Kamala Routray vs State Of Odisha
2025 Latest Caselaw 10775 Ori

Orissa High Court

Kamala Routray vs State Of Odisha on 8 December, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

         IN THE HIGH COURT OF ORISSA AT CUTTACK
                      CRLA No.442 of 2019
        1. Kamala routray             .....     Appellants/
        2. Pravati Routray                    Petitioners
                                  Mr. J.K. Panda,
                                  Advocate
                                   -versus-
        State of Odisha               .....   Respondent
                                  Mr.Sobhan Panigrahi,
                                  Addl. Standing Counsel
                              CORAM:
               THE HON'BLE MR. JUSTICE S.K. SAHOO
          THE HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
                              ORDER

Order No. 08.12.2025 I.A. No.2909 of 2024

16. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

This is an application for bail filed by appellant no.2 Pravati Routray.

As per the order dated 28.07.2025, when a submission was made by the learned counsel for the appellants that appellant no.1 Kamala Routray who was directed to be released on interim bail vide order dated 23.07.2024 in I.A. No.391 of 2024 till 28th October 2024, has not availed the interim bail period and she is in judicial custody, we directed the learned trial Court to submit a report whether the appellant no.1 had availed the interim bail period as per the aforesaid order and if so, whether she has surrendered at right

time or not.

The learned trial Court has submitted its report which is at Flag 'K' dated 08.08.2025, wherein it is stated that appellant no.1 Kamala Routray had not availed any interim bail period after pronouncement of the judgment.

Learned counsel for the appellants submitted that appellant no.1 Kamala Routray died on 21.09.2024 and her post mortem was also conducted and he has annexed the copy of the post mortem report to the interim application. Since this aspect of the death of appellant no.1 Kamala Routray does not find place in the report dated 08.08.2025 of the learned trial Court, we seek for a clarification from the learned trial Court over this issue as to whether the appellant no.1 Kamala Routray is dead or not and why that aspect was not brought to the notice of this Court while submitting the report dated 08.08.2025.

For such purpose, the file be placed before the learned Registrar (Judicial) of this Court, who shall send a copy of this order to the Court concerned immediately through e-mail and the report in the aforesaid aspect shall be furnished through e-mail so as to reach this Court on or before 16.12.2025.

Learned counsel for the State seeks some time to

produce the custody certificate of appellant no.2 Pravati Routray.

As prayed for, list this matter on 17.12.2025.

( S.K. Sahoo) Judge

(S. S. Mishra) Judge Pravakar

Location: HIGH COURT OF ORISSA, CUTTACK