Orissa High Court
Rama Kripal Yadav vs State Of Odisha on 7 February, 2022
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No. 190 of 2021
1. Rama Kripal Yadav
2. Shyamdev Kumar
.... Appellants
Mr.J.K. Panda, Advocate
(for appellant no.1)
Mr. Rajib Bihari Mishra
(for appellant no.2)
-versus-
State of Odisha .... Respondent
Ms. Susamarani Sahoo,
Addl. Standing Counsel
CORAM:
JUSTICE S.K. SAHOO
ORDER
Order No. 07.02.2022 I.A. No.372 of 2021
09. This matter is taken up through Hybrid Arrangement (Video Conferencing/Physical Mode).
Learned counsel for the State shall obtain instruction as to whether the address given in the cause title of the appeal memo are correct one or not. It is to be ascertained from the concerned police station through the Superintendent of Police of the districts.
This is an application for interim bail filed by appellant no.1 Ram Kripal Yadav on the ground of // 2 // ailment of the father of the appellant. Some medical documents have been annexed to the interim application.
Let a copy of the interim application be served on the learned counsel for the State during course of the day who in turn shall obtain instruction on the same.
List this matter in the week commencing from 21.02.2022.
( S.K. Sahoo) Judge I.A. No.1227 of 2021 This is an application for interim bail filed by appellant no.2 Shyamdev Kumar on the ground of ailment of the wife of the appellant. Some medical documents have been annexed to the interim application.
Let a copy of the interim application be served on the learned counsel for the State during course of the day who in turn shall obtain instruction on the same.
List this matter in the week commencing from 21.02.2022.
( S.K. Sahoo) Judge P Page 2 of 3 // 3 // Page 3 of 3