Orissa High Court

Bhima Majhi vs State Of Odisha And Another on 6 May, 2025

Author: G. Satapathy

Bench: G. Satapathy

                             IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                CRLA No.36 of 2025
                        Bhima Majhi                                  ...               Appellant
                                                                     Mr. S.Palai, Advocate

                                                       -versus-
                        State of Odisha and another                  ...           Respondents
                                                             Mr. S.K. Rout, Addl. PP
                                                  Mr. S.K. Das, Advocate(Informant)
                                                    CORAM:
                                             JUSTICE G. SATAPATHY
                                                     ORDER(ORAL)

06.05.2025 Order No.

02. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Mr. Suryakanta Palai, learned counsel for the Appellant seeks for an adjournment. On the other hand, Mr. Surendra Kumar Das, learned counsel for the Informant files an affidavit stated to be sworn in by the victim, which is taken on record. However, the State has not filed any written objection to the bail application of the Appellant.

3. Accordingly, the State is at liberty to file written objection to the bail application of the Appellant in terms of the judgment passed by the Apex Court in Atul Tripathi v. State of Uttar Pradesh & Others; (2014) 9 SCC 177 by next date.

Location: HIGH COURT OF ORISSA (G. Satapathy)

Judge Priyajit