Raju Bisi And Another vs State Of Odisha
2021 Latest Caselaw 6217 Ori

                           IN THE HIGH COURT OF ORISSA AT CUTTACK

                                           CRLA No. 441 OF 2018
                       Raju Bisi and another                       ....      Appellants
                                                         Mr. Niranjan Panda, Advocate
                                                     -versus-
                       State of Odisha                             .... Respondent
                                                                 Ms. Saswata Pattnaik,
                                                      Additional Government Advocate
                              CORAM:
                              THE CHIEF JUSTICE
                              JUSTICE K.R. MOHAPATRA
                                                ORDER

       Order No.                               08.06.2021
                   I.A. No. 1079 of 2018

2. 1. This matter is taken up by video conferencing mode.

2. Having heard learned counsel for the Appellants, and noting that they have been in custody only since the date of the judgment of the trial Court i.e. a little over three years, the Court is not inclined at this stage to enlarge the Appellants on bail.

3. The I.A. is accordingly dismissed.

4. Nevertheless it is open to the Appellants to apply for bail at a subsequent stage.

5. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March, 2020 as modified by Court's Notice No.4798, dated 15th April, 2021.

(Dr. S. Muralidhar) Chief Justice B.K.Sahoo (K.R. Mohapatra) Judge