AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
19 paragraphs · 231 wordsS.Pujahari, J
This matter is taken up through Hybrid mode.
Heard.
Admit.
Call for the LCR.
List this case on 29.10.2021.    Â
I.A. Nos.350 & 351 of 2021Â Â Â Â Â
Heard.
Considering the facts and submission made, especially the nature of offence and quantum of punishment imposed by the learned
trial court, so also the fact that the Petitioner was all along on bail during the course of trial as well as during the appeal period and also least is the
chance of his absconding to undergo the sentence in the event of his release on bail, if the result of the criminal revision so warrants, he deserves to be
released on bail during pendency of the criminal revision.
Hence, it is directed that if the Petitioner appears before the court of Assistant Sessions Judge, Special Track Court, Keonjhar in Sessions Trial Case
No.14/118 of 2015 within six weeks hence and makes a motion for bail, he shall be released on bail in the aforesaid case during pendency of this
criminal revision on furnishing a bail bond of Rs.20,000.00 (Rupees twenty thousand) with one solvent surety for the like amount to the satisfaction of
the trial court and there shall also be stay realization of fine.
Both the Interim Applications are accordingly, disposed of.
Urgent certified copy of this order be granted on proper application.
……………………………………