Krushna Chandra Sahu vs State Of Odisha
2025 Latest Caselaw 10430 Ori

Orissa High Court

Krushna Chandra Sahu vs State Of Odisha on 25 November, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLA No.359 of 2023
            Krushna Chandra Sahu           .....     Appellant
                                                              Represented By Adv. -
                                                              Niranjan Lenka

                                          -versus-
            State Of Odisha                    .....                   Respondent
                                                         Represented By Adv. -
                                                         M/s.bibekananda Bhuyan,
                                                         J.p.patra, for OPID

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

                                         ORDER

25.11.2025 Order No.

06. I.A. No.2263 of 2025

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

2. Heard learned counsel for the Appellant as well as learned counsel for the State.

3. It is stated by learned counsel for the appellant that he has filed I.A No.2263 of 2025 with a prayer for suspension of sentence.

4. Learned counsel for the Opposite Party-OPID on the other hand submitted that the appellant has already on bail vide order dated 17.04.2023 at the time of admission of the appeal itself. Thus, the present application at the instance of the appellant with a prayer for suspension of sentence is not maintainable.

5. Learned counsel for the appellant on the other hand

contended that he is praying for the judgment of conviction. However, no such application is filed as of now.

6. In view of the aforesaid development, learned counsel for the appellant is permitted to withdraw the I.A No.2263 of 2025 with liberty to file an application for seeking judgment of conviction, if so advised.

7. With the aforesaid observations/ directions, the I.A stands disposed of.

8. A copy of the appeal memo be served on learned counsel for the OPID.

( A.K. Mohapatra) Judge

Anil

Designation: Junior Stenographer

Location: High Court of Orissa Date: 27-Nov-2025 14:37:36