Orissa High Court
Bikram Sekhar Mallik vs State Of Odisha on 12 March, 2025
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.128 of 2023
Bikram Sekhar Mallik ..... Appellant/
Petitioner
Mr. Devashis Panda,
Advocate
-versus-
State of Odisha ..... Respondent/
Opp. Party
Mr. Aurobinda Mohanty,
Addl. Standing Counsel
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MISS JUSTICE SAVITRI RATHO
ORDER
Order No. 12.03.2025
08. Though this matter was not in the list, on being
mentioned in the first hour that the father of the
petitioner died on 08.03.2025, on account of the
Signature Not
Verified
urgency, we directed the matter to be listed on special
Digitally Signed
Signed by: SIPUN BEHERA
Designation: Senior
Stenographer
Reason: Authentication
Location: HIGH COURT OF
notice after lunch and accordingly, this matter is taken
ORISSA, CUTTACK
Date: 12-Mar-2025 17:53:06
up through Hybrid arrangement (video
conferencing/physical mode).
Mr. Devashis Panda, learned counsel for the
petitioner at the outset submits that the name of the
appellant Bikram Sekhar Mallik has been inadvertently
typed as Bikram Keshari Mallik in the cause title of the
criminal appeal. His name is mentioned in the
Vakalatnama so also in the impugned judgment as
Bikram Sekhar Mallik and he may be permitted to file a
corrected cause title.
Permission is granted.
The corrected cause title filed in Court is taken on
record and the same shall be incorporated in the
physical and digital record.
This is an application for interim bail on the ground
that the father of the petitioner has expired on
08.03.2025 and in order to perform the funeral
obsequies of his late father, the presence of the
petitioner is very much necessary.
In the first hour, learned counsel for the State was
asked to obtain instruction on the interim application
from the concerned police station and he has produced
the written instruction dated 12.03.2025 received from
the Inspector in-charge of Gangapur police station, in
which it is stated that Prabhakara Biswal @ Mallik, the
father of the petitioner Bikram Sekhar Mallik died on
08.03.2025 while undergoing treatment at Ayushman
Hospital, Vishakhapatanam. A copy of the cremation
receipt dated 09.03.2025 issued by Swargadwar Seva
Samiti, Puri in respect of Pravakar Biswal has also been
annexed to the written instruction. The written
instruction is taken on record.
After hearing learned counsel for the respective
parties and going through the averments taken in the
interim application and the document annexed thereto
and the written instruction received by the learned
cunsel for the State, we are inclined to release the
petitioner Bikram Sekhar Mallik on interim bail for a
period of two weeks from the date of his release. The
petitioner shall surrender before the learned trial Court
on expiry of the said interim bail period.
Let the petitioner Bikram Sekhar Mallik be
released on interim bail for the aforesaid period in
connection with S.T. Case No.41 of 2013 of the Court of
learned Addl. Sessions Judge, Aska, Ganjam on
furnishing bail bond of Rs.20,000/-(rupees twenty
thousand) with one solvent local surety for the like
amount to the satisfaction of the learned trial Court with
further terms and conditions as the learned Court may
deem just and proper including the conditions that while
on interim bail, the petitioner shall not indulge in any
criminal activities and shall not leave the jurisdiction of
the learned trial Court and the Inspector in-charge of
Gangapur police station shall keep a close watch on the
activities of the petitioner while on interim bail.
Violation of any of the terms and conditions shall
entail in cancellation of interim bail.
A free copy of the order be handed over to the
learned counsel for the State for onward transmission to
the I.I.C., Gangapur police station for compliance.
Accordingly, the I.A. is disposed of.
( S.K. Sahoo)
Judge
(Savitri Ratho)
Judge
09. List this mater in the week commencing from
07.04.2025.
Learned counsel for the appellant shall produce the
surrender certificate of the appellant on the next date.
Issue urgent certified copy of the order during the
course of the day.
( S.K. Sahoo)
Judge
(Savitri Ratho)
Judge
Sipun
