Kali Prasad Mishra vs State Of Odisha

B.P. Routray, J

I.A.No.835 of 2021

This interim application is disposed of in terms of the order dated 11th June, 2021.

CRLMC No.228 of 2021

Heard Mr.Samantray, learned counsel for the Petitioner and Mr.Das, learned Additional Standing Counsel for the State.

The present bail application has been filed challenging the order dated 4th February, 2021, wherein the prayer for further extension of interim bail was rejected by the learned 1st Additional Sessions Judge-cum-Special Judge (Vig.), Bhubaneswar.

Before this Court, it has been urged by the Petitioner that considering the deposit made by the Petitioner pursuant to One Time Settlement and his further undertaking to deposit the amounts at such intervals as agreed upon, his prayer for interim bail was permitted to be extended from time to time. But due to health condition, the Petitioner could not be able to deposit the further amount.

On 30th April, 2021 and 11th June, 2021, submissions were made on behalf of the Petitioner that he is ready to deposit the rest amount as per the One Time Settlement within the time fixed by this Court. Despite such assurance, the Petitioner did not deposit the said amount.

After hearing learned counsel for the Petitioner as well as the learned counsel for the State, I do not find any merit in the contention of the Petitioner to interfere with order dated 4th February, 2021 of the learned 1st Additional Sessions Judge-cum-Special Judge (Vig.), Bhubaneswar refusing to extend the prayer for interim bail. Accordingly, the CRLMC is dismissed.

All the interim orders stand vacated.

A copy of this order be communicated to the learned trial court forthwith. In case the Petitioner fails to surrender immediately, it is open to the learned trial court to take appropriate steps for apprehension of the Petitioner.

Urgent certified copy of this order be granted on proper application.