Citation : 2023 Latest Caselaw 12848 Ori
Judgement Date : 17 October, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.670 of 2016
Manjar Hussain .... Appellant
Ms. G. Majhi,
Advocate
-versus-
State of Odisha .... Respondent
Mr. S.K. Nayak, AGA
CORAM:
MR. JUSTICE D.DASH
MR. JUSTICE G.SATAPATHY
ORDER
17.10.2023 I.A. No.2250 of 2023 Order No.
07. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.
2. The Appellant, namely, Manjar Hussain 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. No.13 of 2014 by the learned 2nd Additional Sessions Judge, Rourkela 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 in the entire incident as those emanate from the evidence tendered through the witnesses examined from the side of the prosecution in the trial, we are not inclined to grant bail to the Appellant at this stage.
Hence, the bail application of the Appellant stands rejected.
// 2 //
5. The I.A. is accordingly disposed of.
(D. Dash) Judge
(G. Satapathy) Judge ORDER 17.10.2023 Order No. CRLA No.670 of 2016
08. 1. List this matter in the week commencing 04.12.2023.
(D. Dash) Judge
(G. Satapathy) Judge
Kishore/Subhasmita
Signature Not Verified Digitally Signed Signed by: KISHORE KUMAR SAHOO Designation: Secretary Reason: Authentication Location: High Court of Orissa Date: 18-Oct-2023 15:16:45
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