Orissa High Court

Subhaya Pradhan vs State Of Odisha on 3 July, 2025

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 03-Jul-2025 17:34:40



                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    CRLA No.451 of 2025

                                Subhaya Pradhan                            ....             Appellant
                                                                        Mr. J.K.Panda, Advocate
                                                             -versus-


                                State of Odisha                            ....        Respondent
                                                                  Mr. R.Pradhan, Additional P.P.

                                            CORAM:
                                            SHRI JUSTICE B. P. ROUTRAY
                                                          ORDER

03.07.2025 Order No.

01. 1. Heard Mr. Panda, learned counsel for the Appellant - Petitioner and Mr. Pradhan, learned Addl.P.P. for State - Respondent - Opposite Party.

2. The Appellant namely, Subhaya Pradhan who is convicted for commission of offences under Section 379/429 of the Indian Penal Code and sentenced to undergo R.I. for three years of each count along with fine by learned Assistant Sessions Judge, Boudh in his judgment dated 16th December 2024 has prayed to release him on bail pending appeal.

3. It is submitted on behalf of the Appellant that he is inside custody since 1st February 2025 till date after the conviction and prior to that from 2nd June 2016 to 4th October 2016 during trial.

4. Upon hearing Mr. Pradhan, learned Addl.P.P. and taking note of the period of custody of the Appellant and the duration of sentence

Location: High Court of Orissa, Cuttack

imposed, it is directed to release the Appellant-Petitioner on bail pending appeal on such terms and conditions to be fixed by the learned Assistant Sessions Judge, Boudh in connection with S.T. No. 57 of 2016 corresponding to C.I.D. C.B., Odisha Cuttack P.S. Case No.07 of 2016.

5. The I.A. is disposed of.

6. There shall be stay of realization of fine amount as imposed by learned Assistant Sessions Judge, Boudh in the impugned judgment dated 16th December 2024 till disposal of the appeal.

7. The I.A. is disposed of.

8. An urgent certified copy of this order shall be issued on proper application.

9. List the appeal on 3rd week of November for hearing.

( B.P. Routray) Judge

S.Das