Achtyutananda Behera vs ) State Of Odisha
2025 Latest Caselaw 10966 Ori

Orissa High Court

Achtyutananda Behera vs ) State Of Odisha on 3 December, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLA No.1362 of 2025
            Achtyutananda Behera             .....   Appellant
                                                               Represented By Adv. -
                                                               Prasanta Kumar Nanda

                                           -versus-
            1) State Of Odisha                   .....                Respondents
            2) X Victim                                   Represented By Adv. -Mr.
                                                          U.C.Jena, A.S.C.

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

                                           ORDER

03.12.2025 Order No.

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

2. Heard.

3. Admit.

4. Call for the digitized copy of the TCR.

5. List this matter immediately after receipt of the TCR.

6. This is an application for suspension of sentence/grant of bail to the convict-Appellant.

7. Heard learned counsel for the Appellant as well as learned counsel for the State-Respondent.

8. Learned counsel for the Appellant at the outset contended

that by virtue of the impugned judgment the Appellant has been convicted to undergo sentence of imprisonment for a maximum period of one year and six month. He further submitted that the Appellant has already undergone imprisonment of seven months. In such view of the matter, learned counsel for the Appellant contended that the Appellant be released on bail.

9. Learned counsel for the State on the other hand objected to the release of the Appellant on bail.

10. Having heard the learned counsels appearing for both sides, taking into consideration the period of sentence already undergone, this Court is inclined to release the Appellant on bail subject to condition that the Appellant shall furnish a bail bond of Rs.30,000/- with two solvent sureties each of like amount to the satisfaction of the learned trial court.

11. Accordingly, I.A. stands allowed.

12. Heard.

13. As an interim measure the realization of fine amount awarded by the Court below shall remain stayed till the next date.

( Aditya Kumar Mohapatra) Judge Rubi