State Of Odisha vs S. Durjyodhan Reddy
2025 Latest Caselaw 5765 Ori

Orissa High Court

State Of Odisha vs S. Durjyodhan Reddy on 20 May, 2025

Bench: S.K. Sahoo, M.S. Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                           GCRLA No.05 of 2025

             State of Odisha                   ....    Appellant/
                                                    Petitioner
                                Mr. Partha Sarathi Nayak
                                Addl. Government Advocate

                               -versus-
             S. Durjyodhan Reddy        ....        Respondent/
                                                  Opp.Party
                                Mr. Suraj Mohanty, Advocate

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

Order No.                   20.05.2025
                        I.A. No.3 of 2025
   01.           This matter is taken up through                    Hybrid

arrangement (video conferencing/physical mode).

This is an application for bail.

The respondent-Opp.Party S. Durjyodhan Reddy faced trial in the Court of learned Asst. Sessions Judge, Khallikote in S.T. No. 114 of 2009 for offence punishable under section 376 of the Indian Penal Code and vide judgment and order dated 28.11.2017, he has been acquitted of such charge.

It appears that leave has been granted in CRLLP No.39 of 2018 vide order dated 15.04.2025 and the GCRLA has been directed to be registered and accordingly, the same has been registered.

The case is of the year 2006 and it appears that the respondent-Opp.Party was on bail during trial. It is

stated by Mr. Suraj Mohanty, learned counsel for the respondent that pursuant to the aforesaid order dated 15.04.2025, the non-bailable warrant of arrest was issued against the respondent and he has been taken into judicial custody on 17.05.2025.

Considering the submissions made by the learned counsel for the respective parties, since it is a case of appeal against the order of acquittal, the respondent was on bail during trial and the respondent-Opp.Party is now in judicial custody and there is no likelihood of the Govt. appeal to be taken up for hearing in the near future, we are inclined to release him on bail.

Let the respondent-Opp.Party be released on bail pending disposal of the appeal 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.

I.A. stands disposed of.

Issue urgent certified copy as per Rules.

( S.K. Sahoo) Vacation Judge

Location: HIGH COURT OF ORISSA, CUTTACK (M. S. Sahoo) Date: 20-May-2025 17:16:57 Vacation Judge

PKSahoo