Rinku Jena vs State Of Odisha .... Opposite Party
2025 Latest Caselaw 10553 Ori

Orissa High Court

Rinku Jena vs State Of Odisha .... Opposite Party on 27 November, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLREV No. 956 of 2025
            Rinku Jena                                ....             Petitioner
                                                 Mr. H.K. Mohanta, Advocate
                                          -Versus-
            State of Odisha                           ....        Opposite Party
                                                           Mr. P.K. Ray, AGA
                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK
                                        ORDER

27.11.2025 Order No.

01. 1. Heard learned counsel for the petitioner.

2. Instant revision is filed by the petitioner challenging the impugned judgments as at Annexures-1 and 2.

3. The petitioner stands convicted for the offences under Section 457 and 380 IPC and sentenced to undergo maximum imprisonment of two years and fine.

4. Considering the plea of the petitioner and the grounds stated in the revision petition, the Court is inclined to direct the State to respond and accordingly, it is ordered.

5. Notice. Mr. Ray, learned AGA for the State accepts notice for the opposite party and he is directed to respond on the next date of hearing.

6. LCR be called for in the meantime.

7. List on 6th January, 2026 for final orders.

(R.K. Pattanaik) Judge

02. I.A. Nos.1384 and 1385 of 2025

1. Heard.

2. Instant I.As. are filed for stay realization of the fine amount and release of the petitioner on bail.

3. Learned counsel for the petitioner submits that the petitioner is in custody from 9th May, 2024 and he is having no other criminal antecedent.

4. Recorded the submission of Mr. Ray, learned AGA for the State, who opposed release of the petitioner on bail in view of the order of conviction and sentence awarded and confirmed in appeal. Having regard to the fact that the petitioner has already remained in judicial custody for more than a year as against maximum sentence of two years pending disposal of the revision, this Court directs him to be released on bail in connection with C.T. Case No.386 of 2024 subject to suitable conditions imposed by the learned SDJM, Baripada, Mayurbhanj. The Court further directs that there shall be stay realization of the final amount until further orders.

5. List on the date fixed for further orders.

6. Urgent copy of this order be issued as per rules.

(R.K. Pattanaik) Judge Rojina

Designation: Junior Stenographer