Tapan Jena@Jitendra Kumar vs State Of Odisha
2025 Latest Caselaw 9382 Ori

Orissa High Court

Tapan Jena@Jitendra Kumar vs State Of Odisha on 24 October, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLA No.1044 of 2024
            Tapan Jena@jitendra Kumar        .....   Appellant
            Jena
                                                             Represented By Adv. -
                                                             Bisworanjan Swain

                                          -versus-
            State Of Odisha                     .....                Respondent
                                                          Represented By Adv. -
                                                          Harish Chandra Dehury,
                                                          R.k. Dehury (for
                                                          Informant)

                                   CORAM:
                     THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                 MOHAPATRA

                                         ORDER

24.10.2025

Order No.

04. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. This an application for release the Appellant-petitioner on interim bail.

3. Heard learned counsel for the Appellant-Petitioner as well as learned counsel for the State. Perused the application.

4. Learned counsel for the Appellant-Petitioner at the outset contended that the present appeal has been filed challenging the judgment of conviction of the Petitioner. He further submitted that while the Appellant-Petitioner was in custody his maternal grandfather has passed away while undergoing treatment. Learned counsel for the Appellant further contended that the presence of the

Appellant-Petitioner is required to participate in the last rites on his maternal grandfather.

5. Taking into consideration the aforesaid fact, this Court is inclined to release the Appellant-Petitioner on interim bail for a period of two weeks and the period of interim bail shall be counted from the date of his release from custody. The release of the Appellant-Petitioner would be subject to such terms and conditions as would be deemed just and proper by the learned trial court.

6. On expiry of the interim bail period, the Appellant-Petitioner shall surrender immediately before the court below, failing which, it is open to the court below to take coercive action against the Appellant-Petitioner to ensure that the Appellant-Petitioner is taken back into custody.

7. Accordingly, I.A. stands disposed of.

8. Issue urgent certified copy of this order as per Rules in course of the day.

9. List this matter in the week commencing 17th November, 2025.

10. Surrender certificate of the Appellant-Petitioner be produced before this Court in the meantime.

( A.K. Mohapatra ) Judge Rubi