Birupakshya Panda And vs State Of Odisha
2025 Latest Caselaw 4387 Ori

Orissa High Court

Birupakshya Panda And vs State Of Odisha on 24 February, 2025

Bench: S.K. Sahoo, Chittaranjan Dash

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    CRLA No.1073 of 2024
                                      Birupakshya Panda and                  .... Appellants/
                                      another                                   Petitioners
                                                           Mr. Devashis Panda,
                                                           Advocate

                                                               -versus-
                                      State of Odisha                        .... Respondent/
                                                                                Opp. Party
                                                           Mr. Sarat Pradhan,
                                                           Addl. Standing Counsel

                                                     CORAM:
                                       THE HON'BLE MR. JUSTICE S.K. SAHOO
                                   THE HON'BLE MR. JUSTICE CHITTARANJAN DASH
                                                            ORDER

Order No. 24.02.2025

02. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

This is an application for bail. Heard.

Learned counsel for the petitioners submits that the petitioners are on bail during trial.

Keeping in view the eye witnesses account i.e P.Ws.3, 11 and 14 and the evidence of the doctor (P.W.10), who noticed as many as thirteen cut injuries in different parts of the body of the deceased Nandu Rohidas and his opinion that the cause of death is homicidal and

Signed by: RAJESH KUMAR BADHEI Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, the appellant no.1 is having four criminal antecedents and CUTTACK Date: 25-Feb-2025 17:50:23

appellant no.2 is having three criminal antecedents, we are not inclined to release the petitioners on bail.

Accordingly, the prayer for bail is rejected. I.A. is disposed of.

( S.K. Sahoo) Judge

(Chittaranjan Dash) Judge

03. This is an application for stay of realization of fine.

Heard.

There shall be stay of realization of fine amount imposed on the appellants-petitioners by the learned Sessions Judge, Sambalpur vide judgment and order dated 17.09.2024 passed in S.T. Case No.117 of 2017 pending disposal of the criminal appeal.

The I.A. is disposed of.

Issue certified copy as per rules.

( S.K. Sahoo) Judge

(Chittaranjan Dash) Judge Rajesh