Ajit Pradhan vs State Of Odisha
2024 Latest Caselaw 10346 Ori

Orissa High Court

Ajit Pradhan vs State Of Odisha on 21 June, 2024

Author: D.Dash

Bench: D.Dash

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                        CRLA No.813 of 2023
      Ajit Pradhan                .....               Appellants
                                         Represented By Adv.-
                                         Mr. Niranjan Panda

                                     -versus-
      State Of Odisha                      .....             Respondent
                                                   Represented By Adv. -
                                                   Mr. S.K. Nayak, AGA

                              CORAM:
                  THE HON'BLE MR. JUSTICE D.DASH
                               ORDER

21.06.2024 I.A. No.1730 of 2023

Order No.

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

2. The Appellant, by filing this application under section 389, Cr.P.C. has prayed for suspension of further execution of sentence and his release on bail pending disposal of this Appeal which he has filed challenging the judgment of conviction and order of sentence dated 22.02.2023.

3. Heard Mr.N. Panda, learned counsel for the Appellant and Mr. S.K. Nayak, learned counsel for the State.

4. Taking into account the submissions made and on going through the impugned judgment of conviction passed by the Trial Court as well as the depositions of the witnesses, further viewing the role of this Appellant as emanate from the evidence and other surrounding circumstances when the Appellant has

remained in custody since March, 2022 and the Appeal is not likely to be disposed of early; further viewing the surrounding circumstances, while being inclined to order that the execution of sentence of imprisonment imposed upon the Appellant shall remain under suspension; it is directed that the Appellant (Ajit Pradhan) be released on bail in connection with 2(a)CC No.08 of 2022 (NDPS Act) arising out of P.R. No.56/2021-22 of Inspector of Excise, Boudh by the learned Sessions Judge-cum- Special Judge, Boudh on such terms and conditions as deemed just and proper by the Trial Court with further condition that the Appellant will not indulge himself in any criminal activity; shall not leave the jurisdiction of the court without prior permission of the trial court and he will positively surrender before the Trial Court as and when so required, pending disposal of this Appeal.

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

Issue urgent certified copy as per rules.

(D. Dash), Judge

ORDER 21.06.2024 Order No.

02. 1. List this matter on 21st October, 2024 for hearing.

(D. Dash),

SignedHby: HIMANSU SEKHAR DASH