[Cites 3, Cited by 0]
Orissa High Court
Srinibas Patra @ Kuna vs State Of Odisha on 23 February, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.653 of 2021
Srinibas Patra @ Kuna .... Appellant/
Petitioner
Represented by Adv.-
Mr. S. Panda, Advocate
-versus-
State of Odisha .... Respondent/
Opp. Party
Represented by Adv.-
Mr. Jateswar Nayak,
Addl. Government Advocate
CORAM:
HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
AND
HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
ORDER
Order No. 23.02.2026
(Hybrid mode)
03. 1. This application has been moved by the convict-
appellant for interim bail on the ground that his
daughter is appearing in the HSC Examination, 2026
which is scheduled to be held from 19.02.2026 to
02.03.2026.
2. Heard learned counsel for the appellant and
learned counsel for the State-Respondent.
3. The appellant has been convicted for the
offence punishable under sections 302 of the Indian
Penal Code and sentenced to undergo imprisonment
for life and to pay a fine of Rs.10,000/- (Rupees ten
thousand), in default, to undergo R.I. for six months
for the offence under Section 302 of the Indian Penal
Code by the learned Sessions Judge, Jagatsinghpur in
C.T. Case No.61/2011 (Comp No.196/2015) (Arising
out of G.R. Case No.809/2010 corresponds to
Jagatsinghpur P.S. Case No.258/2010).
4. Vide order dated 18.02.2026 of this Court, We
had sought for a report from the learned State
counsel. Pursuant to the said order, the IIC,
Jagatsinghpur Police Station has placed on record a
report dated 20.02.2026, inter alia, stating as under:
"With reference to the CRLA and subject cited
above, I have the honour to submit that, on local
enquiry/verification it came to know that the
petitioner Srinibas Patra @ Kuna S/O. Sarat @
Saroj Patra of village Trakonogada, Alipingal,
PS/Dist. Jagatsinghpur now in jail custody being
convicted and sentenced undergo imprisonment
for life in Jagatsinghpur PS Case No.258 dt.
06.12.2010 U/S 498-A/302/304(b)/34 IPC/r.w
Sec.4 D.P. Act since 29.01.2021. now his
daughter namely Sreyasri Sriyasin (16) is residing
with in his village with her Grand Father Saroj
Patra (76) and Grand Mother Chandana Patra
(70) and appearing the HCE examination 2026
commons from 19.02.2026 to 02.03.2026 in
Binapani Pani High School, Odishagad
Examination Centre, which is 5 kilometer distance
from his village. His daughter is facing trouble to
proceed to Examination center. Further it is
ascertained that on verification of the admit card
of his daughter uploaded with the petition is
genuine. On verification of Character Antecedent
of petitioner from available PS record from
Jagatsinghpur PS as well as from CCTNS portal,
found nothing adverse against the petitioner
except the present case."
The said report is taken on record.
5. Perusal of the above report indicates that the
only daughter of the convict-appellant is appearing in
the HSC Examination, 2026. The examination center is
5 KMs. distance from her village. The daughter is
staying with her grandparents. The grandfather Saroj
Patra is aged about 76 years whereas the
grandmother Chandana Patra is aged about 70 years.
6. Regard being had to the above report, we are
inclined to enlarge the convict-appellant on interim
bail up to 10th March, 2026 from the date of his
release.
7. Accordingly, we direct the learned Sessions
Judge, Jagatsinghpur to release the convict-appellant
on interim bail up to 10th of March, 2026 from the
date of his release. The learned trial Court shall fix the
terms and conditions as deem fit and proper in the
facts and circumstances of the case. The convict-
appellant shall surrender before the learned Sessions
Judge, Jagatsinghpur immediately after 10th March,
2026 and shall file surrender certificate.
8. Violation of any of the terms and conditions shall
entail cancellation of the interim bail.
9. The I.A. is accordingly disposed of.
10. Urgent certified copy of this order be granted in
the course of the day.
(Manash Ranjan Pathak)
Judge
(Sibo Sankar Mishra)
Judge
th
1. List this matter after 10 March, 2026.
2. Learned counsel for the appellant shall file the
Surrender Certificate of the appellant on the next
date.
(Manash Ranjan Pathak)
Judge
(Sibo Sankar Mishra)
Subhasis
Judge
Designation: Personal Assistant
Location: High Court of Orissa, Cuttack.
Date: 23-Feb-2026 14:13:29
