Mukesh Sahu vs State Of Odisha
2025 Latest Caselaw 8368 Ori

Orissa High Court

Mukesh Sahu vs State Of Odisha on 17 September, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLA No.1066 of 2025
                 Mukesh Sahu                .....        Appellant
                                                                Represented By Adv. -
                                                                Pabitra Kumar Nayak

                                               -versus-
                 State Of Odisha                     .....                Respondent
                                                               Represented By Adv. -
                                                               Mr. U.C.Jena, A.S.C.

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

                                              ORDER

17.09.2025 Order No.

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

2. Heard.

3. Admit.

4. The digitized copy of the LCR be called for.

5. Heard.

6. As an interim measure the realization of fine amount awarded by the Court below shall remain stayed till disposal of the appeal.

7. Accordingly, I.A. stands disposed of.

8. This is an application for grant of bail/suspension of sentence.

9. Heard learned counsel for the Appellant as well as the learned counsel for the Respondent-State.

10. The present appeal has been filed against the judgment dated 26.08.2025 passed in Spl. G.R. Case No.19 of 2016 by the learned 1st Addl. Sessions Judge-cum-Special Judge, Rourkela, thereby convicting the Appellant-Petitioner for commission of offence punishable under Section 498-A of I.P.C. and the Appellant- Petitioner has been sentenced to undergo RI for two years and to pay a fine of Rs.5,000/-. Learned counsel for the Appellant-Petitioner at this juncture contended that the Appellant-Petitioner was initially arrested on 09.11.2016 and he was released on bail on 03.03.2017. He further submitted that after his conviction he has been enlarged on interim bail by the learned trial court.

11. Considering the submissions made by the learned counsels appearing for both sides, taking into consideration the maximum period of sentence i.e. two years, this Court is inclined to release the Appellant-Petitioner on bail. Accordingly, it is directed that the Appellant-Petitioner be released on bail on such terms and conditions as would be deemed just in proper by the learned trial court.

12. Accordingly, I.A. stands allowed.

( Aditya Kumar Mohapatra ) Judge

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