TAPAN PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Appellant (Tapan Pradhan) by filing both the applications under Sec. 389 of the Cr.P.C. has prayed for suspension of execution of sentence imposed upon him in Sessions Trial No.20 of 2015 by the learned Sessions Judge, Ganjam, Berhampur and his release on bail pending disposal of this Appeal.

(3.) Heard learned Counsel for the Appellant and learned Additional Government Advocate for the State.