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Orissa High Court
Susanta Naik vs State Of Odisha on 19 December, 2025
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No. 432 of 2024
Susanta Naik ..... Appellants/Petitioners
Mr. Chitta Ranjan Sahu,
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. 19.12.2025
I.A. No. 3272 of 2025
05. This matter is taken up through Hybrid arrangement
(video conferencing/physical mode).
This is an application for interim bail on the ground of
ailment of the mother of the appellant. The medical
documents have been annexed to the interim application.
Heard learned counsel for the appellant and the
learned counsel for the State.
The appellant-petitioner has been convicted under
sections 302/201 of the Indian Penal Code and was
sentenced to undergo rigorous imprisonment for life and to
pay a fine of Rs.5,000/- (rupees five thousand) in default, to
undergo R.I. for one month for the offence under section
302 of the Indian Penal Code, however no separate sentence
was imposed for commission of offence under section 201 of
the Indian Penal Code, as directed by the learned Sessions
Judge, Keonjhar in S.T. Case No. 17 of 2022 arising out of
G.R. Case No. 1752 of 2021.
Perused the impugned judgment.
Learned counsel for the has produced the written
instruction dated 16.12.2025 of the IIC, Pandapada P.S.,
which shows that the mother of the appellant is suffering
from old CVA due to left side hemiparesis and undergoing
treatment and there is no one with her for taking of herself
and she is staying alone in her house. She has also
produced the custody certificate, conduct and criminal
antecedent of the appellant. The report relating to criminal
antecedent shows that there is criminal antecedent against
the appellant. The reports are taken on record.
Considering the submissions made by learned counsels
for the respective parties, the averments made in the
interim application along with the medical documents and
the instructions received by the learned counsel for the
State, we are inclined to release the appellant-petitioner on
interim bail for a period of thirty days from the date of his
release. The appellant-petitioner shall surrender before the
learned trial Court on expiry of thirty days period.
For the above period, let the appellant-petitioner 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-petitioner shall not indulge in any
criminal activities in any manner.
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.
(S.K. Sahoo)
Judge
(S.S. Mishra)
Judge
06. Put up this matter in the week commencing from 27th
January, 2026.
Learned counsel for appellant shall file the surrender
certificate of appellant-petitioner on the next date.
(S.K. Sahoo)
Judge
Ashok/Swarna
(S.S. Mishra)
Judge
Signed by: ASHOK KUMAR JAGADEB MOHAPATRA
Location: High Court of Orissa
Date: 19-Dec-2025 16:52:32
