Jamadar Munda vs State Of Odisha
2025 Latest Caselaw 8582 Ori

Orissa High Court

Jamadar Munda vs State Of Odisha on 22 September, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                   JCRLA No.15 of 2014

                                   Jamadar Munda                  .....        Appellant/
                                                                             Petitioner

                                                              Mr. Lalitendu Bhuyan,
                                                              Advocate

                                                                -versus-
                                   State of Odisha                .....      Respondent/
                                                                             Opp. Party

                                                               Mr. Partha Sarathi Nayak,
                                                               Addl. Govt. Advocate

                                                           CORAM:
                                       THE HON'BLE MR. JUSTICE S.K. SAHOO
                                   THE HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
                                                           ORDER

Order No. 22.09.2025

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

Learned counsel for the petitioner files this interim application, which is taken on record.

This is an application under section 389 of Cr.P.C.

Signed by: RAJESH KUMAR BADHEI Designation: Junior Stenographer for grant of bail.

Reason: Authentication Location: HIGH COURT OF ORISSA,

Heard.

CUTTACK Date: 23-Sep-2025 13:48:36

Perused the impugned judgment.

The appellant-petitioner has been convicted for the offence punishable under section 302 of I.P.C. and

sentenced him to undergo imprisonment for life and to pay a fine of Rs.2,000/- (rupees two thousand), in default, to undergo R.I. for a further period of two years for the offence under section 302 of the I.P.C. by the learned Addl. Sessions Judge, Champua vide judgment and order dated 09.10.2013 in S.T. case no.114 of 2012.

Learned counsel for the petitioner submits that the petitioner is in judicial custody for more than thirteen years and the petitioner is having no criminal antecedents and therefore, the bail application of the petitioner may be favourably considered.

Learned counsel for the State has produced the custody certificate dated 21.09.2025 received from the Superintendent, District Jail, Keonjhar, which shows that the custody period of the petitioner is more than thirteen years and the conduct of the petitioner inside the jail is satisfactory. Learned counsel has also produced instruction dated 20.09.2025 received from the Inspector in-charge, Bamebari police station, Keonjhar, which indicates that there is nothing adverse against the petitioner except this case. The custody certificate and the instruction are taken on record.

Considering the submissions made by the learned counsel for the respective parties, the period of detention of the petitioner in judicial custody and having no criminal antecedents 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 in the aforesaid case on furnishing bail bond of Rs.20,000/- (rupees twenty thousand) with one local solvent surety for the like amount to the satisfaction of the learned trial Court subject to condition that he shall not indulge in any criminal activities in any manner.

Violation of any of the conditions shall entail cancellation of bail.

The I.A. is disposed of accordingly. Let a copy of the order be communicated by the Registrar (Judicial) to the concerned Jail Superintendent and also to the learned Addl. Sessions Judge, Champua by e-mail for compliance.

( S.K. Sahoo) Judge

(S.S. Mishra) Judge Rajesh