Akhaya Kumar Biswal vs State Of Odisha & Another
2023 Latest Caselaw 11559 Ori

Citation : 2023 Latest Caselaw 11559 Ori
Judgement Date : 22 September, 2023

Orissa High Court

Akhaya Kumar Biswal vs State Of Odisha & Another on 22 September, 2023

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLREV NO.500 OF 2023
             Akhaya Kumar Biswal                    ....            Petitioner
                                                    Mr.D.K. Pani, Advocate
                                         -versus-
             State of Odisha & Another              ....    Opposite Parties
                                                    Mr.P.K. Mohanty, ASC.
                       CORAM:
                       MR. JUSTICE D.DASH
                                     ORDER

Order No. 22.09.2023

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 22.09.2023 I.A. NO.692 OF 2023 & Order No. I.A. NO.697 OF 2023

02. 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 execution of sentence imposed upon this Petitioner in connection with ICC(GN) Case No.75 of 2018 (T.C. No. 114 of 2019) by the learned Nyayadhikari Grama Nyayalaya, Ghasipura confirmed in Criminal Appeal No.03 of 2021 shall remain suspended till

// 2 //

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.

It is also directed that the realization of compensation in terms of the order of the Courts below shall remain stayed until further order.

4. The I.As are 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: 25-Sep-2023 16:19:30