Orissa High Court

Arjun Jena vs State Of Odisha on 6 May, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   CRLA No.546 of 2024
       Arjun Jena                       .....         Appellant/Petitioner
                                                        Represented By Adv.
                                                    - Mr.B.B. Sahoo, Advocate.
                                          -versus-
       State of Odisha                  .....      Respondent/Opp. Party
                                                        Represented By Adv.
                                                       Ms.Subhalaxmi Devi, ASC

                                     CORAM:
                        THE HON'BLE MR. JUSTICE S.K. SAHOO
                        THE HON'BLE MR. JUSTICE S.S. MISHRA
                                             ORDER

06.05.2025 Order No. I.A. No.2743 of 2024

07. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

This is an application for grant of bail to the appellant-petitioner. Heard.

The appellant-petitioner has been convicted for the offence under section 302 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.10,000/- (rupees ten thousand) and in default, to undergo rigorous imprisonment for a further period of one year for commission of the said offence by the learned 2nd Additional Sessions Judge, Cuttack vide impugned judgment and order dated 03.04.2024 in Sessions Trial Case No.34 of 2022.

After going through the evidence of the eye witnesses (P.W.2 and P.W.10) coupled with the medical evidence of the doctor (P.W.9), who conducted the post mortem examination over the dead body of the deceased and has noticed number of chopped wounds on different parts of the body of the deceased including the neck and has further opined that the death of the deceased was due to shock and haemorrhage and

after hearing the learned counsel for the petitioner, we are not inclined to release the appellant-petitioner on bail.

The prayer for bail stands rejected and the I.A. is dismissed accordingly.

(S.K. Sahoo) Judge

(S.S. Mishra) Judge Basu

Location: HIGH COURT OF ORISSA : CUTTACK