Bagun Munda vs State Of Odisha
2025 Latest Caselaw 2534 Ori

Orissa High Court

Bagun Munda vs State Of Odisha on 13 January, 2025

Bench: S.K. Sahoo, Chittaranjan Dash

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CRLA No.13 of 2020

              1. Bagun Munda
              2. Mana Munda @ Manna
              Munda
              3. Bablu @ Suresh Munda                  ....    Appellants/
                                                              Petitioners

                                      Mr. Chitta Ranjan Sahu,
                                      Advocate

                                            -versus-

              State of Odisha                          ....   Respondent/
                                                              Opp. Party

                                      Mr. P.S. Nayak,
                                      Addl. Government Advocate

                                 CORAM:
                    THE HON'BLE MR. JUSTICE S.K. SAHOO
            THE HON'BLE MR. JUSTICE CHITTARANJAN DASH

                                        ORDER

Order No. 13.01.2025

I.A. No.23 of 2020 & I.A. No.2917 of 2024

07. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Both the interim applications have been filed for bail.

Heard.

The appellants-petitioners have been convicted under sections 450/302/34 of the Indian Penal Code and section 120-B of the Indian Penal Code and

section 4(1) of O.P.W.H. Act, 2013 and sentenced to undergo imprisonment for life and to pay a fine of Rs.10,000/- (rupees ten thousand) each, in default of payment of fine, to undergo further R.I. for a period of one year for the offence under section 302/34 of the Indian Penal Code, to undergo imprisonment for life and to pay a fine of Rs.5,000/- (rupees five thousand) each, in default of payment of fine, to undergo further R.I. for a period of six months for the offence under section 120-B of the Indian Penal Code, R.I. for a period of ten years and to pay a fine of Rs.5,000/- (rupees five thousand) each, in default of payment of fine, to undergo further R.I. for a period of six months for the offence under section 450/34 of the Indian Penal Code, R.I. for a period of three years and to pay a fine of Rs.5,000/- (rupees five thousand) each, in default of payment of fine, to undergo further R.I. for a period of six months for the offence under section 4(1) of O.P.W.H. Act, 2013 and all the sentences were directed to run concurrently by the learned Additional Sessions Judge, Champua in S.T. Case No.94 of 2015.

Perused the impugned judgment. It is a case where six murders have been committed.

In view of the eye witnesses' account and the materials available on record, we are not inclined to

release the petitioners on bail. Accordingly, prayer for bail stands rejected.

I.A. is accordingly disposed of.

( S.K. Sahoo) Judge

( Chittaranjan Dash) Judge

08. Since Paper Book has already been prepared, this matter along with CRLA No.14 of 2020 be added to the hearing list in regular course.

( S.K. Sahoo) Judge

( Chittaranjan Dash) Judge

RKM

Signed by: RABINDRA KUMAR MISHRA

Location: HIGH COURT OF ORISSA, CUTTACK Date: 16-Jan-2025 10:56:01