Trinath Pradhan vs State Of Odisha
2025 Latest Caselaw 11494 Ori

Orissa High Court

Trinath Pradhan vs State Of Odisha on 18 December, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

         IN THE HIGH COURT OF ORISSA AT CUTTACK

                       CRLA No.1071 of 2022

       Trinath Pradhan
                                       ....                        Appellant
                                                     Ms. S. Pattnaik, Advocate


                                    -versus-
       State of Odisha                 ....                      Respondent
                                                       Mr. C.K. Pradhan, AGA


                          CORAM:
              JUSTICE BIRAJA PRASANNA SATAPATHY
                                      ORDER

18.12.2025

Order No. I.A. No.3094 of 2025

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

2. Heard learned counsel for the parties.

3. Pursuant to order dated 05.12.2025, learned Addl. Govt. Advocate produced the instruction so provided by the I.I.C., Astaranga P.S.. The same be kept in record. Basing on the instruction, it is contended that there is no criminal antecedent of similar nature pending against the petitioner-appellant.

4. Though this application has been filed seeking grant of bail by keeping the sentence under suspension, but in course of hearing, it is contended // 2 //

that the application be treated as an application for interim bail for a period of 4 (four) months.

5. It is contended that vide the impugned judgment, appellant has been convicted and sentenced to undergo R.I. for 10 (ten) years for the offence under Section.21(C) and 29 of the N.D.P.S. Act.

5.1. It is also contended that in the meantime petitioner has already undergone more than half of the sentence and since there is no likelihood of disposal of the appeal at an early date, appellant be allowed to go on interim bail for a period of 4 (four) months, on any terms and condition as deem fit and proper.

5. Learned Addl. Govt. Advocate though opposed the prayer for interim bail but contended that stringent condition be imposed on the appellant, if interim bail is allowed by this Court.

6. Having heard learned counsel for the parties, considering the submissions made and the fact that petitioner has already undergone more than half of the sentence and there is no criminal antecedent of similar nature pending against him, this Court is inclined to allow the prayer of the petitioner to go on interim bail for a period of 4 (four) months. Let the appellant- petitioner be released on interim bail for a period of 4 (four) months on such terms and conditions as deem fit

// 3 //

and proper to be imposed by the learned Court in seisin. Such period of 4 (four) months will be counted from the date of release of the appellant.

6.1. It is however observed that the appellant shall surrender immediately after completion of the interim bail period.

7. I.A. stands disposed of.

(Biraja Prasanna Satapathy) Judge

Basudev

Location: High Court of Orissa, Cuttack