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Biranchi Kumar Parida vs State Of Odisha & Others
2023 Latest Caselaw 11511 Ori

Citation : 2023 Latest Caselaw 11511 Ori
Judgement Date : 21 September, 2023

Orissa High Court
Biranchi Kumar Parida vs State Of Odisha & Others on 21 September, 2023
             IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CRLA No.593 of 2023

              Biranchi Kumar Parida                  ....       Appellant

                                    Mr. M.K. Chand, Advocate

                                          -versus-

              State of Odisha & others               ....     Respondents

                                    Mr. Manoranjan Mishra
                                    Addl. Standing Counsel
                                    CORAM:
                               JUSTICE S.K. SAHOO
                                      ORDER
Order No.                           21.09.2023

   03.              This   matter    is    taken     up   through      Hybrid

arrangement (video conferencing/physical mode).

This criminal appeal has been filed under section 372 of Cr.P.C. challenging the judgment and order dated 26.04.2023 passed by the learned Asst. Sessions Judge, Anandapur in S.T. Case No.39/259 of 2005 in acquitting the respondents nos.2 to 10 of the charges under sections 147/148/323/324/326/294/ 336/506/307/149 of the Indian Penal Code.

Perused the impugned judgment. Heard Mr. M.K. Chand, learned counsel for the appellant and Mr. Manoranjan Mishra, learned Addl. Standing Counsel for the State.

Admit.

Call for the trial Court records.

// 2 //

Issue bailable warrant of arrest against the respondents nos.2 to 10 in view of provision under section 390 of Cr.P.C. and on their appearance before the learned trial Court i.e. Asst. Sessions Judge, Anandapur in S.T. Case No.39/259 of 2005, they shall be released on bail on such terms and conditions as it deem fit and proper pending disposal of this appeal.

A copy of the order be communicated to the learned trial Court forthwith.

Requisites for issuance of notice to the respondent nos. 2 to 10 by speed post with proof of delivery shall be filed by Monday (25.09.2023).

( S.K. Sahoo) Judge

Sipun

Signature Not Verified Digitally Signed

Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 22-Sep-2023 18:30:36

 
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