Prasanna Kumar Patra vs State Of Odisha & Anr
2023 Latest Caselaw 13008 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                      CRLREV No. 517 of 2023

            Prasanna Kumar Patra                ........   Petitioner
                                                   Mr. A.K. Das, Adv.
                              -Versus-

            State of Odisha & Anr.        .......... Opposite Parties
                                            Mr. G.R. Mohapatra, ASC

                       CORAM:
                       DR. JUSTICE S.K. PANIGRAHI

                              ORDER

18.10.2023 Order No.

02. 1. This matter is taken up through hybrid

arrangement.

2. Petitioner has filed this Criminal Revision

challenging the judgment of conviction and order of

sentence dated 23.02.2023 passed by the learned

J.M.F.C., Balasore in 1CC Case No.318 of 2009, whereby

the Petitioner has been directed to undergo S.I for six

months and to pay a fine of Rs.8,00,000/- which has also

been confirmed by the learned Additional Sessions

Judge-cum-Presiding Officer, Designated Court under

OPID Act, Balasore vide judgment dated 29.08.2023

passed in Criminal Appeal No.15/19 of 2023.

3. Heard.

4. Admit.

5. Call for the L.C.R.

6. Learned Additional Standing Counsel for the

State accepts and waives of notice on behalf of the

Opposite Party No.1. An extra copy of the CRLREV be

served on him.

7. Issue notice to the Opposite Party No.2 through

Registered Post with A.D./Speed Post making it

returnable by 21st November, 2023. Requisites shall be

filed within three working days hence.

8. List this matter on 22nd November, 2023.

I.A. Nos.712 & 713 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 1CC Case No.318 of 2009 on

such terms and conditions as the trial court deemed it

just and proper.

4. Realization of fine of Rs.8,00,000/- shall remain

stayed till disposal of the revision.

5. Both the I.A. is disposed of accordingly.

(Dr. S.K. Panigrahi) Judge

Murmu

Signature Not Verified Digitally Signed Signed by: LITARAM MURMU Reason: Authentication Location: High Court of Orissa Cuttack Date: 19-Oct-2023 20:23:44