Mahendra Oram vs State Of Odisha
2026 Latest Caselaw 2669 Ori

Orissa High Court

Mahendra Oram vs State Of Odisha on 19 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            CRLA No.1247 of 2023
                       Mahendra Oram                   .....             Appellant (s)
                                                                Mr. Sahasransu Sourav,
                                                                             Advocate
                                                    -versus-
                       State of Odisha                .....              Respondent(s)
                                                                Mr. Sonak Mishra, ASC
                                                   CORAM:
                         THE HON'BLE DR. JUSTICE SANJEEB K PANIGRAHI
                                                  ORDER

19.03.2026 Order No. I.A. No.750 of 2026

1. This matter is taken up through hybrid arrangement.

2. This application has been filed for grant of interim bail to

the Appellant, named, Mahendra Oram.

3. Learned counsel for the Appellant submits that the

Appellant has been languishing in custody since 15.07.2019. He

further submits that the marriage of the elder brother of the

Appellant is scheduled to be performed on 22.03.2026 and he

being the only responsible male member of the family, his

presence at home at this point of time is absolutely necessary.

In view of all these, when there remains no scope on the

part of the Appellant to flee from justice, he urges for grant of

interim bail to the Appellant.

4. Learned counsel for the State opposes the move.

5. Taking into account the submissions made and on going

through the averments taken in the application; while being

Location: HIGH COURT OF ORISSA, CUTTACK Page 1 of 2. Date: 19-Mar-2026 17:28:28 inclined to grant the prayer for interim bail to the Appellant; it

is directed that the Appellant be released on interim bail for a

period of 02 (two) months from the date of his actual release

from custody by the learned Additional Sessions Judge,

Sundargarh, in Sessions Trial No.118/89 of 2019-21 on such

terms and conditions as deemed just and proper with further

conditions that he will appear before the local police station on

every alternative Monday between 10.00 A.M. to 1.00 P.M.

during the period of interim bail and he will positively

surrender before the learned court in seissin of the case on the

date as would be so directed.

6. The I.A is accordingly disposed of.

7. Both the parties are directed to file written notes of

submission by the next date.

8. List this matter on 22.04.2026 for final hearing.

9. Registry is directed to share the soft copy of the LCR with

the learned counsel for both the parties.

10. Issue urgent certified copy in course of the day.

(Dr. Sanjeeb K Panigrahi) Judge

Gitanjali

Location: HIGH COURT OF ORISSA, CUTTACK Page 2 of 2. Date: 19-Mar-2026 17:28:28