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Orissa High Court

Surya Narayan Polei vs State Of Odisha on 16 May, 2024

Bench: D. Dash, V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLA No.1066 of 2023
            1. Surya Narayan Polei           ....                    Appellant
                                                            Represented by
                                                           Mr.R.K. Pattnaik,
                                                                  Advocate
                                        -versus-
            State of Odisha                         ....           Respondent
                                                       Mr.S.K. Nayak, AGA
                                    CORAM:
                            MR. JUSTICE D. DASH
                          MR. JUSTICE V. NARASINGH
                                     ORDER

16.05.2024 Order No. I.A. No.2342 of 2023

04. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.

2. This is an application under section 389 Cr.P.C. for suspension of execution of sentence imposed upon these Appellant namely, Surya Narayan Polei by the Trial Court while convicting him for the offence under section 365/302 of the Indian Penal Code by the learned Additional Sessions Judge, Aska in S.T. No.01 of 2013, pending disposal of this Appeal and for his release on bail.

2. Heard learned Counsel for the Appellant and learned Additional Government Advocate for the Respondent.

4. Taking into account the submissions made and on going through the judgment passed by the Trial Court as well as the depositions of the prosecution witnesses, at this stage, while this Court is not inclined to direct for suspension of further execution of the sentence and grant bail to the Appellant pending disposal of this Page 1 of 2 Appeal, this application stands disposed of granting interim bail to this Appellant (Surya Narayan Polei) till 20.06.2024 on such terms and conditions as deemed just and proper by the learned Additional Sessions Judge, Aska in the aforesaid case with further condition that he shall not indulge himself in any criminal activity during the period of interim bail; and shall positively surrender before the Trial Court on 21.06.2024.

(D. Dash), Judge.

(V. Narasingh), Judge.

ORDER 16.05.2024 Order No. CRLA No.1066 of 2023

05. 1. Let the Appeal be listed on 28.06.2024.

Issue urgent certified copy of this order on proper application.

(D. Dash), Judge.

(V. Narasingh), Judge.

Narayan Signature Not Verified Digitally Signed Signed by: NARAYAN HO Reason: Authentication Location: OHC Date: 17-May-2024 19:46:45 Page 2 of 2