Orissa High Court
Maheswar Singh @ Sing vs State Of Orissa on 24 October, 2025
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.444 of 2015
Maheswar Singh @ Sing ..... Appellant/Petitioner
@ Pabana
Mr. R.N. Rout, Advocate
-versus-
State of Orissa ..... Respondent
Mr.Aurobinda Mohanty, ASC
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MR. JUSTICE S.S. MISHRA
Order No. ORDER
24.10.2025
I.A. No.3185 of 2024
15. This matter is taken up through Hybrid arrangement (video
conferencing/physical mode).
This is an application for bail.
The petitioner Maheswar Singh @ Sing @ Pabana has been
convicted for the offence under section 302 of Indian Penal Code and
sentenced to undergo rigorous imprisonment for life and to pay to pay a
fine amount of Rs.5,000/-(five thousand), in default, to undergo R.I. for
another two months by the learned 2nd Addl. Sessions Judge, Balasore
vide judgment and order dated 19.08.2015 passed in Sessions Trial No.64
of 2015.
In pursuance of the order dated 22.10.2025, Mr. Gobardhan Nayak,
the Inspector in-charge of Nilagiri police station appears in person and files
an affidavit in Court today indicating the reasons for the non-compliance of
the earlier orders of this Court. It is further stated that the said non-
compliance was neither deliberate nor willful and he begged unconditional
apology for the lapses and further stated that the same will not recur in
future. The report regarding conduct of the petitioner while on interim bail
has been annexed to the affidavit, which shows that during the interim bail
period, he led a normal life and nothing adverse was reported against him.
The affidavit along with the report is taken on record.
Mr. Pratyush Diwaker, the Superintendent of Police, Balasore is
also present through virtual mode.
Considering the submission made by the learned counsel for the
petitioner that the petitioner is in judicial custody for more than ten years,
absence of any chance of early hearing of the appeal in the near future as
paper book is yet to be prepared, the conduct of the petitioner while on
interim bail and keeping in view the ratio laid down in the case of Leti @
Jayadeb Roy and another -Vrs.- The State reported in (1990) 3 Orissa
Criminal Reports 427, we are inclined to release the petitioner on bail
Let the petitioner be released on bail pending disposal of the
appeal on furnishing bail bond of Rs.20,000/- (rupees twenty thousand)
with one local surety for the like amount to the satisfaction of the learned
trial Court with such terms and conditions as the learned trial Court may
deem just and proper including the condition that he shall not indulge
himself in any criminal activities. Violation of any of the conditions shall
entail cancellation of bail.
The I.A. is disposed of.
The personal appearance of the Inspector in-charge of Nilagiri
police station so also the Superintendent of Police, Balasore is dispensed
with.
Issue urgent certified copy as per Rules.
( S.K. Sahoo)
Judge
(S.S. Mishra )
Judge
PKSahoo
Location: HIGH COURT OF ORISSA
