Sunil Majhi vs State Of Odisha
2026 Latest Caselaw 860 Ori

Orissa High Court

Sunil Majhi vs State Of Odisha on 2 February, 2026

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     CRLA No. 118 of 2024

              Sunil Majhi                                ....              Appellant
                                                                Represented by -
                                                   Mr. Jnyananda Panda, Advocate

                                            -Versus-
              State of Odisha                            ....            Respondent
                                                                  Represented by -
                                                         Mr. Partha Sarathi Nayak,
                                                        Additional Govt. Advocate.

                                            CORAM:
                  HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                     AND
                   HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
                                            ORDER

Order No.                                  02.02.2026
                                         (Hybrid Mode)

1. Heard learned counsel for the Appellant-Petitioner and learned counsel for the State.

2. The appellant-petitioner has been convicted under section 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 more, by the learned Additional Sessions Judge-cum- Special Judge (Vigilance), Bhawanipatna, Kalahandi in C.T. (SC) No.52/16 of 2021.

3. The present I.A. has been filed by the Appellant-Petitioner praying for interim bail in view of the marriage of his younger sister Namita Majhi. The I.I.C., Th. Rampur P.S. (Kalahandi) has placed on record his report

dated 01.02.2026 ascertaining the fact of marriage of the younger sister of the appellant-petitioner which is fixed to be held on 04.02.2026. The report of the I.I.C. is taken on record.

4. In view of the report submitted by the I.I.C., Th. Rampur P.S. (Kalahandi) and considering the submission made by the learned counsel for the petitioner, we are inclined to enlarge the petitioner (appellant- convict) on interim bail for a period of 15 (fifteen) days from the date of release.

5. For the above period, let the Appellant-Petitioner namely Sunil Majhi be released on interim bail in the aforesaid case on furnishing bail bond of Rs.20,000/-(Rupees twenty thousand) only with one local solvent surety for the like amount to the satisfaction of the learned Additional Sessions Judge-cum-Special Judge (Vigilance), Bhawanipatna, Kalahandi subject to condition that he shall not indulge in any criminal activities in any manner whatsoever. Violation of any of the conditions shall entail cancellation of interim bail. The appellant-petitioner shall surrender immediately after expiry of the said period of fifteen days and shall file Surrender Certificate before the Court.

6. Learned counsel for the State shall obtain and produce the report from the concerned I.I.C. regarding the conduct of the Petitioner while on interim bail.

7. The I.A. is disposed of accordingly.

(Manash Ranjan Pathak) Judge

Designation: ADR-cum-Addl. Principal Secretary (Sibo Sankar Mishra) Reason: Authentic Copy Location: ORISSA HIGH COURT, CUTTACK Judge Date: 02-Feb-2026 19:33:11 S.K. Parida