Manmath Jena vs State Of Odisha & Others
2026 Latest Caselaw 393 Ori

Orissa High Court

Manmath Jena vs State Of Odisha & Others on 16 January, 2026

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                           JCRLA No.49 of 2022
          Manmath Jena                  ....                 Appellant
                                               Mr. R.N. Rout, Adv.
                                   -versus-



          State of Odisha & Others      ....              Respondents
                                                 Mr. P.K. Panda, Adv.




                       CORAM:
     THE HON'BLE MR.JUSTICE BIRAJA PRASANNA SATAPATHY
                              ORDER

Order No.                   16.01.2026
      4.  1.     This matter is taken up through Hybrid Arrangement
            (Virtual/Physical) Mode.

            2.   Heard.

3. Affidavit filed in Court be kept on record. Copy of the same has been provided t o the learned Addl. Govt. Advocate in Court.

(Biraja Prasanna Satapathy) Judge

5. I.A. NO.3 of 2026

1. Heard learned counsel appearing for the parties.

2. This is an application seeking grant of interim bail taking into account the order of conviction and sentence // 2 //

passed against the Appellant by the learned Addl. Sessions Judge cum Special Judge, Balasore in Special Case No.136 of 2018, Trial No.27 of 2019 vide his judgment dt.28.01.2022.

3. Learned counsel appearing for the appellant contended that during pendency of the Interim Application, appellant's mother has died on 12.01.2026.

3.1. It is contended that since Petitioner's mother, as reported by the concerned Sarpanch, has died on 12.01.2026, Appellant be released on interim bail for a period of 4(four) weeks to attend the obsequies ceremony on any terms and conditions as deem fit and proper.

4. Learned Addl. Govt. Advocate taking into account the death of the mother of the appellant though did not oppose the prayer for interim bail, but contended that stringent condition be imposed.

5. Having heard learned counsel appearing for the parties, considering the submission made and the fact that mother of the appellant has died on 12.01.2026 so reported by the concerned Sarpanch, this Court is inclined to direct for release of the appellant on interim bail for a period of 4(four) weeks to be counted from the date of release on such terms and conditions as deem fit and proper by the Court in seisin. The Appellant however is directed not to threat the victim, as it is contended that the victim is also a co-villager. If any such allegation is made against the

// 3 //

appellant, appropriate order can be passed by the learned Court in seisin.

6. The I.A stands disposed of.

(Biraja Prasanna Satapathy) Judge

sangita

Reason: authentication of order Location: high court of orissa, cuttack Date: 16-Jan-2026 18:42:13