Citation : 2023 Latest Caselaw 13447 Ori
Judgement Date : 31 October, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.490 of 2023
Ramesh Swain and others .... Appellants
Mr. S.M.P. Patro,
Advocate
-versus-
State of Odisha .... Respondent
Mrs. S. Pattanaik,
AGA
CORAM:
MR. JUSTICE D.DASH
MR. JUSTICE G.SATAPATHY
ORDER
31.10.2023 I.A. No.1080 of 2023 Order No.
04. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.
2. The Appellants by filing this application under section 389 of Cr.P.C., have prayed for suspension of execution of sentence imposed upon them in S.T. No.04 of 2013 by the learned Additional Sessions Judge, Aska, Ganjam and their release on bail pending disposal of the appeal.
3. Heard learned counsel for the Appellants 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 Appellants in the entire incident as those emanate from the evidence tendered through the witnesses examined from the side of the prosecution in the trial, we are not inclined to grant bail to the Appellants at this stage.
// 2 //
Hence, the bail application of the Appellants stands rejected.
5. The I.A. is accordingly disposed of.
(D. Dash) Judge
(G. Satapathy) Judge ORDER 31.10.2023 Order No. CRLA No.490 of 2023
05. 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
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