) Abhimanyu Raita vs State Of Odisha
2025 Latest Caselaw 8091 Ori

Orissa High Court

) Abhimanyu Raita vs State Of Odisha on 10 September, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    CRLA No.1028 of 2025
                 1) Abhimanyu Raita              .....   Appellants
                 2) Abhinath Bhuyan                                 Represented By Adv. -
                 3) Daniel Bhuyan@danial Bhuyan                     Jyotirmaya Sahoo
                 4) Santosh Bhuyan
                 5) Suniel Mandal
                 6) Rambeka Jani@rembeka Jani
                 7) Lajar Raita@lazar Raita
                 8) Jayan Raika
                 9) Pari Bhuyan
                 10) Rangi Raita @ Smt. Rangi Raita

                                                  -versus-
                 State Of Odisha                        .....                Respondent
                                                                  Represented By Adv. -
                                                                  Mr. S.K.Parhi, A.S.C.

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

                                                 ORDER

10.09.2025 Order No.

01. 1. This matter is taken up through Hybrid mode.

2. Heard learned counsel for the Appellants.

3. Admit.

4. Call for the digitized copy of the LCR.

5. List this matter after receipt of the LCR.

6. This I.A. has been filed for staying realization of fine amount.

7. Heard.

8. Upon consideration of the impugned judgment this Court is not inclined to stay the realization of the fine amount. However, it is made clear that deposit of such fine amount shall be subject to the final outcome of the application.

9. This I.A. has been filed for grant of bail/ suspension of sentence.

10. Heard.

11. The present appeal has been filed against the judgment dated 11.08.2025 passed in S.T. No.66 of 2023 by the learned Sessions Judge, Paralakhemundi, Gajapati, thereby convicting the Appellants under Sections 147, 323, 353, 355, 428, 147, 149, 332 of I.P.C. and the convict-appellants have been sentenced to undergo imprisonment for a maximum period of one year.

12. Taking into consideration the sentence imposed, this Court is inclined to release the Appellant-Petitioners on bail. Accordingly, it is directed that the Appellant-Petitioners be released on bail by the learned trial court subject to such terms and conditions as would be deemed just in proper by the court in seisin over the matter.

13. Accordingly, I.A. stands allowed.

                                                                   ( Aditya Kumar Mohapatra )
                                                                              Judge
          Rubi
Signed by: RUBI BEHERA                                                                       Page 2 of 2.