Orissa High Court
Pradeep Behera @ Pradip Behera vs State Of Odisha .... Opposite Party on 2 September, 2025
Author: R.K. Pattanaik
Bench: R.K. Pattanaik
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLREV No.557 of 2025
Pradeep Behera @ Pradip Behera .... Petitioners
& others
Mr. S.K. Dash, Advocate
-Versus-
State of Odisha .... Opposite Party
Mr. P.K. Ray, AGA
CORAM:
MR. JUSTICE R.K. PATTANAIK
ORDER
02.09.2025
Order No.
01. 1. Heard Mr. Dash, learned counsel for the petitioners.
2. Instant revision is filed by the petitioners assailing the
impugned judgments as at Annexures-1 & 2, whereby, the
petitioners stand convicted for an offence under Section 324
read with Section 34 IPC and directed them to undergo
sentence of three years and fine.
3. Recorded the submission of Mr. Dash, learned counsel
for the petitioners and considering the grounds stated in the
revision petition, this Court is inclined to issue notice to the
opposite party for a reply and response.
4. Hence, it is ordered.
5. Notice.
6. Mr. Ray, learned AGA for the State accepts notice for
the State. An extra copy of the revision along with annexures is
directed to be served on the State in course of the day. If the
depositions of the witnesses are available, the same are also
requested to be served on the other side.
7. LCR be called for. Registry is to take steps to ensure
that the LCR is received in time.
8. List this matter on 14th October, 2025 for final hearing
and orders.
(R.K. Pattanaik)
Judge
I.A. Nos.815 and 816 of 2025
02. 1. Heard learned counsel for the respective parties.
2. Instant I.As are filed seeking release of the petitioners
on bail with the suspension of sentence in terms of Section 389
Cr.P.C. and stay realization of fine amount awarded and
confirmed in appeal by the learned Court below.
3. Referring to the impugned judgment at Annexure-1 of
the learned trial Court, it is submitted by Mr. Dash, learned
counsel for the petitioners that the parties are known to each
other and the injuries are simple in nature and, hence, they have
been convicted under Section 307 IPC but for an offence under
Section 324 IPC.
4. Recorded the objection of Mr. Ray, learned AGA for
the State.
5. Perused the judgment of the learned Trial Court at
Annexure-1 and it reveals that all such injuries received are not
on any vital parts of the body and found to be simple in nature.
Considering the materials on record and the submissions as
above, this Court is inclined to direct the release of the
petitioners on bail subject to suitable conditions and at the same
time to stay realization of fine awarded in C.T. (Sessions) Case
No.125 of 2017, as an interim measure.
6. Hence, it is ordered.
7. Consequently, the petitioners are allowed to go on bail
with conditions with the direction to the learned Court below
staying realization of fine amount for the present.
8. List on the date fixed for further orders.
9. Issue urgent certified copy as per rules.
(R.K. Pattanaik)
Judge
Alok
