[Cites 3, Cited by 0]
Orissa High Court
Dipti Ranjan Pattnaik @ 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. 468 of 2021
Dipti Ranjan Pattnaik @ ..... Appellant(s)
Nayak
Mr. Samir Kumar Mishra,
Senior Advocate
-versus-
State of Odisha ..... Respondent(s)
Mr. P.S. Nayak, AGA
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. 2789 of 2023
And
I.A. No. 2494 of 2025
06. This matter is taken up through Hybrid arrangement
(video conferencing/physical mode).
These applications have been filed by the appellant
for bail.
Heard learned counsel for the appellant and the
learned counsel for the State.
The appellant-petitioner has been convicted under
sections 302/394/454 of the Indian Penal Code and was
sentenced to undergo rigorous imprisonment for life and
to pay a fine of Rs.5,000/- (rupees five thousand) in
default, to undergo R.I. for one month for the offence
under sections 302 of the Indian Penal Code. Further the
appellant was sentenced to undergo R.I. for three years
and to pay a fine of Rs.2,000/- (rupees two thousand) in
default, to undergo R.I. for one month more on each
count under sections 394/454 of the Indian Penal Code
and all the sentences shall run concurrently, as directed
by the learned Sessions Judge, Khurda at Bhubaneswar in
Criminal Trial No. 42 of 2014 arising out of C.T. No. 3536
of 2013.
Perused the impugned judgment.
Mr. Mishra, learned Senior Advocate for the appellant
submits that the appellant is in judicial custody for more
than twelve years and he is suffering from cancer. He
further submits that the case is based on circumstantial
evidence.
Vide order dated 19.09.2025, we asked the learned
counsel for the State to obtain instruction on the interim
application and today learned counsel for the State has
produced the health condition report along with the
medical reports, which shows that the appellant is
suffering from cancer. He has also produced the custody
certificate of the appellant, which shows that the appellant
is in judicial custody for more than twelve years. The
reports are taken on record.
Considering the submissions made by learned
counsels for the respective parties, the period of detention
of the appellant in the judicial custody, taking into account
the health condition report of the appellant and absence
of any chance of early hearing of the appeal in the near
future, we are inclined to release the appellant-petitioner
on bail.
Let the appellant-petitioner-Dipti Ranjan Pattnaik @
Nayak be released on bail in the aforesaid case on
furnishing bail bond of Rs.20,000/-(rupees twenty
thousand) with one local solvent surety for the like
amount to the satisfaction of the learned trial Court,
subject to the condition that while on bail the appellant-
petitioner shall not indulge in any criminal activities in any
manner.
Violation of any of the conditions shall entail
cancellation of the bail.
The I.As. are disposed of accordingly.
Issue urgent certified copy of this order as per rules.
(S.K. Sahoo)
Judge
(S.S. Mishra)
Signed by: ASHOK KUMAR JAGADEB MOHAPATRA
Location: High Court of Orissa
Date: 04-Dec-2025 14:41:42
