Orissa High Court

Jubral Pal 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.45 of 2025

                                Jubral Pal                               ....         Appellant
                                                                      Mr. B.Tripathy, Advocate
                                                           -versus-


                                State of Odisha                          ....       Respondent
                                                                       Mr. S.K.Rout, Addl.P.P.

                                             CORAM:
                                             SHRI JUSTICE B. P. ROUTRAY
                                                         ORDER

03.07.2025 Order No.

02. 1. The V.Nama filed by Mr. B.Tripathy, learned counsel for the Appellant is accepted. The name of earlier lawyer may be deleted from the list.

2. Heard Mr. Tripathy, learned counsel for the Appellant - Petitioner and Mr. Rout, learned Addl.P.P. for State - Respondent - Opposite Party.

3. The Appellant who is convicted for commission of offences under Section 376(2)(n) of the Indian Penal Code and sentenced to undergo R.I. for ten years along with fine by learned Adhoc Additional District Sessions Judge(FTSC), Bhawanipatna in his judgment dated 30th November 2024 has prayed to release him on bail pending appeal.

Location: High Court of Orissa, Cuttack

4. It is submitted on behalf of the Appellant that he was on bail during trial and consequent upon the conviction on 30 th November 2024 he is inside custody till date.

5. Upon hearing Mr. Rout, learned Addl.P.P. and taking note of the evidence of the victim (P.W.1) and statement of other witnesses as well as the surrounding circumstances, it is directed to release the Appellant-Petitioner on bail pending appeal on such terms and conditions to be fixed by the learned Adhoc Additional District Sessions Judge(FTSC), Bhawanipatna in connection with C.T. Case No.50 of 2019 (Sessions) arising out of to Kesinga P.S. Case No.126 of 2019.

6. The I.A. is disposed of.

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

( B.P. Routray) Judge

S.Das