Daulatha Rana vs State Of Orissa
2023 Latest Caselaw 12218 Ori

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                   CRLREV No.418 of 2023

                                  Daulatha Rana                         ....         Petitioner
                                                                  Mr. Subhransu Bagarty, Adv.
                                                            -versus-
                                  State of Orissa                    .... Opposite Parties
                                                                    Mr. Debasish Nayak, AGA

                                            CORAM:
                                            DR. JUSTICE S.K. PANIGRAHI
                                                           ORDER

Order 09.10.2023 No.

01. 1. This matter is taken up through hybrid

arrangement.

2. Through this Criminal Revision the Petitioner has

not only challenged the judgment and order dated

31.07.2013 passed by the learned Assistant Sessions

Judge, Balangir in Sessions Case No.76/33 of 2005 but also

challenged the judgment and order dated 24.07.2023

passed by the learned 2nd Additional Sessions Judge,

Balangir in Criminal Appeal No.32/63 of 2013-15.

3. Heard.

4. Admit.

5. Call for the L.C.R.

Signature Not Verified Digitally Signed Signed by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa

Date: 10-Oct-2023 20:53:30 P.T.O // 2 //

6. Learned counsel for the State waives of notice on

behalf of the Opposite Party. An extra copy of the brief be

served on him within three working days hence.

7. List this matter on 5th December, 2023.

I.A. No.579 of 2023

1. Heard.

2. Learned counsel for the Petitioner submits that the

Petitioner was all along on bail during the trial and the

appeal. He has never misutilised the liberty granted to

him at any point of time. Hence, he submits that the

Petitioner may be granted bail.

3. In view of such request made by the learned counsel

for the Petitioner, the Petitioner be released on bail by

the trial court in Sessions Case No.76/33 of 2005 on

such terms and conditions as the trial court deemed it

just and proper.

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

I.A. No.580 of 2023

1. Heard.

2. Realization of fine amount shall remain stayed till

disposal of the revision.

3. The I.A. is disposed of.

(Dr. S.K. Panigrahi) Signature Not Verified Digitally Signed Judge Signed by: AYASKANTA JENA Ayaskanta Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa