Iswar Munda vs State Of Odisha
2025 Latest Caselaw 2536 Ori

Orissa High Court

Iswar 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.550 of 2020

              Iswar Munda                           ....      Appellant/
                                                             Petitioner

                                   Sk. Zafarulla, 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.1058 of 2020

   06.            This    matter    is    taken     up    through   Hybrid

arrangement (video conferencing/physical mode).

This is an application under Section 389 of Cr.P.C. for grant of bail.

Heard.

The appellant-petitioner has 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), 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), 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), 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), 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 petitioner on bail. Accordingly, prayer for

bail stands rejected.

I.A. is accordingly disposed of.

( S.K. Sahoo) Judge

( Chittaranjan Dash) Judge

07. 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 I.A. is disposed of.

Urgent certified copy of this order be granted on proper application.

( S.K. Sahoo) Judge

( Chittaranjan Dash) Judge

09. 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