K. Juria vs State Of Odisha
2023 Latest Caselaw 12804 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                         CRLREV No.374 of 2023

        K. Juria                              ....         Petitioner
                                         Mr. U.K. Mohapatra , Adv.
                                 -versus-
        State of Odisha           ....                 Opposite Party
                                            Mr. G.R. Mohapatra, ASC


                   CORAM:
                   DR. JUSTICE S.K. PANIGRAHI
                                 ORDER

16.10.2023 Order No. I.A. No.519 of 2023

01. 1. This matter is taken up through hybrid

arrangement.

2. This is an application under Section 5 of the

Limitation Act, for condoning the delay of 16 days in

preferring the CRLREV.

3. Heard.

4. Considering the submission made by the learned

counsel for the Petitioner and the averments made in the

Interim Application, the delay in preferring the CRLREV

is condoned.

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

P.T.O // 2 //

CRLREV No.374 of 2023

1. Petitioner has filed this Criminal Revision

challenging the judgment of conviction and order of

sentence dated 2.11.2022 passed by the learned

Additional Chief Judicial Magistrate-cum-Assistant

Sessions Judge, Ganjam, Berhampur in S.T. Case No.24 of

2018 whereby the Petitioner has been directed to undergo

S.I for one year and also to pay fine of Rs.10,000/- and in

default of payment of the said fine to undergo further S.I.

for a period of three months, which has also been

confirmed by the learned 1st Additional Sessions Judge,

Ganjam, Berhampur vide judgment dated 05.04.2023

passed in Criminal Appeal No.78 of 2022.

2. Heard.

3. Admit.

4. Call for the L.C.R.

5. Learned Additional Government Advocate for the

State accepts and waives of notice on behalf of the

Opposite Party. An extra copy of the CRLREV be served

on him.

6. List this matter on 6th December, 2023.

I.A. No.521 of 2023

1. Heard.

// 3 //

2. Learned counsel for the Petitioner submits that the

Petitioner was all along on bail during the trial. 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 S.T. Case No.24 of 2018 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.520 of 2023

1. Heard.

2. Realization of fine of Rs.10,000/- shall remain stayed

till disposal of the revision.

3. The I.A. is disposed of.

(Dr. S.K. Panigrahi) Judge

Signature Not Verified Murmu Digitally Signed Signed by: LITARAM MURMU Reason: Authentication Location: High Court of Orissa Cuttack Date: 16-Oct-2023 19:26:06