Orissa High Court
Sandhyarani Majhi vs State Of Odisha on 3 April, 2025
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.770 of 2021
Sandhyarani Majhi ..... Appellant/
Petitioner
Mr. Ramesh Sahoo,
Advocate
-versus-
State of Odisha ..... Respondent/
Opp. party
Mr. K.C. Kar,
Government Advocate
CORAM:
HON'BLE MR. JUSTICE S.K. SAHOO
Order No. ORDER
03.04.2025
I.A. No.964 of 2024
40. This matter is taken up through Hybrid arrangement
(video conferencing/physical mode).
This is an application for extension of interim bail.
Learned counsel for the appellant-petitioner does
not want to press this interim application.
Accordingly, the I.A. is disposed of as not pressed.
( S.K. Sahoo)
Judge
41. This is an application filed under Section 389 of
Cr.P.C. for grant of bail.
Heard.
The appellant-petitioner has been convicted under
section 20(b)(ii)(C) of the N.D.P.S. Act and sentenced to
undergo R.I. for a period of ten years and to pay a fine of
Rs.1,00,000/- (rupees one lakh), in default, to undergo
further R.I. for a period of six months by the learned
Additional Sessions Judge -cum- Special Judge, Athagarh
in Special Case No.03 of 2019.
Perused the impugned judgment.
Learned counsel for the petitioner submits that the
petitioner is a lady and she has been granted interim bail
on six occasions and on each occasion, after availing the
interim bail period, she has surrendered at right time and
she has never misutilized her liberty and since there is no
chance of early hearing of the criminal appeal in the near
future, the bail application of the petitioner may be
favourably considered.
Learned Government Advocate has produced the
custody certificate of the petitioner, which shows that the
petitioner as on 12.12.2024 has remained in judicial
custody for four years and four months. The custody
certificate is taken on record.
Considering the submissions made by the learned
counsel for the respective parties, the period of detention
of the petitioner in judicial custody, the fact that the
petitioner earlier has been released on interim bail and
there is no adverse report against her and absence of any
chance of early hearing of the criminal appeal in the near
future, I am inclined to release her on interim bail for a
period of three months from the date of release. The
petitioner shall immediately surrender before the learned
Court below on expiry of the said three months period.
For the above period, let the appellant-petitioner be
released on interim bail in connection with the aforesaid
case on furnishing bail bond of Rs.20,000/- (rupees
twenty thousand) with one local solvent surety for the like
amount to the satisfaction of the learned Court in seisin
over the matter including the condition that the petitioner
shall not indulge in any criminal activities.
Violation of any of the conditions shall entail
cancellation of interim bail.
The I.A. is disposed of accordingly.
( S.K. Sahoo)
Judge
42. List this matter in the week commencing from
14.07.2025. Learned counsel for the appellant shall
produce the surrender certificate of the appellant on the
next date.
Urgent certified copy of this order be granted on
proper application.
Digitally Signed ( S.K. Sahoo)
Signed by: RABINDRA KUMAR MISHRA
Reason: Authentication Judge
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 04-Apr-2025 14:07:52
RKM
