Sk. Muna @ Kadir vs State Of Odisha
2022 Latest Caselaw 3014 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         CRLA No. 673 of 2021
            Sk. Muna @ Kadir                  ......              Appellant
                                                     Mr. B.K. Das, Advocate
                                  -versus-

            State of Odisha                   ......               Respondent
                                                     Mr. S.S. Kanungo, AGA

                         CORAM:
                         JUSTICE S. TALAPATRA
                         JUSTICE B.P. ROUTRAY
                                  ORDER

07.07.2022

I.A. No.1018 of 2022 Order No.

06. 1. This matter is taken up through hybrid mode.

2. Heard Mr. B.K. Das, learned counsel appearing for the Appellant.

3. By means of this application, the Appellant has prayed for interim bail on the ground to observe the first death anniversary of his father.

4. We have perused the judgment and appreciated the submission of Mr. S.S. Kanungo, learned Additional Government Advocate that, the Appellant is also involved in few other criminal cases. The charge sheet has been filed in one of such cases. That apart, the analogy as provided in the

judgment does not instill confidence in us to release the Appellant on interim bail.

5. Accordingly, this application stands dismissed.

(S. Talapatra) Judge

(B.P. Routray) Judge

CRLA No.673 of 2021 Order No.

07. 1. Since LCRs have been received, Registry is directed to prepare the paper books and list the appeal for passing the appropriate order thereafter.

(S. Talapatra) Judge

(B.P. Routray) Judge Murmu