Disayel @ Tulu Suna vs State Of Odisha

Savitri Ratho, J

I.A. No.47 of 2021

This matter is taken up through hybrid mode.

Heard  Mr.Basudev  Mishra, learned counsel  for  the petitioner and Mr.K.K.Nayak, Addl. Standing Counsel.

This is an application under Section 389 Cr.P.C. for grant of bail to the petitioner-Disayel @ Tulu Suna during pendency of the Criminal Revision.

The petitioner has challenged the judgment of conviction and order of sentence dated 20.01.2015 passed by the learned Asst. Sessions Judge (Special Track Court), Nabarangpur in C.T. No.59 of 2013 wherein the petitioner has been convicted under Sections 376/366 IPC and to undergo R.I. for a period of 7 years and to pay a fine of Rs.5,000/-, in default of payment of fine to undergo R.I. for a further period of 6 months for offence under Section 376 IPC and to undergo R.I for a period of 2 years and to pay a fine of Rs.2000/-, in default to undergo R.I. for a further period of three months for the offence under Section 366 IPC. The aforesaid judgment and order was confirmed by the learned Addl. Sessions Judge, Nabarangpur vide judgment and order dated 24.12.2018 in Criminal Appeal No.2 of 2015.

After perusal of the evidence of P.W.1 and P.W.3, I am not inclined to release the petitioner on bail at this stage.

The I.A. is accordingly dismissed.

I.A. No.48 of 2021

Heard.

There shall be stay of realization of fine till disposal of the Criminal Revision.

CRLREV No.26 of 2021

List this matter on 10.03.2022.

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