Abinash Chandra Mund @ vs State Of Odisha
2025 Latest Caselaw 10780 Ori

Orissa High Court

Abinash Chandra Mund @ vs State Of Odisha on 8 December, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLA No.1376 of 2025
            Abinash Chandra Mund @        .....      Appellant
            Abinash Ch. Mund
                                                              Represented By Adv. -
                                                              Dillip Kumar Mohanty

                                          -versus-
            State Of Odisha                     .....                  Respondent
                                                           Represented By Adv. -
                                                           S.K. Parhi, A.S.C.

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

                                         ORDER

08.12.2025 Order No.

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

2. Heard learned counsel for the Appellant.

3. Appeal is admitted.

4. Call for the digitized copy of the T.C.R.

5. List this matter immediately after receipt of the T.C.R.

6. This I.A application has been filed by the appellant-petitioner for suspension of sentence/ grant of bail.

7. Heard learned counsel for the appellant-petitioner as well as learned counsel for the State. Perused the records.

8. It is stated by learned counsel for the appellant-petitioner that

being aggrieved by judgment dated 31.10.2025 passed in C.T No.76 of 2024 by the learned Sessions Judge, Kalahandi, Bhawanipatna thereby convicting the appellant under Section 498- A, 323 of IPC and sentencing him to undergo R.I for a maximum period of 2 years, the appellant has preferred this appeal. He further submitted that appellant was in custody initially for some days. Thereafter, the appellant was released on bail. He further submitted after the judgment was delivered, the appellant has been released on interim bail by the learned trial court.

9. Taking into consideration the aforesaid facts, this Court is inclined to release the appellant on bail.

10. Further, it is directed that let the appellant-Petitioner be released on bail in C.T No.76 of 2024 by the learned Sessions Judge, Kalahandi, Bhawanipatna on furnishing bail bond of Rs.30,000/- (Rupees thirty thousand) with two solvent sureties each for the like amount to the satisfaction of the Trial Court.

11. With the aforesaid observations/ directions, the I.A stands disposed of.

12. Heard.

13. This I.A application has been filed for stay of realisation of fine amount.

14. Considering the submissions, it is directed that the realization of fine amount shall remain stayed awarded in C.T No.76 of 2024 by the learned Sessions Judge, Kalahandi, Bhawanipatna till

disposal of the appeal.

15. Accordingly, the I.A stands disposed of.

( A.K. Mohapatra) Judge

Anil

Designation: Junior Stenographer

Location: High Court of Orissa Date: 09-Dec-2025 17:11:12