Iswar @ Ishwar Chandra vs State Of Odisha
2024 Latest Caselaw 10388 Ori

Orissa High Court

Iswar @ Ishwar Chandra vs State Of Odisha on 24 June, 2024

Bench: S.K. Sahoo, Chittaranjan Dash

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CRLA No.420 of 2021

        Iswar @ Ishwar Chandra         .....       Appellant/Petitioner
        Behera

                                                 Sk. Zafarulla, Advocate

                                     -versus-

        State of Odisha                .....     Respondent/Opp. Party

                                                 Mr. Manoranjan Mishra
                                                 Addl. Standing Counsel

                              CORAM:
                 THE HON'BLE MR. JUSTICE S.K. SAHOO
            THE HON'BLE MR. JUSTICE CHITTARANJAN DASH


                                         ORDER

Order No.                              24.06.2024
                                   I.A. No.766 of 2021


  12.               This    matter    is       taken   up   through        Hybrid

arrangement (video conferencing/physical mode).

This is an application under Section 389 of Cr.P.C. for grant of bail.

Heard.

The appellant-petitioner has been convicted under sections 120-B/121/121-A of the Indian Penal Code, sections 3 & 5 of Official Secrets Act and sentenced to undergo imprisonment for life for the offence under section 120-B of the Indian Penal Code, imprisonment

for life and to pay a fine of Rs.10,000/- (rupees ten thousand), in default of payment of fine, to further undergo R.I. for a period of one year each for the offences under sections 121/121-A of the Indian Penal Code, R.I. for a period of ten years for the offence under section 3 of the Official Secrets Act and R.I. for a period of two years for the offence under section 5 of the Official Secrets Act and all the sentences were directed to run concurrently by the learned Additional Sessions Judge, Balasore in Sessions Trial No.6/117 of 2016.

Learned counsel for the State submitted that as per the instruction dated 28.05.2024, the petitioner has got no criminal antecedent and his conduct in jail is satisfactory, which is taken on record.

After hearing the learned counsel for both the parties and perusing the impugned judgment and the materials available on record, we are not inclined to release the petitioner on bail. Accordingly, prayer for bail stands rejected.

I.A. is accordingly disposed of.

( S.K. Sahoo) Judge

( Chittaranjan Dash) Judge

13. Since the paper book has already been prepared, the matter be added to the hearing list in due course.

( S.K. Sahoo) Judge

( Chittaranjan Dash) Judge

RKM

Signed by: RABINDRA KUMAR MISHRA

Location: HIGH COURT OF ORISSA, CUTTACK Date: 24-Jun-2024 18:32:59