Orissa High Court
Parsuram Sabar vs State Of Odisha on 29 October, 2025
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
JCRLA No.35 of 2018
Parsuram Sabar ..... Appellant/Petitioner
Ms. Sonita Biswal,
Advocate
-versus-
State of Odisha ..... Respondent/Opp. Party
Mr. Sarat Chandra Pradhan,
Addl. Standing Counsel
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
ORDER
29.10.2025
Order No.
I.A. No.353 of 2025
03. This is an application for the grant of bail.
Heard.
Perused the impugned judgment.
The appellant-petitioner has been convicted for the
offence punishable under sections 302/450/307 of the
I.P.C. and sentenced to undergo imprisonment for life
and to pay a fine of Rs.5,000/- (rupees five thousand),
in default, to undergo R.I. for a period of six months for
the offence under section 302 of the Indian Penal Code
and no separate sentence is awarded for the offence
under sections 450/307 of the Indian Penal Code in view
of conviction in major offence by the learned Sessions
Judge, Kalahandi, Bhawanipatna vide judgment and
order dated 17.01.2018 passed in C.T.No.38 of 2014
(Sessions).
Learned counsel for the petitioner submitted that
the petitioner was taken into judicial custody in
connection with this case on 15.01.2014 and as such he
has remained in judicial custody for about eleven years.
Learned counsel for the petitioner further submits that
there is no criminal antecedent against the petitioner
and the petitioner has good chances of success in the
appeal and the balance of convenience is in his favour
and since there is no chance of early hearing of the
appeal in the near future, the bail application may be
favourably considered.
Learned counsel for the State has produced the
custody certificate of the petitioner which indicates that
the petitioner has remained in judicial custody for more
than eleven years and also produced the jail conduct
certificate of the petitioner dated 28.10.2025 received
from the Superintendent, District Jail, Bhawanipatna
which indicates that the conduct of the petitioner is
satisfactory. He has also produced written instruction
dated 29.10.2025 received from the Inspector in-
charge of Narla police station from which it appears that
there is no other criminal antecedent against the
petitioner. The reports produced by the learned counsel
for the State are taken on record. However, the learned
counsel for the State submits that the eye witnesses
P.Ws.1 to 5 have stated that the petitioner assaulted
the deceased by means of an axe and the doctor
(P.W.6) who conducted the post mortem examination
has noticed corresponding injuries and opined that all
the injuries are ante mortem in nature.
Considering the submissions made by the learned
counsel for the respective parties and taking into
account the period of detention of the petitioner in
judicial custody for about eleven years and absence of
any chance of early hearing of the appeal in the near
future, we are inclined to release the petitioner on bail.
Let the appellant-petitioner be released on bail
pending disposal of the appeal on furnishing a bail bond
of Rs.20,000/- (rupees twenty thousand) with two
solvent sureties each for the like amount to the
satisfaction of the learned trial Court with such terms
and conditions as the learned Court may deem just and
proper including the condition that the petitioner
shall not indulge in any criminal activities.
Violation of any of the conditions shall entail
cancellation of bail.
The I.A. is disposed of.
Let a copy of the order be communicated by the
Registrar (Judicial) to the concerned Jail
Superintendent and also to the learned Sessions
Judge, Kalahandi, Bhawanipatna by e-mail forthwith
for compliance.
A free copy of the order be handed over to the
learned counsel for the State for compliance.
( S.K. Sahoo)
Judge
( S. S. Mishra)
Judge
Pravakar
Location: HIGH COURT OF ORISSA, CUTTACK
