Citation : 2023 Latest Caselaw 3719 Ori
Judgement Date : 18 April, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.236 of 2018
Rama Chandra Swain and Ors. .. .... Appellants
Mr. S.S. Ray, Advocate
-versus-
State of Orissa ...... Respondent
Ms. S. Patnaik, AGA
CORAM:
JUSTICE S. TALAPATRA
JUSTICE SAVITRI RATHO
ORDER
18.04.2023
I.A. No469 of 2023 Order No.
16. 1. This matter is taken up through hybrid mode.
2. Heard Mr. S.S. Ray, learned counsel appearing for the convict-applicant, the Appellant No.1 in Criminal Appeal No.236 of 2018.
3. According to Mr. Ray, learned counsel, the applicant has become totally infirm and as such, if he is granted bail, improvement in his health may be expected for care from the family. But in support of that contention, no document has been produced. Mr. Ray, learned counsel has made an oral application before this Court to call for the health status report of the applicant from the Superintendent of Jail, Digapahandi.
4. We direct the Superintendent of Jail, Digapahandi to place the health status report of the applicant, namely, Rama Chandra Swain, who has been convicted by the judgment
dated 24.02.2018 delivered in Sessions Trial No.292 of 2014 by the Additional Sessions Judge, Chatrapur, Ganjam. Such report shall reach this Court before 1st May, 2023.
5. Let the matter be listed on 8th May, 2023.
6. We would request Ms. S. Patnaik, learned Additional Government Advocate appearing for the State also to take instruction regarding the health condition of the applicant.
7. A copy of this order be supplied to Ms. Patnaik, learned Additional Government Advocate forthwith.
(S. Talapatra) Judge
(Savitri Ratho) Judge Murmu
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