Orissa High Court
Krushna Chandra @ vs State Of Odisha on 14 May, 2025
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.109 of 2022
Krushna Chandra @
Krushna Pradhan ..... Appellant/
Petitioner
Mr. Gopal Krishna Nayak,
Advocate
-versus-
State of Odisha ..... Respondent/
Opp. Party
Mr. Aurobinda Mohanty,
Addl. Standing Counsel
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
ORDER
Order No.
14.05.2025
07. This matter is taken up through Hybrid arrangement
(video conferencing/physical mode).
Heard.
This is an application under section 389 of Cr.P.C.
Signed by: RAJESH KUMAR BADHEI
Designation: Junior Stenographer
Reason: Authentication
for grant of bail.
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 15-May-2025 17:30:46
The petitioner has been convicted for the offences
punishable under sections 302/201 of the Indian Penal
Code I.P.C. and sentenced to undergo imprisonment for
life and to pay a fine of Rs.10,000/- (rupees ten
thousand), in default, to undergo R.I. for a period of six
months for the offence under section 302 of the I.P.C.
and to undergo R.I. for three years and pay a fine of
Rs.2,000/- (rupees two thousand), in default, further to
undergo R.I. for a period of one month under section 201
and the sentences were directed to run concurrently by
the learned Addl. Sessions Judge, Bhanjanagar, Dist-
Ganjam vide judgment and order dated 25.01.2022
passed in S.T. case No.05 of 2015.
Learned counsel for the petitioner submitted that
the petitioner is in judicial custody for more than eleven
years and since there is no chance of early hearing of the
appeal in the near future, therefore, the bail application
of the petitioner may be favourably considered.
Learned counsel for the State, on the other hand,
opposed the prayer for bail and submitted that the
petitioner's bail application was rejected on 02.05.2023
in I.A. no.188 of 2022.
Considering the submissions made by the learned
counsel for the respective parties and the materials
available on record, while not inclined to release the
petitioner on bail on merits, but taking into account his
period of detention in judicial custody and absence of any
chance of early hearing of the appeal in the near future,
we are inclined to release the petitioner 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 petitioner (Krushna Chandra @ Krushna
Pradhan) be released on interim bail for a period of three
months to the satisfaction of the learned trial Court 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 bail.
The I.A. is disposed of accordingly.
( S.K. Sahoo)
Judge
(S.S. Mishra)
Judge
08. List this matter in the week commencing from
25.08.2025.
Learned counsel for appellant shall file the
surrender certificate of appellant by the next date.
Learned counsel for the State shall obtain
instruction regarding the conduct of the petitioner while
on interim bail.
( S.K. Sahoo)
Judge
(S.S. Mishra)
Judge
Rajesh
