Ganeswar @ Raja Mohanta vs State Of Odisha
2025 Latest Caselaw 4708 Ori

Orissa High Court

Ganeswar @ Raja Mohanta vs State Of Odisha on 6 March, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                          JCRLA No.29 of 2015
       Ganeswar @ Raja Mohanta .....           Appellant/Petitioner
                                                 Represented By Adv.
                                          - Mr.Arijit Mishra, Advocate.
                                 -versus-
       State of Odisha         .....        Respondent/Opp. Party
                                                 Represented By Adv.
                                             Mr.Jateswar Nayak, AGA

                                     CORAM:
                        THE HON'BLE MR. JUSTICE S.K. SAHOO
                     THE HON'BLE MISS JUSTICE SAVITRI RATHO
                                             ORDER

06.03.2025 Order No. I.A. No.279 of 2024

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

This is an application for grant of bail to the appellant-petitioner. Heard.

The appellant-petitioner has been convicted for the offence under section 302 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.20,000/- (rupees twenty thousand) and in default, to undergo rigorous imprisonment for a further period of three years for the offence under section 302 of the Indian Penal Code by the learned Addl. Sessions Judge, Jajpur vide impugned judgment and order dated 30.01.2015 in C.T. No.660 of 2013.

After going through the evidence of the eye witness (P.W.1) and the doctor (P.W.14), who had conducted the post mortem examination, we are not inclined to release the appellant-petitioner on bail.

The prayer for bail stands rejected and the I.A. is dismissed accordingly.

(S.K. Sahoo) Judge

(S.Ratho) Judge ORDER Order No. 06.03.2025

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

Heard.

There shall be stay of realization of fine amount imposed on the appellant-petitioner by the learned Additional Sessions Judge, Jajpur vide judgment and order dated 30.01.2015 passed in C.T. No.660 of 2013 pending disposal of the criminal appeal.

The I.A. is disposed of.

(S.K. Sahoo) Judge

(S.Ratho) Judge ORDER Order No. 06.03.2025

10. As the appellant is in judicial custody since 20.09.2013 and the Paper-Book has already been prepared, the matter be added to the he hearing list.

The appeal be listed for hearing in the week commencing from 21.04.2025.

(S.K. Sahoo)

Designation: ASST. REGISTRAR-CUM-SR. SECRETARY

Location: HIGH COURT OF ORISSA : CUTTACK Date: 10-Mar-2025 11:33:22 (S.Ratho) Judge