Ranjan Das vs State Of Odisha
2025 Latest Caselaw 3506 Ori

Orissa High Court

Ranjan Das vs State Of Odisha on 14 August, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLA No.847 of 2025
             Ranjan Das                  .....        Appellant
                                                              Represented By Adv. -
                                                              Rajendra Narayan Rout

                                            -versus-
             State Of Odisha                      .....                 Respondent
                                                             Represented By Adv. -
                                                             Ms. B.Sahu, A.G.A.

                                   CORAM:
                     THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                 MOHAPATRA

                                           ORDER

14.08.2025 I.A. No.1927 of 2025 Order No.

02. 1. This matter is taken up through Hybrid Arrangement (Virtual/ Physical Mode).

2. This is an application for release of the Appellant on bail.

3. Heard learned counsel for the Appellant as well as learned counsel for the State.

4. Learned counsel for the Appellant at the outset contended that the Appellant was facing trial in S.T. Case No.339 of 2023 and has been convicted by the learned 1st Additional Sessions Judge, Berhampur vide judgment dated 30.06.2025 under Section 498-A and he has been sentenced to undergo Rigorous Imprisonment for three years and to pay a fine of Rs.1,000/-. Learned counsel for the Appellant further contended that the Appellant is in custody for about two years and that now he is in custody since the date of the judgment.

5. Taking into consideration the maximum sentence imposed further taking note of the fact that the appellant is in custody for about two years, this Court is inclined to release the Appellant on bail. Accordingly, it is directed that the Appellant be released on bail subject to such terms and condition as would be deemed just and proper by the learned trial court.

6. Heard.

7. As an interim measure the realization of fine amount awarded by the Court below shall remain stayed till disposal of the appeal.

8. The I.A. is accordingly disposed of.

( Aditya Kumar Mohapatra) Judge

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