Ramakanta Baliarsingh & vs State Of Odisha
2023 Latest Caselaw 12850 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CRLA No.650 of 2022
            Ramakanta Baliarsingh &      ....                     Appellants
            another                                         Mr. A. Pradhan,
                                                                  Advocate
                                        -versus-

            State of Odisha                     ....              Respondent
                                                         Mr. P.K. Mohanty,
                                                                       ASC
                                                             Ms. A. Mehta,
                                                        Advocate(Informant)
                    CORAM:
                    MR. JUSTICE D.DASH
                    MR. JUSTICE G.SATAPATHY
                                       ORDER

17.10.2023 Order No. I.A. No.1252 of 2023

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

2. The Appellants by filing this application under section 389 of Cr.P.C., have prayed for suspension of execution of sentence imposed upon them in S.T. Case No.8/16 of 2014/S.T. Case No.25/195 of 2016 by the learned 1st Additional Sessions Judge, Puri and their release on bail pending disposal of the appeal.

3. Heard learned counsel for the Appellants 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 Appellants 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 Appellants in

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custody, it is directed that the Appellants 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 Appellants 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 17.10.2023 Order No. CRLA No.650 of 2022

08. 1. List this matter in the week commencing 11.12.2023.

(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 15:16:46