PRASANTA KUMAR JENA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

(2.) Heard Mr. D. Nayak, learned counsel appearing for the applicants. In the application, filed in criminal Appeal No.156 of 2020, the applicants have been convicted under Sec. 302/149 of the IPC and sentenced to suffer life imprisonment etc.

(3.) This Special Application has been made for grating them interim bail on two grounds that they had lost their uncle namely, Radhan Natha Jena on 3/8/2022 and their mother namely, Sulochana Jena (62 years) is suffering from critical illness. She is being treated in S.C.B. Medical College and Hospital in Cuttack.