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Orissa High Court

A. Manoj Kumar Patra vs State Of Odisha on 13 May, 2024

Bench: D. Dash, V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLA No.138 of 2024
            1. A. Manoj Kumar Patra ....                    Appellant
            @ Manoj Patra                       Represented by Adv.
                                                   Mr.S.K. Pradhan
                                    -versus-
            State of Odisha            ....                   Respondent
                                                   Mr.S.K. Nayak, AGA
                                       Mr.P.S. Nayak, Adv. for Informant
                                    CORAM:
                            MR. JUSTICE D. DASH
                          MR. JUSTICE V. NARASINGH
                                     ORDER

13.05.2024 Order No. I.A. No.392 of 2024

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 the Appellant, namely, A. Manoj Patra @ Manoj Kumar Patra by the Trial Court while convicting him for the offence under section 302/341/34 of the Indian Penal Code by the learned Additional Sessions Judge, Aska in S.T. No.12 of 2016, pending disposal of this Appeal and for his release on bail.

3. Heard learned Counsel for the Appellant and learned Additional Government Advocate Counsel for the Respondent as also for the Informant.

4. Taking into account the submissions made and on going through the judgment passed by the Trial Court as well as the Page 1 of 2 depositions of the prosecution witnesses, while at this stage, we are not inclined to direct for suspension of further execution of the sentence and grant bail to the Appellant pending disposal of this Appeal, this Application stands disposed of granting interim bail to the Appellant (A. Manoj Patra) for a period of three months from the date of his actual release from custody on such terms and conditions as deemed just and proper by the learned Additional Sessions Judge, Aska in the aforesaid case with further conditions that he shall not indulge himself in any criminal activity during the period of interim bail; and shall positively surrender before the Trial Court as would be so directed by the said Court on expiry of period of interim bail.

(D. Dash), Judge.

(V. Narasingh), Judge.

ORDER 13.05.2024 Order No. CRLA No.138 of 2024

05. 1. Let the Appeal be listed in the week commencing 11.11.2024 along with CRLA No.137 of 2024.

Issue urgent certified copy of this order on proper application.

(D. Dash), Judge.

Signed by: GITANJALI NAYAK (V. Narasingh), Designation: Junior Stenographer Reason: Authentication Location: OHC Judge.

Date: 17-May-2024 19:15:38 Gitanjali Page 2 of 2