Orissa High Court
Zulu @ Raja @ Sarat vs State Of Odisha on 15 April, 2025
Bench: S.K.Sahoo, Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.622 of 2015
Zulu @ Raja @ Sarat
Sahoo @ Sarat Kumar
Sahoo @ Md. Salim ..... Appellant/
Petitioner
Mr. Devashis Panda, Advocate
-versus-
State Of Odisha ..... Respondent/
Opp. Party
Mr. Jateswar Nayak,
Addl. Govt. Advocate
CORAM:
THE HON'BLE MR. JUSTICE S.K.SAHOO
THE HON'BLE MR. JUSTICE CHITTARANJAN DASH
ORDER
15.04.2025
Order No.
20. This matter is taken up through Hybrid
arrangement (video conferencing/physical mode).
This is an application for bail.
Heard the learned counsel for the appellant-
Designation: Senior Stenographer
Reason: Authentication
Location: HIGH COURT OF ORISSA,
CUTTACK
Date: 16-Apr-2025 14:03:03
petitioner and learned counsel for the State.
Perused the impugned judgment.
The appellant-petitioner along with others has been
convicted for the offences punishable under sections
364-A/120(B) of the I.P.C. and sentenced to undergo
imprisonment for life and to pay a fine of Rs.50,000/-
(rupees fifty thousand) by the learned Addl. Sessions
Judge, Bhubaneswar vide judgment and order dated
17.10.2015 passed in C.T. Case No.1 of 2009, 3/114 of
2009 & 1/46 of 2010.
As per order dated 06.11.2024 & 05.04.2025,
learned counsel for the State has produced the written
instruction dated 10.04.2025 received from the
Inspector in-charge of Saheednagar police station
indicates that on verification of available PS records, no
adverse activity was found against the petitioner during
his interim bail period, which leads to misutilization of
liberty. The written instruction is taken on record.
Mr. Panda, learned counsel for the petitioner
submitted that the petitioner is in judicial custody for
about seventeen years and he was granted interim bail
twice vide order dated 29.07.2024 and 06.11.2024 for a
period of one month and two months respectively and
even though, paper book has been prepared, there is no
chance of early hearing of the appeal in the near future
and therefore, the bail application of the petitioner may
be favourably considered.
Learned counsel for the State, on the other hand,
opposed the prayer for bail.
Considering the submissions made by the learned
counsel for the respective parties, the period of
detention of the petitioner in judicial custody and the
fact that the petitioner has not misutilized the liberty
during his interim bail period granted twice, we are
inclined to release the petitioner 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 petitioner be released
on interim bail to the satisfaction of the learned trial
Court 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 he shall not
indulge in any criminal activities while on interim bail.
Violation of any of the condition shall entail
cancellation of bail.
Learned counsel for the State shall produce the
report from the Inspector in-charge of concerned police
station regarding the conduct of the petitioner while on
interim bail.
The I.A. is disposed of accordingly.
( S.K. Sahoo)
Judge
(Chittaranjan Dash)
Judge
21. List this matter along with CRLA No.593 of 2015 in
the week commencing from 21st July, 2025.
Learned counsel for appellant shall file the
surrender certificate of appellant by the next date.
Issue urgent certified copy as per Rules.
( S.K. Sahoo)
Judge
(Chittaranjan Dash)
Judge
sipun
