Orissa High Court
Samir Kumar Panda vs State Of Odisha on 12 August, 2024
Bench: D. Dash, V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No. 292 of 2024
Samir Kumar Panda .... Appellant
Mr. P. Mohapatra, Advocate
-versus-
State of Odisha .... Respondent
Mr. P.K. Mohanty, ASC
CORAM:
Mr. JUSTICE D. DASH
Mr. JUSTICE V. NARASINGH
ORDER
12.08.2024 Order No. I.A. No.1660 of 2024
07.
1. This matter is taken up through hybrid arrangement (virtual/physical) mode.
2. This I.A. has been filed by the appellant for grant of interim bail.
3. Heard learned Counsel for the appellant and learned Counsel for the State.
4. Learned counsel for the appellant submits that the appellant is suffering from serious ailments and as advised by the doctor of the Sub-Divisional Hospital, Aska, Ganjam needs treatment at advanced centre. He further submits that the health condition of the appellant despite the treatment that he is receiving being inside the jail is not making any improvement. In support of the same, he has relied upon the documents annexed to the application.
Page 1 of 25. Learned counsel for the State places the written instruction received with the documents annexed thereto.
6. Considering the submissions made and on going through the documents, since we find the present health condition of the appellant to be quite stable; we are not inclined to accept the prayer for grant of interim bail to the appellant.
7. The I.A is accordingly dismissed.
(D.Dash) Judge (V. Narasingh) Judge CRLA No.292 of 2024 Order No.
08. 1. List this matter on 05.11.2024.
(D.Dash) Judge (V. Narasingh) Judge Santoshi/Ayesha Signature Not Verified Digitally Signed Signed by: SANTOSHI LENKA Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa Date: 13-Aug-2024 17:35:24 Page 2 of 2