Arif Quresi & Others vs State Of Odisha
2024 Latest Caselaw 10578 Ori

Orissa High Court

Arif Quresi & Others vs State Of Odisha on 25 June, 2024

Author: D. Dash

Bench: D. Dash

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLA NO.564 OF 2024
            Arif Quresi & Others                    ....            Appellants
                                                         Represented By Adv.
                                                          -Mr.Devashis Panda
                                        -versus-
            State of Odisha                         ....         Respondent
                                                      Represented By Adv.
                                                     -Mr.S.K. Nayak, AGA.
                                CORAM:
                     THE HON'BLE MR. JUSTICE D. DASH
                                ORDER

25.06.2024 CRLA NO.564 OF 2024 Order No.

01. 1. The matter is taken up through hybrid mode.

2. Heard.

Admit.

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

(D. Dash), Judge.

ORDER 24.06.2024 Order No. I.A. NO.1393 OF 2024

02. 1. Heard.

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

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

(D. Dash), Judge.

ORDER 25.06.2024 Order No. I.A. NO.1392 OF 2024

03. 1. The Appellants-Petitioners by filing this application has prayed for grant of bail.

2. Heard learned Counsel for the Appellants-Petitioners and learned Counsel for the Respondent-State.

3. Considering the submissions made and on going through the impugned judgment of conviction as also the depositions of the material witnesses; further viewing the surrounding circumstances as the Appeal is not likely to be heard and disposed of so soon; I am inclined to direct for suspension of execution of sentence imposed upon this Appellants-Petitioners (Arif Quresi, Chand @ Bashir Ahmad Quresi and Sitara Bano) in connection with Sessions Trial No.26/4 of 2020-2021 (E-Registration No.26 of 2020) by the learned Additional Sessions Judge, Sundargarh till disposal of this Appeal and the Appellants-Petitioners be released on bail pending disposal of this Appeal.

Accordingly, it is directed that the Appellants-Petitioners be released on bail on such terms and conditions as deemed just and proper by the learned Additional Sessions Judge, Sundargarh pending disposal of this Appeal.

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

(D. Dash), Judge ORDER 25.06.2024 CRLA NO.564 OF 2024 Order No.

04. 1. List this Appeal for hearing on 29th October 2024.

Issue urgent certified copy as per rules.

Digitally Signed (D. Dash),

Designation: Personal Assistant Judge. Reason: Authentication Location: OHC Date: 27-Jun-2024 16:39:11 Narayan