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Non-Reportable

IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.  532  OF 2016 (ARISING OUT OF SLP(Crl.) NO.9510/2015)

Pragna Paramita Praharaj            Appellant(s)

VERSUS

State of Orissa Respondent(s)

J U D G M E N T

                 Abhay Manohar Sapre, J.

1) Leave granted.

2) This  appeal  has  been  filed  against  the  order

dated 11.05.2015 passed by the Division Bench of the

High Court of Orissa at Cuttack in Misc. Case No. 528

of 2015 in Criminal Appeal No. 202 of 2015 whereby

the  High  Court  has,  pending  appeal  against  the

judgment  of  the  District  &  Sessions  Judge,  Jajpur,

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dismissed the bail  application filed by the appellant

herein.

3) The  appellant(daughter)  along  with  two  other

accused, i.e., her father and mother were prosecuted

and eventually convicted for commission of murder of

one boy-Sanjay Rana and were directed to undergo life

sentence by the learned Sessions Judge,  Jajpur in CT

No. 76/2010.  

4) The appellant and two accused filed appeal being

Crl. A. No.  202 of 2015 in the High Court of Orissa at

Cuttack.  In the appeal, the appellant, i.e., daughter

filed  an  application  seeking  suspension  of  her  jail

sentence.  By  impugned  order,  the  application  was

rejected and suspension was declined. Felt aggrieved,

the appellant (daughter) has filed this  appeal by way

special leave petition before this Court.

5) We have heard the learned counsel for the parties

and also perused the record of the case.  

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6) Having  regard  to  the  totality  of  the  facts  and

circumstances appearing in the case, which need not

be  detailed  in  our  order,  we  are  of  the  considered

opinion that  the appellant-Pragna Paramita Praharaj

be released on bail during the pendency of her appeal

before the High Court.

7) Accordingly,   it  is  directed  that  the  appellant

named above be released on bail to the satisfaction of

the Court of District and Sessions Judge,  jajpur in CT

No.  76/2010  during  the  pendency  of  her  Criminal

Appeal no. 202/2015.  

8) The  appeal  is  accordingly  allowed.  Impugned

order stands set aside.  If any application is pending

before this Court,  the same stands disposed of.

                                        .……...................................J.

                   [ABHAY MANOHAR SAPRE]                  

                    ………..................................J.                      [ASHOK BHUSHAN]

New Delhi, May 20, 2016.

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