[Cites 5, Cited by 0]
Orissa High Court
Shishira Sahu vs State Of Odisha on 3 December, 2025
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No. 1056 of 2025
1. Shishira Sahu ..... Appellants/Petitioners
2. Biswanath Sahu
Mr. Ramesh Chandra Maharana,
Advocate
-versus-
State of Odisha ..... Respondent/Opp. Party
Ms. Suvalaxmi Devi, ASC
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MR. JUSTICE S.S. MISHRA
ORDER
Order No. 03.12.2025
I.A. No. 3342 of 2025
02. This matter is taken up through Hybrid arrangement
(video conferencing/physical mode).
This is an application for interim bail filed by appellants
on the ground that wife (Sufala Sahu) of the appellant no.2
and mother of appellant no.1 died on 02.12.2025 in the
midnight and for performing the obsequie ceremony their
presence is very much necessary and to that effect the
certificate issued by the Sarapanch of Badakantakul Gram
Panchayat has been annexed to the interim application.
Heard learned counsel for the appellants and the
learned counsel for the State.
Both the appellants have been convicted under
sections 307/302/34 of the Indian Penal Code read with
Section 25/27 of the Arms Act and were sentenced to
undergo rigorous imprisonment for life and to pay a fine of
Rs.10,000/- (rupees ten thousand) each, in default, to
undergo R.I. for one year each for the offence under
sections 302/34 of the Indian Penal Code, sentenced to
undergo R.I. for seven years each and to pay a fine of
Rs.5,000/- (rupees five thousand) each in default, to
undergo R.I. for six months for the offence under section
307 of the Indian Penal Code; further sentenced to undergo
R.I. for seven years each and to pay a fine of Rs.5,000/-
(rupees five thousand) each in default, to undergo R.I. for
six months each for the offence under section 25 of the
Arms Act and sentenced to undergo R.I. for seven years
each and to pay a fine of Rs.5,000/- (rupees five thousand)
each in default, to undergo R.I. for six months rach for the
offence under section 27 of the Arms Act and all the
sentences shall run concurrently, as directed by the learned
Additional Sessions Judge-cum-Special Judge (Vigilance),
Angul in C.T.(S) No. 154 of 2021.
Perused the impugned judgment.
Learned counsel for the State has received the copy of
the interim application and submits that she is not able to
collect the information relating to such death.
Considering the averments taken in the interim
application, the certificate issued by the Sarapanch annexed
to the interim application, we are inclined to release the
appellants on interim bail for a period of twenty days from
the date of their release. The appellants shall surrender
before the learned trial Court on expiry of twenty days
period.
For the above period, let the appellant-petitioner no.1-
Shishira Sahu and appellant-petitioner no.2-Biswanath Sahu
be released on interim bail in the aforesaid case on
furnishing bail bond of Rs.20,000/-(rupees twenty thousand)
each with one local solvent surety each for the like amount
to the satisfaction of the learned trial Court, subject to
condition that before accepting the bail bond, the learned
trial court shall verify whether the averments taken relating
the death of "Sufala Sahu" is correct or not. If it is found
that "Sufala Sahu" has died, then only the bail bond shall be
accepted. Further, while on interim bail the appellants shall
not indulge in any criminal activities in any manner and shall
not come in contact with the family members of the
deceased.
Violation of any of the conditions shall entail
cancellation of interim bail.
The I.A. is disposed of accordingly.
Issue urgent certified copy of this order as per rules.
(S.K. Sahoo)
Judge
(S.S. Mishra)
Judge
03. Put up this matter in the week commencing from 5th
January, 2026.
Learned counsel for appellants shall file the surrender
certificate of both the appellants on the next date.
(S.K. Sahoo)
Judge
(S.S. Mishra)
Judge
Ashok/Swarna
Signed by: ASHOK KUMAR JAGADEB MOHAPATRA
Location: High Court of Orissa
Date: 03-Dec-2025 19:23:23
