Govinda Hembram vs State Of Odisha
2025 Latest Caselaw 9533 Ori

Orissa High Court

Govinda Hembram 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.45 of 2015

                                   Govinda Hembram                  .....     Appellant/
                                                                            Petitioner

                                                               Ms. Aditi Hota,
                                                               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

Order No. 29.10.2025

18. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

This is an application for bail. Learned counsel for the State submits that from the

impugned judgment, it appears that the conviction of the

petitioner is mainly based on the dying declaration as per Signed by: RAJESH KUMAR BADHEI Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 30-Oct-2025 18:55:03

Ext.1, which was recorded by the Executive Magistrate (P.W.22).

Ms. A. Hota, learned counsel for the petitioner submits that in the said dying declaration, the petitioner has not been named as an accused and the deceased has stated that rape was committed on her by the son of one

Repa Majhi. She submits that the name of the father of the petitioner is Repa @ Biram Hembram and there is also no material available on record that the petitioner is the only son of the said Repa Majhi.

At this stage, learned counsel for the State seeks for an adjournment to verify if any other materials are available on record or the identity of the petitioner is otherwise disclosed from the evidence.

List this matter on 12.11.2025.

( S.K. Sahoo) Judge

(S.S. Mishra) Judge Rajesh

Signed by: RAJESH KUMAR BADHEI Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 30-Oct-2025 18:55:03