Orissa High Court
Dilli Das & Others vs State Of Odisha on 9 May, 2025
Bench: S.K.Sahoo, R.K. Pattanaik
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.1173 of 2023
Dilli Das & others ..... Appellants/
Petitioners
Ms. Binapani Tripathy,
Advocate
-versus-
State of Odisha ..... Respondent/
Opp. Party
Mr. Sarat Kumar Pradhan,
Addl. Standing Counsel
CORAM:
THE HON'BLE MR. JUSTICE S.K.SAHOO
THE HON'BLE MR. JUSTICE R.K. PATTANAIK
ORDER
09.05.2025
09. This matter is taken up through Hybrid
arrangement (video conferencing/physical mode).
This is an application under section 389 of Cr.P.C.
for grant of bail filed by appellant no.2 Rama Rath Das.
Heard the learned counsel for the appellants-
petitioners and learned counsel for the State.
Signature Not
Perused the impugned judgment.
Verified
The appellant-petitioner no.2 along with others has
Digitally Signed
Signed by: SIPUN BEHERA
Designation: Senior
Stenographer
Reason: Authentication
Location: HIGH COURT OF
ORISSA, CUTTACK
Date: 09-May-2025 18:23:57
been convicted for the offences punishable under
sections 449/302/34 of the I.P.C. and sentenced to
undergo R.I. for life and to pay a fine of Rs.5,000/-
(rupees five thousand), in default, to undergo R.I. for a
period of six months for the offence under section 302
of the I.P.C., to undergo R.I. for a period of seven years
and to pay a fine of Rs.2,000/- (rupees two thousand),
in default, to undergo R.I. for three months for the
offence under section 449 of the I.P.C. and both the
substantive sentences were directed to run concurrently
by the learned Addl. Sessions Judge, Chatrapur, Ganjam
(Circuit Court held at Hinjilicut) vide judgment and order
dated 28.09.2023 passed in S.T. Case No.17 of 2018.
Learned counsel for the has produced the custody
certificate of the petitioner dated 30.12.2024 received
from the Senior Superintendent, Berhampur, which
indicates that the petitioner has remained in custody for
seven years and five months and he has also produced
the written instruction received from the Inspector in-
charge of Hinjili police station dated 07.05.2025 to the
effect that during the interim bail period, the petitioner
has not misutilized his liberty in any manner and
nothing adverse came to the notice against him during
his interim bail period. The custody certificate and
written instruction are taken on record.
Considering the submissions made by the learned
counsel for the respective parties, the period of
detention of the petitioner in judicial custody and since
the petitioner has not flouted any terms and conditions
of the interim bail period and absence of any chance of
early hearing of the appeal in the near future, we are
inclined to release him on interim bail for a period of
three months from the date of his release. The
petitioner shall immediately surrender before the
learned Court below on expiry of the said three months
period.
Let the appellant/petitioner no.2 Rama Rath Das
be released on interim bail for a period of three months
in connection with the aforesaid case on furnishing bail
bond of Rs.20,000/-(rupees twenty thousand) with one
local solvent surety for the like amount to the
satisfaction of the learned trial Court including the
condition that he shall not indulge in any criminal
activities while on interim bail.
Violation of any of the condition shall entail
cancellation of interim bail.
The I.A. is disposed of accordingly.
( S.K. Sahoo)
Judge
(R.K. Pattanaik)
Judge
10. List this matter in the week commencing from
18.08.2025.
Learned counsel for appellants shall file the
surrender certificate of appellant no.2 Rama Rath Das
by the next date.
( S.K. Sahoo)
Judge
(R.K. Pattanaik)
Judge
Sipun
