Orissa High Court
Rama Kripal Yadav And vs State Of Odisha on 28 March, 2022
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.190 of 2021
Rama Kripal Yadav and .... Appellants/
another Petitioners
Mr. J.K. Panda, Advocate for
appellant no.1.
Mr. R.B. Mishra, Advocate for
appellant no.2
-versus-
State of Odisha .... Respondent/
Opp. Party
Mr. A.K. Beura,
Addl. Standing Counsel
CORAM:
JUSTICE S.K. SAHOO
ORDER
Order No. 28.03.2022 I.A. No.39 of 2022
11. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).
This is an application for interim bail filed by appellant no.1 Ram Kripal Yadav on the ground of ailment of his father.
Learned counsel for the State seeks some further time to obtain instruction on the interim application.
As prayed for, list this matter in the week commencing from 04.04.2022.
( S.K. Sahoo) Judge // 2 // I.A. No.1227 of 2021
12. This is an application for interim bail filed by appellant no.2 Shyamdev Kumar on the ground of ailment of his mother and wife.
Learned counsel for the State seeks some further time to obtain instruction on the interim application.
As prayed for, list this matter in the week commencing from 04.04.2022.
( S.K. Sahoo) Judge P Page 2 of 2