Dora Behera vs State Of Odisha
2023 Latest Caselaw 13129 Ori

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                   CRLREV No.529 of 2023

                                  Dora Behera                          ....          Petitioner
                                                               Mr. Sanjay Kumar Pradhan, Adv.
                                                           -versus-
                                  State of Odisha                     .... Opposite Parties
                                                                     Mr. Debasish Nayak, AGA

                                             CORAM:
                                             DR. JUSTICE S.K. PANIGRAHI
                                                           ORDER

Order 19.10.2023 No.

01. 1. This matter is taken up through hybrid

arrangement.

2. Through this Criminal Revision the Petitioner has

not only challenged the judgment and order dated

23.02.2023 passed by the learned Additional Chief

Judicial Magistrate-cum-Assistant Sessions Judge,

Ganjam, Berhampur in S.T. Case No.99 of 2018/(S.T. Case

No.112 of 2018 G.D.C.) but has also challenged the

judgment and order dated 30.06.2023 passed by the

learned 3rd Additional Sessions Judge, Berhampur,

Ganjam in Criminal Appeal No.12/2023.

3. Heard.

4. Admit.

Signature Not Verified

5. Call for the L.C.R.

Digitally Signed Signed by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa

Date: 20-Oct-2023 11:06:52 P.T.O // 2 //

6. Learned counsel for the State waives of notice on

behalf of the Opposite Party. An extra copy of the brief be

served on him within three working days hence.

7. List this matter on 18th December, 2023.

I.A. No.729 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 S.T. Case No.99 of 2018/(S.T. Case

No.112 of 2018 G.D.C) 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.730 of 2023

1. Heard.

2. Realization of fine amount shall remain stayed till

disposal of the revision.

3. The I.A. is disposed of.

(Dr. S.K. Panigrahi) Signature Not Verified Digitally Signed Judge Ayaskanta Signed by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa