Mana @ Mana Ranjan Mallick vs State Of Orissa
2021 Latest Caselaw 8876 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  CRLA No.215 of 2018

               Mana @ Mana Ranjan Mallick             ....            Appellant
                                                     Mr. P.K. Nanda, Advocate
                                          -versus-
               State of Orissa                        ....         Respondent
                                                       Mr. J. Katikia, A.G.A.
                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE K.R. MOHAPATRA
                                      ORDER

Order No. 25.08.2021

08. I.A. No.771 of 2021

1. The Petitioner (Appellant), who has been convicted under Section 302 of the IPC and sentenced to undergo imprisonment for life and to pay a fine of Rs.20,000/- in default to undergo imprisonment for six months by a judgment dated 7th March 2018 passed by the learned Additional Sessions Judge, Gunupur in Criminal Trial No.16 of 2014, has filed the present I.A. for interim bail to enable him to attend the Odisha Civil Service Examination scheduled to be held on 27th August, 2021. The admit card issued by the OPSC for the aforesaid examination has been enclosed with the present application.

2. Even earlier, this Court had passed an order on 18th December 2018 granting the Appellant similar relief and he had not

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violated any of the interim bail conditions on that occasion as well as on subsequent occasion on 15th January, 2019.

3. In that view of the matter, it is directed that the Appellant be released on interim bail for a period of one week from the date of his release in connection with the aforementioned case with appropriate conditions to be incorporated by the trial court in its order apart from fixing the amount for personal bond and sureties and further subject to his surrendering immediately on completion of interim bail period and placing on record before this Court the surrender certificate.

4. The I.A. is disposed of.

5. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

( K.R. Mohapatra ) Judge S.K. Guin