Zulu @ Raja @ Sarat Sahoo vs State Of Odisha
2025 Latest Caselaw 9519 Ori

Orissa High Court

Zulu @ Raja @ Sarat Sahoo vs State Of Odisha on 29 October, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLA No. 622 of 2015

       Zulu @ Raja @ Sarat Sahoo          .....     Appellant(s)
       @ Sarat Kumar Sahoo @ Md.
       Salim

                                                  Mr. Sudipto Panda, Advocate

                                       -versus-

       State of Odisha                    .....   Respondent(s)

                                                  Mr. Aurobinda Mohanty, ASC


                             CORAM:
                THE HON'BLE MR. JUSTICE S.K. SAHOO
                THE HON'BLE MR. JUSTICE S.S. MISHRA

                                    ORDER

Order No.                          29.10.2025
                               I.A. No. 2217 of 2025
 24.              This is an application for bail.

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

The appellant-petitioner has been convicted under sections 364A/120(B) of the Indian Penal Code and was sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.50,000/- (rupees fifty thousand) in default, to undergo R.I. for three years for the offence under sections 364A/120(B) of the Indian Penal Code, as directed by the learned Additional Sessions Judge, Bhubaneswar in

CT Case No.1 of 2009, 3/114 of 2009 and 1/46 of 2010, arising out of Sahid Nagar P.S. Case No. 155 of 2007.

Perused the impugned judgment.

Learned counsel for the petitioner submits that the appellant-petitioner has remained in custody for seventeen years and he has been released on interim bail thrice, i.e., vide order dated 29.07.2024 for a period of one month, order dated 06.11.2024 for a period of two months and order dated 15.04.2025 for a period of three months and he has surrendered at right time.

As per the order dated 03.09.2025, learned counsel for the State has produced the written report received from the I.I.C., Saheednagar Police Station, which indicates that the appellant has not mis-utilized his liberty while on interim bail. The report is taken on record.

Considering the submissions made by learned counsels for the respective parties, the period of detention of the appellant in the judicial custody and since the appellant has not mis-utilized his liberty while on interim bail, we are inclined to release the appellant-petitioner on bail.

Let the appellant-petitioner-Zulu @ Raja @ Sarat Sahoo @ Sarat Kumar Sahoo @ Md. Salim 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.

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

Ashok/Swarna

Signed by: ASHOK KUMAR JAGADEB MOHAPATRA

Location: High Court of Orissa Date: 30-Oct-2025 12:04:40