KANAKA REKHA NAIK Vs. MANOJ KUMAR PRADHAN

JUDGEMENT

(1.) Leave granted.

(2.) This appeal impugns the order dated 7th July, 2010 passed by the High Court of Orissa in Miscellaneous Case No. 891 of 2010 in Criminal Appeal No. 312 of 2010, whereby the High Court has granted bail to the Respondent Manoj Kumar Pradhan, a sitting M.L.A., who has been convicted under Sections 147, 326 read with Section 149, IPC and sentenced to seven years rigorous imprisonment.

(3.) The Appellant herein is the wife of the deceased who was killed and burnt during the Kandhamal riots in Orissa in the year 2008.