SURENDRA JANI Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Appellant No.3 (Rushinath Jani @ Rushi) by filing this application under Sec. 389 of the Cr.P.C. has prayed for suspension of execution of sentence imposed upon him in S.T. Case No.69 of 2016 by the learned Additional Sessions Judge-Cum- Special Judge, Paralakhemundi and his release on bail pending disposal of this Appeal.

(3.) Heard learned Counsel for the Appellants, learned Counsel for the Informant and learned Additional Government Advocate for the State.