Sundar Jani@Sundra Jani vs State Of Odisha
2025 Latest Caselaw 1080 Ori

Orissa High Court

Sundar Jani@Sundra Jani vs State Of Odisha on 10 July, 2025

Author: B. P. Routray

Bench: B. P. Routray

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                            CRLA No.270 of 2024
                                          Sundar Jani@Sundra Jani                   ....          Appellant
                                                                                  Mr. A. Mishra, Advocate
                                                                       -versus-
                                          State of Odisha                          ....        Respondent
                                                                                   Mr. R. Pradhan, A.P.P.
                                                    CORAM:
                                                    JUSTICE B. P. ROUTRAY

                                                                     ORDER

10.07.2025 Order No. I.A. No.716 of 2024

02. 1. Realization of fine amount shall remain stayed till disposal of the appeal.

2. The I.A. is disposed of.

3. Heard Mr. A. Mishra, learned counsel for Appellant and Mr. R. Pradhan, learned Additional Public Prosecutor for State- Respondent.

4. The Appellant, namely, Sundar Jani@Sundra Jani, who has been convicted by learned Addl. District & Sessions Judge-cum- Special Court under POCSO Act, Jeypore, Dist.-Koraput in the judgment dated 15.03.2024 in T.R. Case No.31 of 2019 for commission of offence under Section 376(1), I.P.C. and sentenced to undergo R.I. for 10 years along with fine, has prayed to release him on bail pending appeal.

Location: High Court of Orissa, Cuttack Date: 10-Jul-2025 17:55:26

5. It is submitted that the Appellant is inside custody since 15.3.2024 till date upon conviction and prior to that he had already undergone 3 years 2 months and 25 days inside custody. It is further submitted that the Appellant and victim (P.W.1) stayed as Husband and Wife in the house of the Appellant.

6. Upon hearing both parties and going through the evidences of the witnesses including P.W.1 and the circumstances of the case, it is directed to release the present Appellant on bail pending appeal in connection with the aforesaid case on such terms and conditions as the learned Addl. District & Sessions Judge-cum- Special Court under POCSO Act, Jeypore, Dist.-Koraput may deem just and proper.

7. The I.A. is disposed of.

8. List this appeal in the 1st week of December 2025 for hearing.

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

(B.P. Routray) Judge

B.K. Barik

Signed by: BASANTA KUMAR BARIK Designation: Secretary Reason: Authentication Location: High Court of Orissa, Cuttack Date: 10-Jul-2025 17:55:26