Swarnaraja Deep vs State Of Odisha
2025 Latest Caselaw 1198 Ori

Orissa High Court

Swarnaraja Deep vs State Of Odisha on 14 July, 2025

Author: B. P. Routray

Bench: B. P. Routray

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                            CRLA No.297 of 2024
                                          Swarnaraja Deep                        ....          Appellant
                                                                          Mr. B.S. Dasparida, Advocate
                                                                    -versus-
                                          State of Odisha                        ....        Respondent
                                                                              Ms. B.L. Tripathy, A.P.P.
                                                    CORAM:
                                                    JUSTICE B. P. ROUTRAY

                                                                 ORDER

14.07.2025 Order No. I.A. No.720 of 2024

12. 1. Heard Mr. B.S. Dasparida, learned counsel for Appellant and Ms. B.L. Tripathy, learned Additional Public Prosecutor for State-Respondent.

2. The Appellant, namely, Swarnaraja Deep, who has been convicted by learned Addl. Sessions Judge, Titilagarh in the judgment dated 16.02.2024 in S.T. Case No.43 of 2018 for commission of offences under Section 376(1)/341/506, I.P.C. and sentenced to undergo R.I. for 10 years along with fine, has prayed to release him on bail pending appeal.

3. It is submitted that the Appellant is inside custody since 16.2.2024 till date upon his conviction and prior to that he was detained for the period from 14.8.2018 to 13.12.2018. It is further submitted that the victim was in love relationship with the convict earlier.

Signed by: BASANTA KUMAR BARIK

Reason: Authentication Location: High Court of Orissa, Cuttack Date: 15-Jul-2025 16:25:08

4. Upon hearing both parties and considering the statement of the witnesses including the victim (P.W.1) and the surrounding circumstances, it is directed to release present Appellant on bail pending appeal in connection with aforesaid case on such terms and conditions as the learned Addl. Sessions Judge, Titilagarh may deem just and proper.

5. The I.A. is disposed of.

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

(B.P. Routray) Judge

B.K. Barik

Signed by: BASANTA KUMAR BARIK Designation: Secretary Reason: Authentication Location: High Court of Orissa, Cuttack Date: 15-Jul-2025 16:25:08