Subhalaxmi Rauta @ vs State Of Odisha .... Opp. Party
2025 Latest Caselaw 10314 Ori

Orissa High Court

Subhalaxmi Rauta @ vs State Of Odisha .... Opp. Party on 21 November, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                         BLAPL No.11246 of 2025

              Subhalaxmi Rauta @                  ....      Petitioner
              Nayak
                                     Mr. S.K. Panda, Advocate

                                       -versus-
              State of Odisha                     ....     Opp. Party

                                     Mr. Jateswar Nayak,
                                     Addl. Government Advocate
                                   CORAM:
                              JUSTICE S.K. SAHOO
                                       ORDER

Order No. 21.11.2025

01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Heard learned counsel for the petitioner and learned counsel for the State.

This is an application under section 483 of B.N.S.S. in connection with G.R. Case No.499 of 2025 arising out of Kabisuryanagar P.S. Case No.504 of 2025 pending in the Court of learned J.M.F.C., Kabisuryanagar for offences punishable under sections 296/351(3)/318(4)/336(3)/ 340(2)/3(5) of the B.N.S. The prayer for bail of the petitioner was rejected by the learned Additional Sessions Judge, Kodala vide order dated 23.09.2025.

Considering the submission made by the learned counsel for the petitioner that the petitioner is in judicial custody since 10.08.2025 and charge sheet has already

been submitted and the cheating amount involved is Rs.13,00,000/- (rupees thirteen lakhs) and after hearing the learned counsel for the State, I am inclined to release the petitioner on bail.

Let the petitioner be released on bail in the aforesaid case on furnishing bail bond of Rs.50,000.00 (rupees fifty thousand) with two local solvent sureties each for the like amount to the satisfaction of the Court in seisin over the matter with further terms and conditions as the learned Court may deem just and proper with further conditions that the petitioner shall furnish cash security of Rs.13,00,000/- (rupees thirteen lakhs only) at the time of her release on bail. The cash security, if deposited, shall be kept in short term fixed deposit scheme in any Nationalized Bank which shall be renewed from time to time till conclusion of the trial and its disbursement shall be subject to the judgment of the learned trial Court. The the petitioner shall appear before the learned trial Court on each date to which the case would be posted for trial and shall not try to tamper with the prosecution evidence.

Accordingly, the BLAPL is disposed of. Violation of any terms and conditions shall entail cancellation of bail.

Urgent certified copy of this order be granted on proper application.

Signed by: RABINDRA KUMAR MISHRA Designation: Personal Assistant Judge Reason: Authentication RKM Location: HIGH COURT OF ORISSA, CUTTACK Date: 21-Nov-2025 21:12:52