B.Krishna Reddy vs State Of Odisha
2025 Latest Caselaw 10160 Ori

Orissa High Court

B.Krishna Reddy vs State Of Odisha on 18 November, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  CRLA No.1283 of 2025
                 B.krishna Reddy              .....        Appellant
                                                                 Represented By Adv. -
                                                                 Biswajit Mohanty

                                               -versus-
                 State Of Odisha                     .....                Respondent
                                                               Represented By Adv. -

                                                               Mr. U.C. Jena, ASC

                                      CORAM:
                       MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                              ORDER

18.11.2025 Order No.

01. 1. This matter is taken up through Hybrid mode.

2. Heard learned counsel for the Appellant.

3. Admit.

4. Call for the digitized copy of the TCR.

5. This is an application for suspension of sentence/grant of bail.

6. Heard learned counsel for the Appellant as well as learned counsel for the Respondent-State.

7. Being aggrieved by the judgment dated 16.10.2025 passed in S.T. Case No.11 of 2022 by learned Additional Sessions Judge, Khallikote (District-Ganjam) thereby convicting the Petitioner for commission of an offence punishable under Sections 323 and 324 of IPC and sentencing the Petitioner to undergo imprisonment for two

years, the Petitioner has approached this Court by filing the present appeal.

8. Learned counsel for the Appellant-Petitioner at the outset contended that the Petitioner was in jail custody initially for some days. Thereafter, he was on bail also during trial. He further submitted that from the date of delivery of judgment he has also been on interim bail by the learned trial Court.

9. Taking into consideration, the nature and gravity of the offence alleged, this Court is inclined to release the Petitioner on bail. Accordingly, it is directed that Petitioner be released on bail any such terms and conditions as deemed just and proper by the learned trial Court.

10. Accordingly, the I.A. stands disposed of.

( Aditya Kumar Mohapatra ) Judge

Sisir

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