Orissa High Court
Basu Induar vs State Of Odisha on 17 November, 2025
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
JCRLA No.116 of 2023
Basu Induar ..... Appellant/
Petitioner
Mr. Biswajit Nayak,
Advocate
-versus-
State of Odisha ..... Respondent/
Opp. Party
Ms. Suvalaxmi Devi,
Addl. Standing Counsel
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
ORDER
17.11.2025
14. 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.
Heard the learned counsel for the appellant-
petitioner and learned counsel for the State.
Perused the impugned judgment.
Designation: Senior Stenographer
Reason: Authentication
Location: HIGH COURT OF
The appellant-petitioner has been convicted for the
ORISSA, CUTTACK
Date: 18-Nov-2025 14:06:42
offences punishable under sections 341/393/302 of
I.P.C. and sentenced to undergo imprisonment 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 I.P.C. and no separate
sentence has been awarded for the offences under
section 341/393 of I.P.C. by the learned Sessions Judge,
Sundargarh vide judgment and order dated 18.07.2023
passed in Sessions Trial No.37 of 2017.
Today, learned counsel for the State has produced
the written instruction dated 17.11.2025 received from
the Superintendent, District Jail, Sundargarh, which
shows that the petitioner is in judicial custody since
22.12.2016 and during confinement, his conduct and
behavior towards jail inmates, jail staff and in general is
satisfactory and he had not committed any jail offence
and a rule abiding inmate. He is working as a barber
-cum- night watchman inside the jail and he has good
relation with his family members including his wife,
children and sister, who are coming in regular interval to
meet him in District Jail, Sundargarh. It is further stated
in the written instruction that as per the advice of the
Jail Medical Officer, the health condition of the petitioner
is good. The written instruction is taken on record.
Learned counsel for the State has submitted that
the petitioner is in judicial custody for more than eight
years and there is no criminal antecedent against the
petitioner as has been reported by the Inspector in-
charge of Rajgangpur police station.
After hearing learned counsel for the respective
parties, the period of detention of the petitioner in
judicial custody, absence of any criminal antecedent and
since there is no 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 release. The petitioner shall immediately
surrender before the learned Court below on expiry of
the said three months period.
For the above period, let the petitioner be released
on interim bail in connection with the aforesaid case on
furnishing bail bond of Rs.20,000/-(rupees twenty
thousand) each with two local solvent sureties, namely,
(1) Sibodas Sansia, S/o- Mohandas Sansia, At-
Kumarkela, PS- Rajgangpur, District- Sundargarh and
(2) Dolagobinda Bhaisa, S/o- Nakula Bhaisa, At- Deuli,
Pandermal, PS- Bhasma, District- Sundargrh for the like
amount to the satisfaction of the learned trial Court
over the matter including the condition that he shall not
indulge in any criminal activities while on interim bail.
The documents of the two abovementioned
sureties were produced by the learned counsel for the
petitioner and those were verified by the learned
counsel for the State through the DSP, I/c., Rajgangpur
police station vide letter dated 12.05.2025 and found to
be genuine and authentic and they expressed their
willingness to stand as sureties for the petitioner.
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
15. List this matter in the week commencing from
23.02.2026.
Learned counsel for appellant shall file the
surrender certificate of appellant by the next date.
Learned counsel for the State shall obtain the
written instruction from the concerned Inspector in-
charge regarding conduct of the appellant while he was
on interim bail.
Issue urgent certified copy as per Rules.
( S.K. Sahoo)
Judge
(S. S. Mishra)
Judge
17th November 2025
Sipun
