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Orissa High Court
Muna @ Antaryami Patra vs State Of Odisha on 15 December, 2025
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.535 of 2013
Muna @ Antaryami Patra .... Appellants/
and another Petitioners
Mr. D.K. Sahoo, Advocate
-versus-
State of Odisha .... Respondent/
Opp. Party
Mr. Sarat Chandra Pradhan,
Addl. Standing Counsel
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MR. JUSTICE S.S. MISHRA
ORDER
Order No. 15.12.2025
I.A. No.1712 of 2025
24. This matter is taken up through Hybrid
arrangement (video conferencing/physical mode).
This is an application for bail of appellants/
petitioners nos.1 and 3, namely, Muna @ Antaryami
Patra and Surendra Naik @ Surendranath Naik
respectively.
As per the previous order dated 01.12.2025,
learned counsel for the State has produced the
custody certificates, which shows that petitioner no.1,
Muna @ Antaryami Patra has remained in custody for
more than fifteen years and petitioner no.3, Surendra
Naik @ Surendranath Naik has remained in custody
for more than fifteen years. Learned counsel has also
produced the jail conducts of the petitioners, which
shows that there is nothing adverse against the
petitioners. The custody certificates and the jail
conducts of the petitioners are taken on record.
Heard.
The appellants-petitioners along with two others
have been convicted under sections 460/302/307/325
of the Indian Penal Code and sentenced to undergo
imprisonment for life and to pay a fine of Rs.2,000/-
(rupees two thousand) each, in default, to undergo
further R.I. for a period of two months for the offence
under section 460 of the Indian Penal Code,
imprisonment for life and to pay a fine of Rs.2,000/-
(rupees two thousand) each, in default, to undergo
further R.I. for a period of two months for the offence
under section 302 of the Indian Penal Code and
imprisonment for life and to pay a fine of Rs.2,000/-
(rupees two thousand) each, in default, to undergo
further R.I. for a period of two months for the offence
under section 307 of the Indian Penal Code and no
separate sentence was awarded for the offence under
section 325 of the Indian Penal Code and all the
sentences were directed to run concurrently by the
learned Additional Sessions Judge, Baripada in S.T.
Case No.13/117 of 2011-10.
Perused the impugned judgment.
Learned counsel for the petitioners submitted
that in view of the period of detention of the
petitioners in judicial custody and absence of any
chance of early hearing of the appeal in the near
future, the bail application of the petitioners may be
favourably considered.
Learned counsel for the State, on the other hand,
opposed the prayer for bail and submitted that there
are eye witnesses to the occurrence and the evidence
of the doctor (P.W.11) corroborated the evidence of
the eye witnesses and the doctor has stated that the
cause of death was due to shock, as a result of which
injuries to vital organ like brain.
Considering the submissions made by the
learned counsel for the respective parties, the period
of detention of the petitioners in judicial custody, their
jail conduct and absence of any chance of early
hearing of the appeal in the near future, we are
inclined to release the petitioners on bail.
Let the appellants nos.1 and 3, namely, Muna @
Antaryami Patra and Surendra Naik @ Surendranath
Naik be released on bail pending disposal of the
appeal on furnishing bail bond of Rs.20,000/- (rupees
twenty thousand) each with one local solvent surety
for the like amount to the satisfaction of the learned
trial Court. The petitioners shall not indulge in any
criminal activities and shall not come in contact with
the family members of the deceased.
Violation of any terms and conditions shall entail
cancellation of bail.
Accordingly, the I.A. is disposed of.
Urgent certified copy of this order be granted as
per rules.
( S.K. Sahoo)
Judge
( S.S. Mishra)
Judge
RKM
Signed by: RABINDRA KUMAR MISHRA
Designation: Personal Assistant
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 16-Dec-2025 12:10:23
