Bulu Senapati @ Ashok vs State Of Odisha
2023 Latest Caselaw 13383 Ori

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                   CRLREV No.571 of 2023

                                  Bulu Senapati @ Ashok                    ....        Petitioner(s)
                                                                    Mr. Bijaya Kumar Sahoo, Adv.
                                                                -versus-
                                  State of Odisha                         .... Opposite Parties
                                                                     Mr. Dhananjaya Mund, AGA

                                            CORAM:
                                            DR. JUSTICE S.K. PANIGRAHI
                                                            ORDER

Order 30.10.2023 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

04.07.2023 passed by the learned Chief Judicial

Magistrate-cum-Assistant Sessions Judge, Nayagarh in

G.R. Case No.02 of 2023 but has also challenged the

judgment and order dated 03.10.2023 passed by the

learned Sessions Judge, Nayagarh in Criminal Appeal

No.33 of 2023.

3. Heard.

4. Admit.

5. Call for the L.C.R.

Signature Not Verified Digitally Signed Signed by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa

Date: 30-Oct-2023 18:05:15 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 15th December, 2023.

I.A. No.782 of 2023

1. Heard.

2. Learned counsel for the Petitioner submits that the

Petitioner has been in custody since the date of his

arrest i.e. 04.06.2022.

3. Considering the facts and submission made by the

learned counsel for the Petitioner, this Court directs

that the Petitioner be released on bail by the trial court

in G.R. Case No.02 of 2023 on such terms and

conditions as the trial court deems it just and proper.

4. The I.A. is disposed of accordingly.

I.A. No.783 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) Judge Ayaskanta Signature Not Verified Digitally Signed Signed by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa