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[Cites 4, Cited by 0]

Orissa High Court

CRLA/376/2018 on 15 October, 2020

Author: S. K. Mishra

Bench: S. K. Mishra

                                  CRLA No.376 of 2018




06   15.10.2020              I.A. No.924 of 2018
                             Heard Mr.B.S.Rayaguru, learned counsel for the
                  appellant/petitioner and Mr.A.N.Das, learned Additional
                  Government Advocate.
                             This is an application filed under Section 389 of
                  the Cr.P.C. by the appellant/ petitioner-Gobinda Sahoo
                  for grant of bail upon appeal.
                             The appellant/petitioner has been convicted and
                  sentenced to undergo imprisonment for life and to pay a
                  fine of Rs.10,000/-, in default of payment to undergo R.I.
                  for one year more under Section 302/34 of I.P.C., R.I. for
                  five years and in addition to pay a fine of Rs.3,000/-, in
                  default of payment to undergo R.I. for a period of four
                  months more under Section 201/34 I.P.C. and it was also
                  directed    that    both   the    substantive   sentences    of
                  imprisonment shall run concurrently by virtue of the
                  judgment of conviction and order of sentence dated
                  06.03.2018 passed by the learned Addl. Sessions Judge,
                  Bargarh in C.T. Case No.82/28 of 2015.
                             It    reveals   from    the   record    that     the
                  appellant/petitioner-Gobinda Sahoo was on bail during
                  course of trial and there is no allegation from the side of
                  the prosecution that the appellant/petitioner has mis-
                  utilised the liberty granted to him at the time of bail. It
                  also found that the materials available against the
                  appellant/petitioner is the last seen theory and discovery
                  of weapon of offence at the instance of the co-accused,
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        i.e.,   Sanyashi   Pradhan       @   Padhan,   who   has    been
        convicted by the learned Addl. Sessions Judge, Bargarh.
                   Moreover,      the    appellant/petitioner      is   a
        permanent      resident     of   village-Podhpali,   P.S.-Town
        Bargarh in the district of Bargarh. Hence, there is no
        reasonable apprehension that he will abscond from the
        process of justice or misuse the liberty granted to him, if
        he is released on bail.
                   Keeping in view of the aforesaid features, we are
        inclined to grant bail to the appellant/petitioner upon
        appeal and suspend the conviction and order of sentence.
Bichi              Let the appellant/petitioner-Gobinda Sahoo be
        released on bail on such terms and conditions as deemed
        just and proper by the learned Addl. Sessions Judge,
        Bargarh in the aforesaid case.
                   The I.A. is disposed of.
                   As period of COVID-19 is continuing, learned
        counsel for the appellant/petitioner may utilize the soft
        copy of this order available in the High Court's 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.

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