Orissa High Court
Sania @ Sanyasi Rauta vs State Of Odisha on 14 July, 2025
Author: S.K.Sahoo
Bench: S.K.Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No. 68 of 2025
Sania @ Sanyasi Rauta ..... Appellant/Petitioner
& another
Mr. Sujit Kumar Pattnaik,
Advocate
-versus-
State of Odisha ..... Respondent/Opp. Party
Mr. Partha Sarathi Nayak, AGA
CORAM:
THE HON'BLE MR. JUSTICE S.K.SAHOO
THE HON'BLE MR. JUSTICE S.S. MISHRA
ORDER
Order No. 14.07.2025
I.A. No. 1855 of 2025
05. This matter is taken up through Hybrid arrangement
(video conferencing/physical mode).
This is an application for interim bail filed by
appellant no.1-Sania @ Sanyasi Rauta on the ground that
his mother has been expired on 07.07.2025.
Heard.
The appellant-petitioner no.1-Sania @ Sanyasi Rauta
has been convicted under sections 302/323/34 of the
Indian Penal Code and Section 27(1) of the Arms Act read
with Sections 3 and 4 of the Explosive Substances Act and
sentenced to undergo R.I. for life imprisonment for the
offence under Section 302/34 of I.P.C. and to pay a fine of
Rs.10,000/- (rupees ten thousand), in default of payment
of fine to undergo R.I. for one year, S.I. for one month
and to pay a fine of Rs.500/- (rupees five hundred), in
default of fine to undergo S.I. for ten days for the offence
under Section 323/34 IPC, R.I. for three years and to pay
a fine of Rs.5000/- (rupees five thousand), in default to
undergo R.I. for six months for the offence under Section
27 (1) of the Arms Act, R.I. for ten years and to pay a fine
of Rs.5000/- (rupees five thousand), in default to undergo
R.I. for six months for the offence under Section 3 of
Explosive Substances Act and R.I. for seven years and to
pay a fine of Rs.5000/- (rupees five thousand), in default
to undergo R.I. for six months under Section 4 of the
Explosive Substances Act and all the sentences were
directed to run concurrently by the learned Sessions
Judge, Ganjam, Berhampur in Sessions Trial No.333 of
2012 arising out of G.R. Case No.786 of 2010
corresponding to Badabazar P.S. Case No.87 dated
22.07.2010.
Perused the impugned judgment.
Vide order dated 11.07.2025, learned counsel for the
State was asked to obtain instruction in the matter.
Today, learned counsel for the State has produced the
written instruction dated 12.07.2025 received from the
IIC, Badabazar Police Station, Berhampur that the mother
of the appellant no.1 passed away on 07.07.2025. The
written instruction is taken on record.
Considering the submissions made by the learned
counsel for the respective parties, the averments taken
therein and the written instruction, we are inclined to
release the appellant-petitioner no.1-Sania @ Sanyasi
Rauta on interim bail. The interim bail period shall start
from 15th July, 2025 and the appellant-petitioner no.1
shall surrender before the learned trial Court on
01.08.2025.
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 he 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.
(S.K. Sahoo)
Judge
(S.S. Mishra)
Judge
06.
Put up this matter on 11.08.2025.
Learned counsel for the appellant no.1 shall
produce the surrender certificate of the appellant on the
next date.
Learned counsel for the State shall obtain
instruction regarding the conduct of the petitioner while
on interim bail.
Urgent certified copy of this order be granted as
per rules.
(S.K. Sahoo)
Judge
(S. S. Mishra)
Judge
Ashok/swarna
Signed by: ASHOK KUMAR JAGADEB MOHAPATRA
Location: High Court of Orissa
Date: 14-Jul-2025 18:12:33
