Mahananda Ghatal vs State Of Odisha
2023 Latest Caselaw 15132 Ori

Orissa High Court

Mahananda Ghatal vs State Of Odisha on 28 November, 2023

Author: S.K. Sahoo

Bench: S.K. Sahoo

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.1172 of 2023

              Mahananda Ghatal                     ....     Appellant

                                    Mr. S.K. Mishra, Advocate

                                       -versus-

              State of Odisha                      ....    Respondent

                                    Mr. Arupananda Das
                                    Addl. Government Advocate
                                      CORAM:
                                 JUSTICE S.K. SAHOO
                                      ORDER

Order No.                           28.11.2023
                              CRLA No.1172 of 2023

   01.            This     matter     is   taken    up   through    Hybrid

arrangement (video conferencing/physical mode).

Heard.

Admit.

Call for the trial Court records.

( S.K. Sahoo) Judge

02. This is an application under section 389 of Cr.P.C.

for grant of bail.

Heard.

Perused the impugned judgment. The appellant-petitioner has been convicted for the // 2 //

offence punishable under section 354-A of the Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of two years by the learned Ad-hoc Addl. Sessions Judge, F.T.S.C., Kandhamal, Phulbani in S.T. Case No.23 of 2020.

Considering the submissions made by the learned counsel for the respective parties, the sentence imposed by the learned trial Court, the fact that the petitioner was on bail during trial and there is no allegation that he has misutilised the liberty and absence of chance of early hearing of the appeal in the near future, I am inclined to release the petitioner on bail.

Let the appellant-petitioner be released on bail pending disposal of the appeal on furnishing bail bond of Rs.50,000/-(rupees fifty thousand) with two solvent sureties each for the like amount to the satisfaction of the learned trial Court.

The I.A. is disposed of.

Issue urgent certified copy as per Rules.

( S.K. Sahoo) Judge Sipun

Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 28-Nov-2023 18:03:17