Bapi @ Santosh Kumar vs State Of Odisha
2025 Latest Caselaw 6656 Ori

Orissa High Court

Bapi @ Santosh Kumar vs State Of Odisha on 4 April, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLA No.503 of 2022


        Bapi @ Santosh Kumar
        Bedant                             ....                        Appellant
                                                   Mr. B.S. Dasparida, Advocate


                                        -versus-
        State of Odisha                    ....                    Respondent
                                                           Mr. A. Tripathy, AGA

                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY
                                    ORDER

04.04.2025 I.A. No.957 of 2022 Order No.

09. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard.

3. This application has been filed seeking for grant of bail by suspending the sentence.

4. This Court after going through the materials available on record and the nature of offence committed by the appellant, is not inclined to allow the prayer.

5. I.A. accordingly stands rejected.

(Biraja Prasanna Satapathy) Judge

P.T.O. // 2 //

1. Heard.

2. In the meantime, there shall be stay of realization of the fine so imposed vide the impugned judgment.

(Biraja Prasanna Satapathy) Judge

1. Heard.

2. Learned counsel for the Appellant does not intend to press this I.A.

3. I.A. stands disposed of as not pressed.

(Biraja Prasanna Satapathy) Judge

1. Registry is directed to prepare the paper book and list this matter for final hearing on 02.05.2025.

(Biraja Prasanna Satapathy)

Reason: Authentication Basudev Location: High Court of Orissa, Cuttack