Biren Moharana vs State Of Odisha
2022 Latest Caselaw 3032 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CRLA No.559 of 2014

               Biren Moharana                         ....             Appellant
                                     M/s. A. Routray and associates, Advocates
                                           -versus-
               State of Odisha                        ....           Respondent
                                                          Mr. J. Katikia, AGA
                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE S. K. SAHOO
                                           ORDER

08.07.2022 Order No. Misc. Case No.1446 of 2016

12. 1. It is seen that the Appellant-Petitioner has been in custody for over nine years now. It is stated that he was on bail even during the time of the trial. He has been in custody since the impugned judgment of the trial court was passed. No adverse report has been received vis-à-vis the Appellant. He also conformed to the conditions of the interim bail granted to him once during the pendency of this appeal. It is unlikely that the present appeal in its usual turn will be taken up for final hearing in the immediate future.

2. Keeping in view of all the above factors, the Court directs the Petitioner be enlarged on bail during pendency of the appeal subject to the satisfaction of the trial Court.

3. The application is accordingly disposed of.

4. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

(S. K. Sahoo) Judge

M. Panda