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[Cites 3, Cited by 0]

Orissa High Court

JCRLA/8/2018 on 3 December, 2020

Author: S. K. Mishra

Bench: S. K. Mishra

                                  JCRLA No.8 of 2018




05.   03.12.2020               I.A. No.48 of 2018
                               This matter is taken up through Video Conferencing
                   because of COVID-19 pandemic.
                               Heard   Mr.   J.   Kamila,   learned   counsel   for the
                   petitioners/ appellants and Mr. G. N. Rout, learned Additional
                   Standing Counsel for the State.
                               This I.A. has been filed under Section 389 of the
                   Cr.P.C. by the petitioners/ appellants- Jharana Sahani and
                   Sarbeswar Naik for grant of bail upon appeal and suspension of
                   sentence.
                               In this case, the petitioners/ appellants have been
                   convicted and sentenced to undergo imprisonment for life each
                   for the offence under Section 302/34 of the I.P.C. vide the
                   judgment of conviction and order of sentence dated 26.10.2017
                   passed by the learned Sessions Judge, Kandhamal, Phulbani in
                   Sessions Trial No.118 of 2016.
                               Admittedly, there is no eye witness to the occurrence
                   alleged to have been committed by the petitioners/ appellants
                   in conspiracy with the acquitted accused-Jagadish Behera.
                   From the circumstances appearing in this case, we are of the
                   view that the learned Sessions Judge, Kandhamal, Phulbani
                   has taken a wrong presumption against the petitioners/
                   appellants and has come to an erroneous conclusion. Moreover,
                   the petitioner/ appellant no.1 is a        permanent resident of
                   village Padarsahi, P.S.- Phulbani Sadar, District- Kandhamal
                   and petitioner/ appellant no.2 is a permanent resident of
                   village Jarakapada, P.S.- Phiringia, District- Kandhamal.
                   Hence, there is       no reasonable apprehension of their
                   abscondance from the process of justice, if released on bail.
                        2




              In that view of the matter, we allow the application of
     the petitioners/ appellants for grant of bail upon appeal and
     suspension of sentence.
              Let the petitioners/ appellants- Jharana Sahani and
     Sarbeswar Naik be released on bail on such terms and
     conditions as deemed just and proper by the learned Sessions
     Judge, Kandhamal, Phulbani in the aforesaid case.
              The I.A. is disposed of accordingly.
              As restrictions are continuing due to COVID-19
     pandemic, learned counsel for the parties may utilize the soft
     copy of this order available in the High Court's official website
     or print out thereof at par with certified copies in the manner
     prescribed, vide Court's Notice No.4587, dated 25.03.2020.


                                             .............................
                                              S. K. Mishra, J.

................................ Savitri Ratho, J. BJ