Ranjan Mishra vs State Of Odisha
2021 Latest Caselaw 3800 Ori

                                CRLA No. 370 of 2017




                   1.   RANJAN MISHRA
                   2.   TANUJIT BEHERA                    ...      APPELLANTS

                                                    -VERSUS-

                   STATE OF ODISHA                        ...    RESPONDENT


                                      I.A. No. 84 of 2021


05.   18.03.2021         This    matter   is     taken   up     through     Hybrid
                   arrangement (video conferencing/physical Mode).
                         This is an application for interim bail of appellant
                   no.2 on the ground of ailment of his mother.
                         Learned counsel for the State as per order dated
                   04.03.2021 was directed to obtain instruction on the
                   interim application.
                         Today, learned counsel for the State obtained
                   instruction from I.I.C., Pipili Police Station wherein it is
                   stated that the mother of appellant no.2, namely,
                   Sulochana Behera is staying in her house in good
                   condition and she produced some medical documents of
                   Capital Hospital, Bhubaneswar where she was treated for
                   endometrial     hyperplasia    vide   No.    IPD   491   dated
                   02.03.2019 by Dr.Mamata Bhoi, who advised her for
                   clinical co-relation, but till date she had not obtained any
                   further treatment and she could not produce any recent
                   documents relating to her treatment.
                         In view of the aforesaid instruction, I am not
                   inclined to release appellant no.2 on interim bail.
                          Accordingly, prayer for interim bail stands rejected.
                         The I.A. is accordingly disposed of.


                                                        .............................
                                                         S.K. Sahoo, J.

I.A. No. 528 of 2020

06. 18.03.2021 This is an application for bail.

Learned counsel for appellant no.2 shall supply the deposition copies to the learned counsel for the State by Monday (22.03.2021) and also prepare written note of argument showing the infirmities in the impugned judgment of the learned trial Court.

List this matter on 22nd April 2021.

............................. S.K. Sahoo, J.

PKSahoo