Subhadra Das vs State Of Odisha
2022 Latest Caselaw 5000 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 JCRLA No. 12 of 2012

             Subhadra Das                              ....            Appellant
                                            Mr. Debi Prasad Pattnaik, Advocate
                                          -versus-
             State of Odisha                           ....          Respondent
                                    Mrs. Saswata Patnaik, Addl. Govt. Advocate

             CORAM:
             THE CHIEF JUSTICE
             JUSTICE BISWANATH RATH

                                          ORDER

Order No.                                21.09.2022
            I.A. No.59 of 2022

10. 1. This is an application for bail by the sole Appellant, who is a woman charged with murdering her minor daughter by drowning. She has served so far 13 years 11 months and 16 days in jail since her arrest on 5th November, 2008.

2. There is no prospect of the present appeal being taken up at an early date. Considering the judgment of the Supreme Court in Surinder Singh @ Shingara Singh v. State of Punjab, (2005) 32 OCR (SC) 430, it is directed that the Appellant be released on bail during pendency of the present appeal subject to satisfaction of the trial Court.

3. The application is disposed of.

I.A. No.86 of 2019

4. For the reasons stated therein, the application is allowed. The additional evidence is permitted to be led as prayed for.

JCRLA No.12 of 2012

5. The Court is informed that paper books are ready. The appeal be included in the list of final hearing matter after supply of paper books to the counsel for the parties.

6. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

(Biswanath Rath) Judge S.K. Jena/Secy.