Orissa High Court
Rama Chandra Parida And vs State Of Odisha on 12 November, 2025
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
JCRLA No.9 of 2022
Rama Chandra Parida and ..... Appellant(s)
others
Mr. Sushanta Kumar Das,
Advocate
-versus-
State of Odisha ..... Respondent(s)
Mr. Sarat Chandra Pradhan,
ASC
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MR. JUSTICE S.S. MISHRA
ORDER
Order No. 12.11.2025
I.A. No. 227 of 2025
13. This matter is taken up through Hybrid arrangement
(video conferencing/physical mode).
This is an application for bail filed by the appellant
No.2-Ranjan Parida.
Heard learned counsel for the appellant and the
learned counsel for the State.
The appellant-Ranjan Parida has been convicted under
Sections 302/304(B)/498-A of the Indian Penal Code read
with Section 4 of the D.P. Act and was sentenced to undergo
rigorous imprisonment for life and to pay a fine of
Rs.5,000/- (rupees five thousand) in default, to undergo R.I.
for one year for the offence under section 302/34 of the
Indian Penal Code. He is further sentenced to undergo R.I.
for ten years for the offence under Section 304-B/34 of
I.P.C., to undergo R.I. for three years and to pay a fine of
Rs.1,000/- (rupees one thousand), in default, to undergo
R.I. for three months for the offence under Section 498-A of
I.P.C. and to undergo R.I. for six months for the offence
under Section 4 of the D.P. Act and all the sentences were
directed to run concurrently, as directed by the learned 3rd
Additional Sessions Judge, Cuttack in S.T. Case No.141 of
2016 arising out of Kandarpur P.S. Case No.19 of 2015.
Perused the impugned judgment.
Learned counsel for the State has produced the
custody certificate received from the Senior Superintendent
Circle Jail, Cuttack, which shows that including the period of
earned remission, the petitioner has remained in custody for
ten years eight months twenty-days. He has also produced
the report of I.I.C., Kandarpur Police Station to show that
during interim bail period, the conduct of the appellant was
good. He has also produced another certificate issued by the
Senior Superintendent, Circile Jail, Cuttack at Choudwar,
which indicates that the conduct of the petitioner inside the
jail was satisfactory and he has shown discipline, obedience
towards jail rules, willingness to work and participation in
the vocational programs. The reports are taken on record.
In view of the period of detention of the petitioner in
judicial custody, since the petitioner has not mis-utilised the
liberty while on interim bail and there is no chance of early
hearing of the appeal and the fact that two co-convicts have
already been granted bail by this Court, we are inclined to
release the appellant No.2-Ranjan Parida on bail.
Let the appellant-petitioner No.2-Ranjan Parida be
released on bail in 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, subject to the condition that while on
bail the appellant-petitioner shall not indulge in any criminal
activities in any manner.
Violation of any of the conditions shall entail
cancellation of the bail.
Let a copy of the order be communicated by the
Registrar (Judicial) to the concerned Jail Superintendent and
also to the learned 3rd Additional Sessions Judge, Cuttack by
e-mail for compliance.
The I.A. is disposed of accordingly.
Issue urgent certified copy of this order as per rules.
(S.K. Sahoo)
Judge
(S.S. Mishra)
Judge
Signed by: ASHOK KUMAR JAGADEB MOHAPATRA
Location: High Court of Orissa
Date: 13-Nov-2025 13:58:29
