Orissa High Court

Susthira Pal vs State Of Odisha on 15 May, 2025

Author: G. Satapathy

Bench: G. Satapathy

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           CRLA No. 1232 of 2024

                      Susthira Pal                             ...          Appellant
                                                              Smt. S. Jena, Advocate
                                                   -versus-
                      State of Odisha                          ...       Respondent
                                                        Mr. M.K. Mohanty, Addl. PP

                                                  CORAM:
                                           JUSTICE G. SATAPATHY

                                                ORDER(ORAL)

15.05.2025 CRLA No. 1232 of 2024 & I.A. No. 2971 of 2024 Order No.

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

2. Smt. Sujata Jena, learned counsel for the appellant seeks for an adjournment in the matter, but since the appellant-petitioner has been convicted and sentenced to undergo RI for 10 years, the learned State Counsel is, however, at liberty to file written objection to the bail application of the appellant- petitioner in terms of the judgment passed by the Apex Court in Atul Tripathi vs. State of Uttar Pradesh and Others; (2014) 9SCC 177 by next date.

3. List this matter on 10th July, 2025.

Signed by: PRIYAJIT SAHOO (G. Satapathy) Reason: Authentication Judge Location: HIGH COURT OF ORISSA Date: 16-May-2025 15:23:36

S.Sasmal