Orissa High Court
Pradeep Kumar Giri vs State Of Odisha on 1 October, 2024
Bench: S.K. Sahoo, Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.385 of 2016
Pradeep Kumar Giri ..... Appellant/Petitioner
Mr. Adhiraj Mohanty,
Advocate
-versus-
State of Odisha ..... Respondent/Opp. Party
Mr. P.B. Tripathy,
Addl. Standing Counsel
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MR. JUSTICE CHITTARANJAN DASH
ORDER
Order No. 01.10.2024
I.A. No.1702 of 2024
19. This matter is taken up through Hybrid
arrangement (video conferencing/physical mode).
This is an application for interim bail on the ground
that the mother of the petitioner is suffering from liver
cancer and for better treatment of his mother, the
presence of the petitioner is necessary. Medical
documents have been annexed to the interim
application.
Learned counsel for the State was asked to obtain
instruction on the interim application and today, he has
produced the written report dated 28.09.2024 of the
Inspector in-charge of Telkoi police station, which
indicates that the mother of the petitioner is suffering
from liver cancer and the documents attached to the
interim application by the petitioner is genuine and only
the father of the petitioner, who is old age, is there in
the house. The written report is taken on record.
Considering the submissions made by the learned
counsel for the respective parties, the averments taken
in the interim application, the document annexed
therein and the written report produced by the learned
counsel for the State, we are inclined to release the
petitioner on interim bail for a period of one month from
the date of release and he shall surrender before the
learned trial Court immediately on expiry of one month
period.
Let the petitioner be released on interim bail for
the aforesaid period in connection with S.T. Case
No.15/54 of 2015 from the Court of learned Additional
Sessions Judge, Keonjhar on furnishing bail bond of
Rs.50,000/- (rupees fifty thousand) with two local
solvent sureties each for the like amount to the
satisfaction with further terms and conditions as the
learned Court may deem just and proper. During the
period of interim bail, he shall not indulge in any
criminal activities in any manner.
Violation of any terms and conditions shall entail
cancellation of interim bail.
I.A. is accordingly disposed of.
( S.K. Sahoo)
Judge
( Chittaranjan Dash)
Judge
20. Heard.
There shall be stay of realization of fine amount
imposed by the learned trial Court on the appellant-
petitioner till disposal of the criminal appeal.
The Misc. Case is disposed of.
( S.K. Sahoo)
Judge
( Chittaranjan Dash)
Judge
21. List this matter along with CRLA No.329 of 2016,
CRLA No.363 of 2016 and CRLA No.286 of 2018 in the
week commencing from 11.11.2024. Learned counsel
for the appellant shall produce the surrender certificate
of the appellant on the next date.
Learned counsel for the appellant submitted that
he is not having the copy of the appeal memo so also
the deposition copies of the witnesses examined in the
learned trial Court and the copy of the judgment with
him.
Let the Registry supply the copy of the appeal
memo so also the deposition copies of the witnesses
examined in the learned trial Court and the copy of the
judgment to the learned counsel for the appellant in his
pen drive.
Urgent certified copy of this order be granted on
proper application.
( S.K. Sahoo)
Judge
( Chittaranjan Dash)
Judge
RKM
Signed by: RABINDRA KUMAR MISHRA
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 03-Oct-2024 16:41:11
