Orissa High Court

Don@Bikram Pal vs State Of Odisha on 4 July, 2025

Author: B. P. Routray

Bench: B. P. Routray

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                            CRLA No.610 of 2024

                                          Don@Bikram Pal                          ....          Appellant
                                                                                Mr. S.K. Dash, Advocate
                                                                    -versus-
                                          State of Odisha                          ....       Respondent
                                                                                   Mr. S.K. Rout, A.P.P.

                                                    CORAM:
                                                    JUSTICE B. P. ROUTRAY

                                                                  ORDER

04.07.2025 Order No. I.A. No.1422 of 2024

06. 1. Heard Mr. S.K. Dash, learned counsel for Appellant and Mr. S.K. Rout, learned Additional Public Prosecutor for State- Respondent.

2. The Appellant, who has been convicted by learned Addl. District & Sessions Judge, Kujang in the judgment dated 30.04.2024 in C.T. Case No.84 of 2019 for commission of offences under Section 307/353, I.P.C. along with Section 25 of the Arms Act 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 5.8.2019 till date and admittedly no gunshot injury is there.

4. Upon hearing Mr. S.K. Rout, learned Additional Public Prosecutor for the State-Respondent and taking note of the period of custody of the Appellant and the statement of the witnesses

Location: High Court of Orissa, Cuttack Date: 04-Jul-2025 16:10:53 and other materials brought on record, it is directed to release present Appellant, namely, Don@Bikram Pal on bail pending appeal in connection with the aforesaid case on such terms and conditions as the learned Addl. District & Sessions Judge, Kuchinda may deem just and proper including the condition that the Appellant shall furnish two sureties (with proper identity proof) out of which one shall be his relative and that he shall not be involved in any other offence while on bail.

5. The I.A. is disposed of.

6. List this appeal in the last week of November 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: 04-Jul-2025 16:10:53