Ashok Nayak vs State Of Odisha
2025 Latest Caselaw 11226 Ori

Orissa High Court

Ashok Nayak vs State Of Odisha on 15 December, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLA No.1407 of 2025
            Ashok Nayak                  .....         Appellant
                                                                  Represented by Adv. -
                                                                  Mr. Dinesh Kumar
                                                                  Mohanty

                                              -versus-
            State of Odisha                          .....                    Respondent
                                                                  Represented by Adv. -

                                                                  Mr. C.M. Singh, ASC

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

                                              ORDER

15.12.2025 Order No.

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

2. Heard the learned counsel for the Appellant.

3. Appeal is admitted.

4. Call for the digitized copy of the TCR.

5. List this matter after receipt of the TCR.

6. This interlocutory application has been filed by the Petitioner- Appellant seeking suspension of sentence and to consequently grant him bail to him.

7. Heard learned counsel for the Petitioner-Appellant as well as learned Additional Standing Counsel appearing for the State-Respondent.

8. Learned counsel for the Petitioner-Appellant, at the outset, contended that the Petitioner-Appellant has been convicted for commission of offence punishable under Section 323 of the I.P.C. and he has been sentenced to undergo rigorous imprisonment for one year for the aforesaid offence vide judgment dated 20.11.2025 passed by the learned Additional Sessions Judge, Kuchinda in S.T. No.33 of 2022. Learned counsel for the Petitioner-Appellant further submitted that the Petitioner- Appellant has a very good case and that there is every likelihood that the appeal preferred by the Petitioner-Appellant might be allowed by this Court. On such ground, learned counsel for the Petitioner-Appellant submitted that the Petitioner-Appellant be released on bail.

9. Taking into consideration the period of sentence imposed, i.e. one year of R.I., this Court directs that the Petitioner-Appellant be released on bail by the learned Additional Sessions Judge, Kuchinda or the court in seisin over the matter in S.T. No.33 of 2022 on such terms and conditions as it may deem just and proper. It is made clear that violation of any of the conditions, which is likely to be imposed by the trial court, shall entail cancellation of bail.

10. The I.A. is disposed of.

( Aditya Kumar Mohapatra) Judge Debasis