[Cites 5, Cited by 0]
Orissa High Court
Sanjay Das vs State Of Odisha on 12 December, 2025
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No. 1192 of 2023
Sanjay Das ..... Appellants/Petitioners
Mr. Abhas Mohanty, 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. 12.12.2025
I.A. No. 3405 of 2025
09. This matter is taken up through Hybrid arrangement
(video conferencing/physical mode).
This is an application for interim bail filed by the
appellant on the ground that the father of the appellant
expired on 01.12.2025 and to perform the obsequie
ceremony, the presence of the appellant is very much
necessary.
Heard learned counsel for the appellant and the
learned counsel for the State.
The appellant has been convicted under sections 376-
D/458/394/506(II) of the Indian Penal Code and was
sentenced to undergo rigorous imprisonment for life and to
pay a fine of Rs.10,000/- (rupees ten thousand), in default,
to undergo R.I. for one year for the offence under section
376-D of the Indian Penal Code, sentenced to undergo R.I.
for seven years and to pay a fine of Rs.3,000/- (rupees
three thousand) in default, to undergo R.I. for six months
for the offence under section 458 of the Indian Penal Code;
further sentenced to undergo R.I. for seven years and to
pay a fine of Rs.3,000/- (rupees three thousand) in default,
to undergo R.I. for six months for the offence under section
394 of the Indian Penal Code and R.I. for two years and to
pay a fine of Rs.2,000/- (rupees two thousand), in default to
further undergo R.I. for six months for the offence under
section 506(II) of the Indian Penal Code and all the
substantive sentences are run concurrently, as directed by
the learned Sessions Judge, Cuttack in S.T. Case No. 44 of
2017 arising out of G.R. Case No. 1265 of 2016.
Perused the impugned judgment.
Learned counsel for the State has produced the report
dated 12.12.2025 received from the IIC, Dhamnagar, Police
Station, Bhadrak, which shows about the death of the father
of the appellant on 01.12.2025. The report furnished by the
learned counsel for the State is taken on record.
Considering the submissions made by the learned
counsel for the respective parties, the averments taken in
the interim application and the report produced by the
learned counsel for the State, we are inclined to release the
appellant-petitioner on interim bail for a period of two weeks
from the date of his release. The appellant shall surrender
before the learned trial Court on expiry of two weeks period.
For the above period, let the appellant-petitioner-
Sanjay Das be released on interim 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
condition that while on interim bail the appellant shall not
indulge in any criminal activities in any manner and shall not
come in contact with the victim or any of her family
members.
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 in
course of the day.
(S.K. Sahoo)
Judge
(S.S. Mishra)
Judge
10. Put up this matter in the week commencing from 5th
January, 2026.
Learned counsel for appellant shall file the surrender
certificate of the appellant on the next date.
(S.K. Sahoo)
Judge
Signed by: ASHOK KUMAR JAGADEB MOHAPATRA
Judge
Reason: Authentication
Location: High Court of Orissa
Date: 12-Dec-2025 17:03:01
