Orissa High Court
These Matters Are Taken Up Through ... vs Unknown on 12 January, 2021
CRLA No.179 of 2014
23. 12.01.2021 Misc. Case No.2013 of 2014, Misc. Case No.872
of 2017 and I.A. No.867 of 2018
These matters are taken up through Video
conferencing because of COVID-19 pandemic.
Mr. P.C. Jena, learned counsel for the appellants
submits that he does not want to press the aforesaid
applications.
Accordingly, all the above applications are disposed
of as not pressed.
.............................
S. K. Mishra, J.
................................
Savitri Ratho, J.
24. 12.01.2021 I.A. No.1126 of 2020
This matter is taken up through Video conferencing
because of COVID-19 pandemic.
Heard Mr. P.C. Jena, learned Advocate appearing
for the petitioner/appellant no.1 and Mr. M.S. Sahoo,
learned Additional Government Advocate for the State.
This application has been filed by the
petitioner/appellant no.1-Mrutyunja Patra for grant of
interim bail in his favour on the ground of his illness.
Mr. P.C. Jena, learned counsel for the petitioner/
appellant no.1 submits that the petitioner/ appellant no.1 is
suffering from number of diseases and he is very old for
which effective treatment cannot be given to him in jail.
Perused the report of the Senior Superintendent of
Circle Jail, Baripada.
The impugned judgment reveals that in the year
2014, the petitioner/ appellant no.1 was 58 years old. But,
in the appeal memo it is claimed by the petitioner/ appellant
no.1 himself that he was 73 years old. Now it is claimed by
Mr. P.C. Jena, learned counsel for the petitioner/ appellant
no.1 that he is almost 80 years old. The report submitted by
the jail official shows that the petitioner/ appellant no.1 is
suffering from Hypertension, Diabetes Mellitus, Defective
Vision and suspected Hernia for which treatment is being
given to him.
Learned counsel for the petitioner/ appellant no.1
prays for release of the petitioner/ appellant no.1 on interim
bail for three months.
Keeping in view the advanced age of the petitioner/
appellant no.1, the current COVID-19 pandemic and the
health condition of the petitioner/ appellant no.1 as reported
by the Senior Superintendent of Circle Jail, Baripada
(Welfare Services), we are inclined to release the petitioner/
appellant no.1 on interim bail for his better treatment.
Accordingly, the application for grant of interim bail
filed by the petitioner/ appellant no.1 is allowed.
Let the petitioner/ appellant no.1- Mrutyunja Patra
be released on interim bail for a period of forty-five days to
be reckoned from the date of his release, by the learned
Additional Sessions Judge-I, Baripada in S.T. No.13/98 of
2009-08 on suitable terms and conditions as deemed just
and proper by him.
After completion of the interim bail period, the
petitioner/ appellant no.1 shall surrender before the
aforesaid court, failing which appropriate warrant shall be
issued for his production.
Accordingly, the I.A. is disposed of.
As restrictions are continuing due to COVID-19
pandemic, learned counsel for the parties may utilize the soft
copy of this order available in the High Court's official
website or print out thereof at par with certified copies in the
manner prescribed, vide Court's Notice No.4587, dated
25.03.2020.
.............................
S. K. Mishra, J.
................................
Savitri Ratho, J.
BJ
