Subash Bisoyi vs State Of Odisha
2025 Latest Caselaw 7525 Ori

Orissa High Court

Subash Bisoyi vs State Of Odisha on 24 April, 2025

Author: S.K.Sahoo

Bench: S.K.Sahoo

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CRLA No. 319 of 2025

         Subash Bisoyi                   .....       Appellant/Petitioner

                                                   Mr. K.P. Dash,Advocate

                                      -versus-

         State of Odisha                 .....     Respondent/Opp. Party

                                                   Mr. S.C. Pradhan, ASC


                                CORAM:
                   THE HON'BLE MR. JUSTICE S.K.SAHOO
                  THE HON'BLE MR. JUSTICE S.S. MISHRA


                                          ORDER

Order No.                               24.04.2025
                                I.A. No. 1150 of 2025
   04.              This     matter     is     taken    up   through     Hybrid

arrangement (video conferencing/physical mode).

This is an application for interim bail. Heard.

The appellant-petitioner has been convicted under section 302 of the Indian Penal Code and sentenced to undergo imprisonment for life and to pay a fine of Rs.10,000/- (rupees ten thousand), in default of payment of fine, to undergo further R.I. for a period of one year by the learned Additional Sessions Judge,

Bhanjanagar, Ganjam in S.T. Case No.53 of 2022. Perused the impugned judgment.

This is an application for interim bail on the ground of marriage of the daughter of the petitioner which is going to be solemnized on 30.04.2025.

As per the order dated 22.04.2025, the learned counsel for the State has received written instruction from the IIC, Tarasingha Police Station, Ganjam, which indicates that the marriage of the daughter of the petitioner is going to be solemnized on 30.04.2025 at his residence. The written instruction is taken on record.

Considering the submissions made by the learned counsel for the respective parties, the averments made in the interim application and the written instruction filed by the learned counsel for the State, we are inclined to release the petitioner on interim bail for a period of three weeks from the date of release and the petitioner shall surrender before the learned trial Court immediately on expiry of the three weeks period.

For the above period, let the appellant-petitioner be released on interim bail in 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 trial Court subject to condition that he shall not indulge in any criminal activities in any manner.

Violation of any of the conditions shall entail cancellation of interim bail.

The I.A. is disposed of accordingly.

(S.K. Sahoo) Judge

(S.S. Mishra) Judge

05. List this matter in the week commencing from 23.06.2025.

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 as per rules.

(S.K. Sahoo) Judge

(S. S. Mishra) Judge Ashok/swarna

Designation: Senior Stenographer

Location: High Court of Orissa Date: 25-Apr-2025 14:52:35