Orissa High Court

Prabir Behera vs State Of Odisha on 7 July, 2025

Author: B. P. Routray

Bench: B. P. Routray

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                            CRLA No.459 of 2024
                                          Prabir Behera                          ....           Appellant
                                                                               Mr. J.K. Majhi, Advocate
                                                                    -versus-
                                          State of Odisha                        ....        Respondent
                                                                                 Mr. R. Pradhan, A.P.P.
                                                    CORAM:
                                                    JUSTICE B. P. ROUTRAY

                                                                 ORDER

07.07.2025 Order No.

04. 1. Mr. P.K. Jena, learned counsel, in whose favour the prisoner has prayed for, submits that he has no objection if Mr. J.K. Majhi, the earlier lawyer conducts the appeal and in this regard he will give written consent memo before this Court in course of the day.

2. Accordingly, the name of Mr. P.K. Jena and associates be deleted.

3. List this appeal on 17th November 2025 for hearing.

4. Heard Mr. J.K. Majhi, learned counsel for the Appellant and Mr. R. Pradhan, learned Additional Public Prosecutor for the State-Respondent.

5. The Appellant, who has been convicted by learned Sessions Judge, Balasore in the judgment dated 24.04.2024 in Sessions Trial No.237 of 2017 for commission of offences under Section 304-B/498-A, I.P.C. along with Section 4 of the D.P. Act and

Location: High Court of Orissa, Cuttack Date: 07-Jul-2025 17:36:03 sentenced to undergo R.I. for 7 years along with fine, has prayed to release him on bail pending appeal.

6. It is submitted that the Appellant is inside custody since 24.04.2024 upon conviction and prior to that for the period from 14.4.2017 to 11.8.2017.

7. Upon hearing both the parties and considering the evidence of the informant and his wife (P.W.1 & 5) as well as the cause of death including the inquest report, I am not inclined to release the Appellant on bail at this stage. Accordingly, the prayer for bail is rejected.

8. The I.A. is disposed of.

(B.P. Routray) Judge

B.K. Barik

Signed by: BASANTA KUMAR BARIK Designation: Secretary Reason: Authentication Location: High Court of Orissa, Cuttack Date: 07-Jul-2025 17:36:03