Bikram Rout vs State Of Odisha
2024 Latest Caselaw 5901 Ori

Orissa High Court

Bikram Rout vs State Of Odisha on 2 April, 2024

Bench: D. Dash, V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CRLA No. 1111 of 2023

             Bikram Rout                        ....                  Appellant
                                                     Mr. S.K. Sahoo, Advocate
                                          -versus-

             State of Odisha                    ....                Respondent

                                                      Mr. P.K. Mohanty, ASC

                               CORAM:
                               Mr. JUSTICE D. DASH
                               Mr. JUSTICE V. NARASINGH

                                        ORDER

02.04.2024 Order No.

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

2. Heard.

3. Considering the submissions made and on going through the averments taken in the application the delay in the filing the appeal is hereby condoned.

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

(D.Dash) Judge

(V. Narasingh) Judge

Order No.

02. 1. Heard.

2. Admit.

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

4. List this matter on 25.06.2024.

(D.Dash) Judge

(V. Narasingh) Judge

Order No.

03. 1. Heard.

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

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

(D.Dash) Judge

(V. Narasingh) Judge

Order No.

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

2. The Appellant by filing this Application under Section 389 of the Cr.P.C. has prayed for suspension of execution of sentence imposed upon him for the conviction recorded under Section 302/34 of the Indian Penal Code by the learned Additional Sessions Judge, Angul in C.T.(S) Case No.29 of 2020 pending disposal of this Appeal.

3. Heard learned Counsel for the Appellant and learned Counsel for the State.

4. Taking into account the submissions made and on going through the impugned judgment of conviction as well as the role of this Appellant as it reveals from the evidence of the prosecution witnesses; we are not inclined to accept the prayer as advanced in the application.

5. The I.A is accordingly dismissed.

(D.Dash) Judge

(V. Narasingh) Judge

PKS/Ayesha

Designation: Junior Stenographer

Location: High Court of Orissa Date: 03-Apr-2024 14:32:05