Somu @ Soumya Ranjan Patra vs State Of Orissa
2024 Latest Caselaw 12591 Ori

Orissa High Court

Somu @ Soumya Ranjan Patra vs State Of Orissa on 1 August, 2024

Author: G. Satapathy

Bench: G. Satapathy

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 CRLA No.350 of 2024

                     Somu @ Soumya Ranjan Patra ...                               Appellant
                                                        Mr. C.R. Satapathy, Advocate
                                                     -versus-
                     State of Orissa                               ...           Respondent
                                                                   Mr. S.S. Pradhan, AGA
                                                       CORAM:
                                                JUSTICE G. SATAPATHY

                                                     ORDER(ORAL)

       Order No.                                      01.08.2024
          03.                         1.      This   matter   is       taken   up   through   Hybrid

Arrangement (Virtual/Physical Mode).

2. Mr. Cheera Ranjan Satapathy, learned counsel for the appellant is present, so also Mr. S.S. Pradhan, learned AGA, but none appears for the victim despite being duly informed.

3. The appellant could not satisfy the Court that he was on bail during trial and, thereafter, admitted to bail immediate after conviction on the date of judgment under Section 389(3) of the CrPC.

4. In such situation, the appellant is, hereby, directed to file the copy of the order passed by the learned trial Court in an application under Section 389(3) of the CrPC by the next date.

Location: High Court of Orissa Date: 02-Aug-2024 17:01:59 (G. Satapathy) Judge Subhasmita