Citation : 2026 Latest Caselaw 630 Ori
Judgement Date : 22 January, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.660 of 2012
Turam Munda .... Appellant(s)
Represented by Adv.-
Mr. Chittaranjan Sahu, Advocate
-Versus-
State of Odisha .... Respondent(s)
Represented by Adv.
Mr. Jateswar Naik, AGA
CORAM:
HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
AND
HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
ORDER
Order No. 22.01.2026
(Hybrid mode)
11. 1. Vide order dated 12.11.2024, the appellant was enlarged
on interim bail for a period of three months by relying upon the judgment of this Court in Leti @ Jayadeb Roy and another vrs. The State reported in (1990) 3 Orissa Criminal Reports 427.
2. Learned counsel for the appellant submits that the appellant has already surrendered before the learned trial Court after availing the interim bail period. However, no surrender certificate has been placed on record.
3. Learned counsel for the State is directed to obtain instruction regarding the conduct of the appellant during the interim bail period.
4. List this matter on 12th February, 2026.
5. In the meantime, learned counsel for the appellant shall file the surrender certificate.
(Manash Ranjan Pathak) Judge
(Sibo Sankar Mishra) Judge
Ashok/Swarna
Designation: Senior Stenographer
Location: High Court of Orissa Date: 23-Jan-2026 09:38:05
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