Orissa High Court

Santlal vs State Of Odisha on 2 May, 2024

Author: D.Dash

Bench: D.Dash

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                   CRLA No.69 of 2023
 Santlal                      .....        Appellant
                                                 Represented By Adv. -
                                                 Manoranjan Padhy

                                 -versus-
 State Of Odisha                       .....               Respondent
                                                Represented By Adv. -
                                                S. N. Das, ASC

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

                               ORDER

02.05.2024 Order No. I.A No.141 of 2023

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

2. The Appellant, by filing this application, has prayed for suspension of further execution of sentence imposed upon him in Trial Register No.01 of 2019, arising out of Gudari P.S Case No.78 of 2019 disposed of on 31.10.2019 under section 389 Cr.P.C and his release on bail 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, this Court is not inclined to accept the prayer as advanced in the application.

5. The I.A is accordingly dismissed.

(D. Dash), Judge ORDER 02.05.2024

No.

06. 1. List this Appeal for hearing in the week commencing 23.09.2024.

2. Issue urgent certified copy as per rules.

(D. Dash), Judge.

Gitanjali

Designation: Junior Stenographer