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Judgment
I.A. No.801 of 2021
Although the Appellant was charged with the offences under Sections 498-A, 304-B and 302 IPC, he was convicted for the offence punishable under Section 302 IPC and was acquitted of the other offences. The case is based on circumstantial evidence. The admitted position is that the Appellant has spent more than 10 years in custody. It is unlikely that the appeal in its usual turn will be taken up for hearing in the immediate future.
Accordingly, the Court directs that the Appellant shall be enlarged on bail in connection with S.T. No.86 of 2011 arising out of G.R. Case No.164 of 2009(A) corresponding to Phulbani Town P.S. Case No.57 of 2009 subject to satisfaction of the learned trial Court.
The I.A. is disposed of. An urgent certified copy of this order be issued as per rules.
CRLA No.679 of 2012
The paper books be prepared immediately and the matter be placed in the list of regular hearing soon thereafter.
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