Orissa High Court
Gadadhara@Sadhu Mangaraj vs State Of Odisha on 24 September, 2025
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.917 of 2024
Gadadhara@sadhu Mangaraj ..... Appellant
Represented By Adv.
- K.p Mishra, Mithun
Das, Partha Sarathi
Das
-versus-
State Of Odisha ..... Respondent
Represented By Adv. -
Ms. S.Nayak, A.S.C.
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
24.09.2025
Order No.
15. 1. This matter is taken up through Hybrid Arrangement (Virtual
/Physical Mode).
2. This I.A. has been filed at the instance of the convict-
Appellant for his release his interim bail.
3. Heard learned counsel for the Appellant-Petitioner as well as
learned counsel for the State.
4. Learned counsel for the Appellant-Petitioner at the outset
contended that the convict-Appellant has preferred this appeal
against the judgment of conviction of dated 13.08.2024 in S.T.
No.54/136 of 2010 of the C.J.S.D.-cum-A.S.J.(Women's Court).
Khurda thereby convicting the Appellant-Petitioner for commission
of an offence under Section 376(2)(f) of I.P.C. and the Appellant-
Petitioner has been sentenced to undergo RI for ten years and to pay
a fine of Rs.5,000/-.
5. He further submitted that the Appellant-Petitioner was initially
arrested on 02.04.2010 and during trial, he was released on bail on
24.06.2011 and at the moment he is in custody from the date of
judgment i.e. 13.08.2024. The present I.A. has been filed with a
prayer for interim release of the Appellant-Petitioner on bail on the
ground of illness of his father, namely Achuta Mangaraj.
6. Learned counsel for the State on instruction from IIC
Bolagada P.S. dated 22.09.2025 submitted before this Court that the
IIC of the concerned police station conducted a local inquiry and
found that the father of the Appellant-Petitioner is bed-ridden due to
illness and that there is no male person in his family to look after
him. It has also been stated in the copy of report which was filed
before this Court that the father of the Appellant-Petitioner needs
proper medical treatment.
7. In view of the aforesaid position, this Court is inclined to
release the Appellant-Petitioner on interim bail for a period of four
weeks and the period of interim bail shall be counted from the date
of his release from custody. The release of the Appellant-Petitioner
would be subject to such terms and conditions as would be deemed
just and proper by the learned trial court.
8. On expiry of the interim bail period, the Appellant-Petitioner
shall surrender immediately before the court below, failing which, it
is open to the court below to take coercive action against the
Appellant-Petitioner to ensure that the Appellant-Petitioner is taken
back into custody.
9. Accordingly, I.A. stands disposed of.
10. List this matter in the week commencing 10 th November,
2025.
11. Surrender certificate of the Appellant-petitioner be produced
before this Court in the meantime.
( A.K. Mohapatra )
Judge
Rubi
