Biren Jundi vs State Of Odisha
2023 Latest Caselaw 2213 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        CRLA No. 462 of 2012



             Biren Jundi                                  ....            Appellant
                                                          Mr. S.K. Dash, Advocate
                                             -versus-
             State of Odisha                              ....          Respondent
                                             Mr. J. Katikia, Addl. Govt. Advocate

             CORAM:
             THE CHIEF JUSTICE
             JUSTICE BISWANATH RATH

                                            ORDER

Order No.                                  17.03.2023
            I.A. No.91 of 2020

15. 1. Learned counsel for the Applicant/Appellant points out that the Appellant has already served 11 years in jail in the meanwhile. There is no immediate prospect of the appeal being taken up in regular course since paper books are not ready.

2. It is also pointed out that the Appellant was earlier enlarged on interim bail but did not violate the bail conditions.

3. In view of the judgment of the Supreme Court of India in Surinder Singh @ Shingara Singh v. State of Punjab, (2005) 32 OCR (SC) 430 and keeping in view all the above circumstances, the Court directs that the Appellant be released on bail during pendency of the appeal subject to the satisfaction of the trial Court.

4. The application is disposed of in the above terms. An urgent certified copy of this order be issued as per rules.

Misc. Case No.332 of 2018

5. In view of the above order, the present application does not survive. It is disposed of as such.

CRLA No.462 of 2012

6. Paper books be prepared and supplied to learned counsel for the parties within eight weeks from today. The appeal be included immediately thereafter in the regular final hearing matters.

(Dr. S. Muralidhar) Chief Justice

(Biswanath Rath) Judge S.K. Jena/Secy.