Sugyan Pradhan vs State Of Odisha
2025 Latest Caselaw 5794 Ori

Orissa High Court

Sugyan Pradhan vs State Of Odisha on 23 May, 2025

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No. 583 of 2025

             1. Sugyan Pradhan           ....           Appellants
             2. Ranjan Bihari
                Pradhan
             3. Niranjan Pradhan
             4. Firoj @ Phiroj
                Pradhan
             5. Sanjaya Kumar
                Pradhan
             6. Rajkishore Pradhan
             7. Abimnyu Pradhan
             8. Chittaranjan
                Pradhan
             9. Saroj Kumar
                Pradhan
             10. Padmacharan
                Pradhan
             11. Nabina Pradhan
             12. Pabitra Mohan
                Pradhan
                                       Mr. L. Pradhan, Advocate

                                   -versus-

             State of Odisha             ....         Respondent

                                              Mr. C.R. Swain, AGA

                         CORAM: JUSTICE V. NARASINGH

                                 ORDER

23.05.2025 Order No.

01. 1. Heard learned counsel for the Appellants and learned counsel for the State.

2. Admit.

3. Digitized copy of the trial court record be called for.

4. List this CRLA on 07.07.2025.

(V. NARASINGH) Vacation Judge

Order No.

02. 1. Heard.

2. There shall be stay realization of fine till disposal of the appeal.

3. The I.A is accordingly disposed of.

(V. NARASINGH) Vacation Judge

Order No.

03. 1. Heard.

2. It is stated at the Bar that Appellants were on bail during the trial till the date of pronouncement of the judgment and are in custody since 09.05.2025.

3. Considering the recitals in the I.A. and taking into account the submission made regarding the role played by the Petitioner vis-à-vis the judgment, this Court directs that the Appellants be released on bail on such terms and conditions as deemed just and proper by the learned Additional District and Sessions Judge, Boudh in S.T. Case No.20 of 2025 (S.T. Case

No.111 of 2017 and S.T. Case No.03 of 2018) corresponding to Purunakatak P.S. Case No.18 of 2017.

4. The I.A. is accordingly disposed of.

5. U.C.C. as per rules.

(V. Narasingh) Vacation Judge

Santoshi

Location: High Court of Orissa, Cuttack