Date: 10-Nov-2023 14:00:05