Debendra Kumar Jena vs State Of Odisha
2025 Latest Caselaw 10896 Ori

Orissa High Court

Debendra Kumar Jena vs State Of Odisha on 10 December, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   CRLA No.1403 of 2025
                 Debendra Kumar Jena           .....      Appellant
                                                                Represented By Adv. -
                                                                Amitav Tripathy

                                              -versus-
                 State Of Odisha                    .....                Respondent
                                                              Represented By Adv. -
                                                              Mr. C.M.Singh, A.S.C.

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

                                              ORDER

10.12.2025 Order No.

01. 1. This matter is taken up through Hybrid mode.

2. Heard.

3. Admit.

4. Call for the digitized copy of the TCR.

5. This is an application with a prayer for suspension of sentence and consequential release of the Appellant on bail.

6. Heard learned counsel for the Appellant as well as the learned counsel for the Respondent-State. Perused the application.

7. The abovenoted appeal has been filed challenging the judgment of conviction dated 10.11.2025 in Criminal Trial No.111 of 2025 which arises out of Khandagiri P.S. Case No.24 of 2025 which corresponds to C.T. Case No.58 of 2025 by the learned

Sessions Judge, khurda at Bhubaneswar. By virtue of the impugned judgment the Appellant has been convicted for commission of an offence under Section 110 of the B.N.S. and he has been sentenced to undergo RI for maximum period of two years.

8. Learned counsel for the Appellant at the outset contended that the Appellant is languishing in custody at the moment. He further submitted that he has already undergone imprisonment of near about 11 months out of the two years of maximum sentence imposed.

9. Learned counsel for the State, on the other hand, objected to the release of the Appellant on the ground of the gravity and seriousness of the allegation.

10. Considering the submissions made by the learned counsels appearing for both sides, further taking into consideration the sentence imposed, this Court is inclined to grant bail to the Appellant. Accordingly, it is directed that the Appellant be released on bail subject to the Appellant furnishing a bail bond of Rs.35,000/- with two solvent sureties each for the like amount to satisfaction of the learned trial court.

11. Accordingly, I.A. stands disposed of.

( Aditya Kumar Mohapatra ) Judge

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