Rama Chandra Sethy vs State Of Odisha
2025 Latest Caselaw 2271 Ori

Orissa High Court

Rama Chandra Sethy vs State Of Odisha on 9 January, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CRLA No.1355 of 2024
        Rama Chandra Sethy             .....    Appellant
                                                          Represented By Adv. -
                                                          Arijeet Mishra

                                       -versus-
        State Of Odisha                      .....                 Respondent
                                                      Represented By Adv. -
                                                      Mr. M.R. Mohanty,
                                                      A.G.A.

                               CORAM:
                 THE HON'BLE MR. JUSTICE ADITYA KUMAR
                             MOHAPATRA


                                      ORDER

Order No.                             09.01.2025

      01.   1.      This     matter   is    taken    up     through      Hybrid

Arrangement (Virtual/Physical Mode).

2. Heard.

3. Admit.

4. The digitized copy of the LCR be called for.

5. List this matter immediately after receipt of the LCR for orders.

6. Heard.

7. As an interim measure the realization of fine amount awarded by the Court below shall remain stayed till disposal of the appeal.

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

9. This is an application for bail.

10. It is stated by the learned counsel for the appellant that the appellant has been convicted for commission of offence punishable under Section 20(b)(ii)(B) of the N.D.P.S. Act and that he has been sentenced to undergo RI for a period of two years and six months. Learned counsel for the appellant further contended that the appellant was on bail during trial and even after the judgment he has been enlarged on bail by the learned trial court.

11. Considering such submissions, the appellant is directed to surrender before the learned Additional Sessions Judge cum Special Judge, Athagarh in connection with Kanpur P.S. Case No.64/2005 corresponding to Spl. Case No.14/2020 and move an application for bail. In such eventuality he shall be released on bail subject to such terms and conditions as deemed just and proper by the trial court.

12. Accordingly, I.A. stands disposed of.

(A.K. Mohapatra)

Judge Rubi

Signed by: RUBI BEHERA Page 2 of 2.

Location: High Court of Orissa, Cuttack Date: 13-Jan-2025 11:21:42