Simanchal Das vs State Of Odisha
2023 Latest Caselaw 12541 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLA No.588 of 2021
            Simanchal Das                    ....                  Appellants
                                                            Ms. B. Tripathy,
                                                                  Advocate
                                         -versus-

            State of Odisha                     ....             Respondent
                                                         Mr. P.K. Mohanty,
                                                                     ASC
                      CORAM:
                      MR. JUSTICE D.DASH
                      MR. JUSTICE G.SATAPATHY
                                        ORDER

12.10.2023 Order No. I.A. No.1101 of 2023

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

2. The Appellant, namely, Simanchal Das 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.316 of 2013/CIS No.634 of 2015 by the learned Additional Sessions Judge, Chatrapur 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, further keeping in view the role said to have been played by the Appellant, namely, Simanchal Das in the entire incident as those emanate from the evidence tendered through the witnesses examined from the side of the prosecution in the trial which are impeached on various grounds and other surrounding circumstances including the period of detention of the Appellant in custody, it is directed that the

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Appellant, namely, Simanchal Das be released on bail in the above mentioned case pending disposal of this appeal on such terms and conditions as deemed just 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 12.10.2023 Order No. CRLA No.588 of 2021

10. 1. List this matter on 05.12.2023.

(D. Dash) Judge

(G. Satapathy) Judge

kishore

Signature Not Verified Digitally Signed Signed by: KISHORE KUMAR SAHOO Designation: Secretary Reason: Authentication Location: High Court of Orissa Date: 13-Oct-2023 10:33:25