) Taranisen Bhoi vs State Of Odisha ..... Opposite Party
2025 Latest Caselaw 11602 Ori

Orissa High Court

) Taranisen Bhoi vs State Of Odisha ..... Opposite Party on 22 December, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLA No.1400 of 2025
            1) Taranisen Bhoi             .....      Appellants
            2) Kandha Majhi @ Suryamani Majhi             Represented by Adv. -
            3) Purusottam Naik                            Sushanta Kumar
                                                          Pradhan

                                          -versus-
            State Of Odisha                      .....           Opposite Party
                                                          Represented by Adv. -

                                                          Mr. S.K. Parhi, ASC

                                  CORAM:
                   MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                          ORDER

22.12.2025 Order No.

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

2. Heard the learned counsel for the Appellants.

3. Appeal is admitted.

4. Call for the digitized copy of the TCR.

5. List this matter in the 3rd week of January, 2025.

6. This is an application for staying the realization of fine.

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

8. Considering the submission made by the learned counsel for the Petitioners-Appellants, it is directed that realization of fine amount under the impugned judgment in C.T. No.55 of 2023 (Sessions) passed by the learned Sessions Judge, Kalahandi, Bhawanipatna, shall remain stayed till disposal of the appeal.

9. The I.A. is disposed of.

10. This interlocutory application has been filed at the instance of the Petitioners-Appellants for his release on bail.

11. Heard the learned counsel for the Petitioner-Appellant as well as learned counsel for the Opposite Party-Respondent No.1.

12. It is stated by the learned counsel for the Petitioner/Appellants that the Petitioner/Appellants are convicted and sentenced to undergo rigorous imprisonment for five years and to pay a fine of Rs.10,000/-, in default, to undergo R.I. for a further period of two months for the offence under Section 399 of I.P.C. With respect to the offence under Section 402 of I.P.C., he has been sentenced to undergo rigorous imprisonment for five years and to pay a fine of Rs.10,000/-, in default, to undergo R.I. for a further period of two months. Both the sentences are to run concurrently. Learned counsel for the Petitioner-appellants further submitted that the Petitioner/Appellants are in custody for about six months.

13. Learned counsel for the State-Respondent vehemently objected to the release of the Petitioner-Appellants on bail.

14. Taking into consideration the gravity and seriousness of the allegation as well as the sentence imposed, this Court directs that the Petitioner/Appellants be released on bail by the learned Sessions Judge, Kalahandi, Bhawanipatna or the court in seisin over the matter in C.T. No.55 of 2023 (Sessions) on such terms and conditions as the trial court deems just and proper pending disposal of this criminal appeal.

15. The I.A. is disposed of.

Urgent certified copy of this order be granted on proper application.

( A.K. Mohapatra) Judge Sisir

Designation: Personal Assistant