Sagar Mallik vs State Of Odisha
2024 Latest Caselaw 9564 Ori

Orissa High Court

Sagar Mallik vs State Of Odisha on 17 May, 2024

Author: D. Dash

Bench: D. Dash

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLA NO.495 OF 2024
             Sagar Mallik                           ....         Appellant
                                                    Represented By Adv.
                                             -Mr.Suryakanta Palai. Panda.
                                       -versus-
             State of Odisha                     ....          Respondent
                                                    Represented By Adv.
                                                -Mr.P.K. Mohanty, ASC.
                                      CORAM:
                                MR. JUSTICE D. DASH
                                      ORDER

17.05.2024 CRLA NO.495 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 17.05.2024 Order No. I.A. NO.1225 OF 2024

02. 1. Heard.

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

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

(D. Dash), Judge.

ORDER 17.05.2024 Order No. I.A. NO.1226 OF 2024

03. 1. The Appellant-Petitioner by filing this application has prayed for grant of bail.

2. Heard learned Counsel for the Appellant-Petitioner 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 witnesses including the informant-cum-victim (P.W.1); further viewing the surrounding circumstances such the period of detention of the Appellant-Petitioner during trial as also now being on bail. As the Appeal is not like to be heard and disposed of so soon; I am inclined to direct for suspension of execution of sentence imposed upon this Appellant-Petitioner in connection with C.T. (Special) Case No.160 of 2021 by the learned Additional District & Sessions Judge-cum-Special Court under POCSO Act, Jajpur till disposal of this Appeal and the Appellant-Petitioner be released on bail pending disposal of this Appeal.

Accordingly, it is directed that the Appellant-Petitioner be released on bail on such terms and conditions as deemed just and proper by the learned Additional District & Sessions Judge-cum- Special Court under POCSO Act, Jajpur pending disposal of this Appeal.

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

(D. Dash), Judge ORDER 17.05.2024 CRLA NO.495 OF 2024 Order No.

04. 1. List this Appeal for hearing on 25th October 2024.

Issue urgent certified copy as per rules.

Digitally Signed (D. Dash), Signed by: NARAYAN HO Judge.

Reason: Authentication
Location: OHC
Date: 21-May-2024
       Narayan    16:32:20