Bijay @ Chunga Murmu And Others vs State Of Odisha
2021 Latest Caselaw 11490 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CRLA No.30 of 2019

            Bijay @ Chunga Murmu and others ....            Appellants
                                           Mr. B.K. Behera, Advocate
                                  -versus-
            State of Odisha                  ....          Respondent
                                        Ms. Saswata Patnaik, A.G.A.
                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE A.K. MOHAPATRA

                                         ORDER

09.11.2021 Order No.

10. I.A. No.707 of 2021

1. Having heard learned counsel for the Applicant/Appellant No.1 and having examined the impugned judgment of the trial court, the Applicant/Appellant No.1 being the husband of the deceased, it is not possible to treat his case on par with Appellant Nos.2 and 3 who have already been enlarged on bail.

2. Accordingly, the Court is not persuaded to enlarge the Applicant/Appellant No.1 on bail at this stage.

3. The I.A. is dismissed.

// 2 //

CRLA No.30 of 2019

1. Paper book be prepared and supplied to the learned counsel for the parties by the Registry forthwith and in any event, before the next date of hearing.

2. List on 17th February, 2022.

(Dr. S. Muralidhar) Chief Justice

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