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Orissa High Court
Gayadhar Pradhan vs State Of Odisha on 15 December, 2025
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
JCRLA No.147 of 2023
Gayadhar Pradhan ..... Appellant/
Petitioner
Mrs. Suman Modi,
Advocate
-versus-
State of Odisha ..... Respondent/
Opp. Party
Mr. Sobhan Panigrahi,
Addl. Standing Counsel
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
ORDER
Order No.
15.12.2025
07. This matter is taken up through Hybrid
arrangement (video conferencing/physical mode).
This is an application for bail.
Heard.
Perused the impugned judgment.
The appellant-petitioner along with another has
been convicted for the offence punishable under section
for life and to pay a fine of Rs.5,000/- (rupees five
thousand) each, in default, to undergo R.I. for a further
period of six month by the learned Addl. Sessions Judge,
Athagarh vide judgment and order dated 30.06.2016
passed in Sessions Trial No.62 of 2015.
As per order dated 03.12.2025, learned counsel for
the State has produced the written instruction dated
07.12.2025 of the Dy. SP, I/c, Narasinghpur police
station, which indicates that there was nothing adverse
against the petitioner during the interim bail period. The
written instruction is taken on record.
Learned counsel for the petitioner submitted that
the petitioner is in judicial custody for nine years, seven
months and since there is no chance of early hearing of
the appeal in the near future, the bail application of the
petitioner may be favourably considered. She has filed
the custody certificate of the petitioner dated 13.12.2025
obtained from the Superintendent I/c., Sub-Jail,
Narasinghpur, which is also taken on record.
Learned counsel for the State, on the other hand,
opposed the prayer for bail and placed the evidence of
P.Ws.2 & 3, who are the eye witnesses to the occurrence
so also P.W.6, the doctor, who conducted the post
mortem examination and noticed number of injuries on
the person of the deceased and opined that such injuries
could have been caused by sharp cutting weapon and the
cause of death was due to profuse bleeding of the
injuries.
Considering the submissions made by the learned
counsel for the respective parties, the period of detention
of the petitioner in judicial custody, the fact that the
petitioner has not flouted any terms and conditions of the
interim bail order and absence of any chance of early
hearing of the appeal in the near future, we are inclined
to release the petitioner on bail.
Let the appellant-petitioner be released on bail
pending disposal of the appeal on furnishing bail bond of
Rs.20,000/-(rupees twenty thousand) with one solvent
surety for the like amount to the satisfaction of the
learned trial Court with such terms and conditions as the
learned Court may deem just and proper.
Accordingly, the I.A. stands disposed of.
Let a copy of the order be communicated by the
Registrar (Judicial) to the concerned Jail Superintendent
and also to the learned Addl. Sessions Judge, Athgarh by
e-mail for compliance.
( S.K. Sahoo)
Judge
(S. S. Mishra)
Judge
15th December, 2025
Sipun
