Orissa High Court
Biki @ Prasanta Kumar vs State Of Odisha on 6 August, 2025
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.258 of 2023
Biki @ Prasanta Kumar ..... Appellant/Petitioner
Sahu
Mr. Smruti Ranjan Rout,
Advocate
-versus-
State of Odisha ..... Respondent/Opp. Party
Mr. Sarat Chandra Pradhan,
Addl. Standing Counsel
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MR. JUSTICE S.S. MISHRA
ORDER
Order No. 06.08.2025
I.A. No.2171 of 2025
22. Though this matter was not included in today's
Board, but on being mentioned by the learned counsel
for the appellant that the appellant's father has expired
today and the interim bail application has been filed,
taking into account the urgency of the matter, the
matter was directed to be listed today by way of a
special notice.
Heard.
The appellant-petitioner has been convicted under
section 302/201/34 of the Indian Penal Code and was
sentenced to undergo imprisonment for life and to pay a
fine of Rs.10,000/- (rupees ten thousand), in default, to
undergo further R.I. for a period of one year for the
offence under section 302 of the Indian Penal Code and
was sentenced to undergo R.I. for two years and to pay
fine of Rs.1,000/- (Rupees one thousand), in default, to
suffer further R.I. for two months for the offence under
section 201 of the Indian Penal Code and both the
sentences were directed to run concurrently by the
learned Additional Sessions Judge, Angul in C.T.(S)
No.44 of 2011.
Perused the impugned judgment.
This is an application for interim bail of the
appellant Biki @ Prasanta Kumar Sahu on the ground
that the father of the petitioner expired today and the
petitioner, being the eldest son is to perform the
obsequies ceremony of his father.
Today, in the first hour when this matter was
mentioned, we asked the learned counsel for the State
to verify the averment in the interim application.
Accordingly, learned counsel for the State has obtained
written instruction dated 06.08.2025 from the
Inspector-in-charge, Banarpal Police Station, District-
Angul confirming that the father of the petitioner was
sick and bed-ridden for a long time and has expired
today, and the petitioner, being the eldest son, is to
perform the obsequies ceremony. The said written
instruction is taken on record.
Learned counsel for the petitioner submits that
earlier, the petitioner was released on interim bail three
times and after lapse of the interim bail period, he has
surrendered at the right time.
Considering the submissions made by learned
counsels for the respective parties, the averments taken
in the interim application and the written instruction
received by the learned counsel for the State, we are
inclined to release the appellant-petitioner, Biki @
Prasanta Kumar Sahu on interim bail for a period of
twenty days from the date of his release and the
petitioner shall surrender before the learned trial Court
immediately on expiry of the said 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 terms and conditions shall
entail cancellation of the interim bail.
The I.A. is disposed of accordingly.
Issue urgent certified copy of this order be granted
in the course of the day.
(S.K. Sahoo)
Judge
Subhasis
(S.S. Mishra)
Judge
Designation: Personal Assistant
Location: High Court of Orissa, Cuttack.
Date: 06-Aug-2025 13:24:05
