Satrujit Naik And Another vs State Of Odisha
2023 Latest Caselaw 13444 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLA No.660 of 2018
            Satrujit Naik and another      ....                   Appellants
                                                          Mr. B.B. Routray,
                                                                  Advocate
                                        -versus-

            State of Odisha                    ....              Respondent
                                                        Mr. G.N. Rout, ASC
                    CORAM:
                    MR. JUSTICE D.DASH
                    MR. JUSTICE G.SATAPATHY
                                       ORDER

31.10.2023 Order No. I.A. No.2577 of 2023

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

2. The Appellant No.1, namely, Satrujit Naik 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. (s) Case No.18 of 2013 by the learned Additional Sessions Judge, Angul and his release on bail pending disposal of the appeal.

3. Heard learned counsel for the Appellant No.1 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 No.1 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 No.1 in custody and release of co-convict on bail, it is directed that the Appellant No.1, namely, Satrujit Naik be released on bail in the

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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 Appellant No.1 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 31.10.2023 Order No. CRLA No.660 of 2018

12. 1. List this matter in the week commencing 12.02.2024.

(D. Dash) Judge

(G. Satapathy) Judge

Kishore/Subhasmita

Signature Not Verified Digitally Signed Signed by: SUBHASMITA DAS Designation: Jr.Stenographer Reason: Authentication Location: High Court of Orissa Date: 01-Nov-2023 13:40:19