Sambaru Parabhoi And Others vs State Of Odisha
2025 Latest Caselaw 4286 Ori

Orissa High Court

Sambaru Parabhoi And Others vs State Of Odisha on 20 February, 2025

Author: G. Satapathy

Bench: G. Satapathy

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         CRLA No.403 of 2024
     Sambaru Parabhoi and others ...                                        Appellants
                                                             Mr. J. Panda, Advocate
                                             -versus-
     State of Odisha                                         ...           Respondent
                                                             Mr. S.K. Rout, Addl. PP
                                  CORAM:
                          JUSTICE G. SATAPATHY
                               ORDER(ORAL)

20.02.2025 CRLA No.403 of 2024 & I.A. No.863 of 2024 Order No.

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

2. Since the Appellants seek for bail for their conviction and maximum substantive sentence of rigorous imprisonment for ten years, the State is at liberty to file objection to the bail application of the Appellants in terms of the judgment passed by the Apex Court in Atul Tripathy V. State of Uttar Pradesh and others; (2014) 9 SCC 177.

3. Further Mr. J. Panda, learned counsel for the Appellants is permitted to take the soft copy of the LCR in his own pen drive by redacting the Case Diary, so that he can take instruction in the matter.

4. Accordingly, list this matter on 12th March, 2025.

(G. Satapathy) Judge Jina

Location: High Court of Orissa Date: 21-Feb-2025 19:38:24