Jagannath Munda vs State Of Odisha
2026 Latest Caselaw 2678 Ori

Orissa High Court

Jagannath Munda 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. 539 of 2025

                             Jagannath Munda                             ........    Appellant(s)
                                                                         Mr. Chakradhar Singh, Adv.
                                                         -Versus-

                             State of Odisha                         ........     Respondent (s)
                                                                             Ms. Gayatri Patra, ASC
                                     CORAM:
                                     DR. JUSTICE SANJEEB K PANIGRAHI
                                                    ORDER

19.03.2026

I.A. No.631 of 2026 Order No.

03.

1. This matter is taken up through hybrid arrangement.

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

Appellant.

3. Heard learned counsel for the parties.

4. Taking into account the submissions made and on going through

the averments taken in the application; while being 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 01

(one) month from the date of his actual release from custody by

the learned Ad-hoc Addl. District and Sessions Judge, Special

Track Court, Keonjhar, in Sessions Trial No.31 of 2023 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 seisin of the case on the date as would be so

directed.

5. The I.A is accordingly disposed of.

6. List this matter on 24th April, 2026 for final hearing.

( Dr. Sanjeeb K Panigrahi) Judge

Murmu