Sukamani Meher And Another vs State Of Odisha
2025 Latest Caselaw 6392 Ori

Orissa High Court

Sukamani Meher And Another vs State Of Odisha on 30 June, 2025

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: MANAS KUMAR PANDA
Designation: Personal Assistant
Reason: Authentication
Location: OHC, Cuttack
Date: 30-Jun-2025 19:55:02



                                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                CRLA No.1235 & 1236 of 2024

                       CRLA No.1235 of 2024
                            Sukamani Meher and Another                   ....         Appellants
                                                                     Mr. B.K. Ragada, Advocate
                                                          -versus-
                            State of Odisha                              ....       Respondents
                                               Ms. B.L. Tripathy, Additional Standing Counsel

                       CRLA No.1236 of 2024
                            Trilochan @ Bhagya Meher                     ....          Appellant
                                                                     Mr. B.K. Ragada, Advocate
                                                          -versus-
                            State of Odisha                              ....       Respondents
                                               Ms. B.L. Tripathy, Additional Standing Counsel

                                         CORAM:
                                         SHRI JUSTICE B. P. ROUTRAY
                                                        ORDER

30.6.2025 Order No. I.A. No.3095 of 2024 filed in CRLA No.1235 of 2024 & I.A. No. 3100 of 2024 filed in CRLA No.1236 of 2024

02. 1. Heard Mr. B.K. Ragada, learned counsel for the Appellants -

Petitioners and Ms. B.L. Tripathy, learned ASC for State - Respondent - Opposite Party.

2. All the Appellants in both the appeals have been convicted for commission of offences under Sections 498-A/304-B/34 of the Indian Penal Code read with Section 4 of the DP Act and sentenced to undergo R.I. for ten years along with fine by the learned Additional

Designation: Personal Assistant

Sessions Judge, Padampur in his judgment dated 18th November, 2024 passed in C.T. Case No.17/14/52 of 2013.

3. It is submitted on behalf of the Appellants that none of the witnesses have alleged anything with regard to demand of dowry and consequent torture on the victim/deceased including the informant, his parents and P.W.9.

4. Upon hearing Ms. Tripathy, learned ASC for State and going through the depositions of the witnesses as well as other materials brought on record in course of trial, I am inclined to release the Appellants on bail. Accordingly it is directed to release all the appellants-Petitioners on bail pending appeal on such terms and conditions to be fixed by the learned Additional Sessions Judge, Padampur in C.T. Case No.17/14/52 of 2013.

5. Both the I.As. are disposed of.

6. List both the appeals for hearing in the last week of October, 2025.

( B.P. Routray) Judge M.K.Panda