Purnima Sethy vs State Of Odisha
2023 Latest Caselaw 13352 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLA No.419 of 2018
            Purnima Sethy                  ....                   Appellant
                                                        Mr. B.K. Mohanty,
                                                                 Advocate
                                        -versus-

            State of Odisha                    ....              Respondent
                                                     Mr. S.K. Nayak, AGA
                    CORAM:
                    MR. JUSTICE D.DASH
                    MR. JUSTICE G.SATAPATHY
                                       ORDER

30.10.2023 Order No. I.A. No.297 of 2018

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

2. The Appellant, namely, Purnima Sethy by filing this application under section 389 of Cr.P.C., has prayed for suspension of execution of sentence imposed upon him in C.T. (Ss) Case No.50 of 2015 by the learned Additional Sessions Judge, Kamakshyanagar and her 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 which are impeached on various grounds and other surrounding circumstances including the period of detention of the Appellant in custody and release of co-convict on bail, it is directed that the Appellant be released on bail in the above mentioned case pending

// 2 //

disposal of this appeal on such terms and conditions as deemed just and proper by the trial Court with further condition that the Appellant 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 30.10.2023 Order No. CRLA No.419 of 2018

08. 1. List this matter in the week commencing 04.12.2023 along with JCRLA No.2 of 2021.

(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: 31-Oct-2023 15:18:33