Orissa High Court

Pintu Munda 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.535 of 2024

                                          Pintu Munda                               ....          Appellant
                                                                                  Mr. C.R. Sahu, 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.1302 of 2024

08. 1. Realization of fine amount shall remain stayed till disposal of the appeal.

2. The I.A. is disposed of.

3. Heard Mr. C.R. Sahu, learned counsel for Appellant and Mr. S.K. Rout, learned Additional Public Prosecutor for State- Respondent.

4. The Appellant, who has been convicted by learned Adhoc Addl. District & Sessions Judge (FTSC), Keonjhar in the judgment dated 24.04.2024 in Spl. Case No.88 of 2018 for commission of offence under Section 376(2)(n), I.P.C. and sentenced to undergo R.I. for 10 years along with fine, has prayed to release him on bail pending appeal.

Location: High Court of Orissa, Cuttack Date: 04-Jul-2025 16:10:53

5. It is submitted that the Appellant is inside custody since 20.11.2018 till date.

6. Upon hearing Mr. S.K. Rout, learned Additional Public Prosecutor for the State-Respondent and considering the period of custody of the Appellant as well as the statement of the victim and other witnesses and surrounding circumstances, it is directed to release the present Appellant, namely, Pintu Munda on bail pending appeal in connection with the aforesaid case on such terms and conditions as the learned Adhoc Addl. District & Sessions Judge (FTSC), Keonjhar may deem just and proper.

7. The I.A. is disposed of.

8. List this appeal in the 3rd 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