Chandra Sekhar Pradhan vs State Of Odisha
2023 Latest Caselaw 10982 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CRLREV NO.471 OF 2023
            Chandra Sekhar Pradhan           ....           Petitioner
                                      Mrs.Chandana Mishra, Advocate
                                   -versus-
            State of Odisha                  ....      Opposite Party
                                              Mr.D.K. Mishra, AGA.
                      CORAM:
                      MR. JUSTICE D.DASH

                                         ORDER

Order No.                               08.09.2023
 01.        1.     This matter is taken up through hybrid arrangement

(virtual/ physical) mode.

2. Heard.

Admit.

3. The digitized copy of the Trial Court record be called for.

4. List this CRLREV in the week commencing 18th December, 2023.

(D. Dash) Judge.

                                        ORDER
                                       08.09.2023
Order No.                        I.A. NO.654 OF 2023
 02.        1.     Heard.

2. There shall be stay realization of fine till disposal of the Revision.

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

(D. Dash), Judge.

                                                                   // 2 //




                                                              ORDER
                                                             08.09.2023
                   Order No.                           I.A. NO.655 OF 2023
                         03.       1.      Heard.

2. Considering the submissions made and on going through the impugned judgments; further taking into account the fact that the Petitioner was inside the custody during trial and pendency of the Revision; this Court is inclined to direct that further execution of sentence imposed upon this Petitioner in connection with G.R. Case No.413 of 2004 (T.R. No. 88 of 2014) by the learned J.M.F.C., Balliguda confirmed in Criminal Appeal No. 19 of 2017 shall remain suspended till disposal of this Revision and the Petitioner be released on bail pending disposal of this Revision.

3. Accordingly, it is directed that the Petitioner be released on bail on such terms and conditions as deemed just and proper by the Trial Court pending disposal of this Revision.

4. The I.A is accordingly disposed of.

Issue urgent certified copy as per rules.

(D. Dash), Judge.

Narayan

Signature Not Verified Digitally Signed Signed by: NARAYAN HO Designation: Peresonal Assistant Reason: Authentication Location: OHC Date: 12-Sep-2023 14:58:01