Katu Khora vs State Of Odisha
2026 Latest Caselaw 243 Ori

Orissa High Court

Katu Khora vs State Of Odisha on 12 January, 2026

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     JCRLA No.204 of 2025
                 Katu Khora                        ....             Appellant(s)
                                        Mr. Satya Narayan Mishra-4, Advocate

                                            -versus-

             State of Odisha                       ....           Respondent(s)
                                                Mr. Partha Sarathi Nayak, AGA

                     CORAM: JUSTICE SIBO SANKAR MISHRA

                                          ORDER

Order No.                                12.01.2026
 02.        1.        Heard.

            2.        Admit

3. Call for the trial Court records.

(S.S. Mishra) Judge

I.A. No.417 of 2025 Order No.

03. 1. This is an application for bail

2. Heard.

3. The appellant-petitioner has been convicted for the offence

under Section 304 Part-II of the I.P.C. and sentenced him to

undergo R.I. for a period of eight years and to pay fine of

Rs.20,000/- (Rupees twenty thousand), in default, to undergo

further R.I. for a period of six months for the offence under Section

304 Part-II of the I.P.C. by the learned Additional Sessions Judge,

Koraput in Criminal Trial No.10 of 2019 arising out of G.R. Case

No.1323 of 2018.

4. Perused the impugned judgment.

5. Learned counsel for the appellant-petitioner submits that

the appellant is in custody since 13.12.2018 and out of eight years

of awarded sentence, the petitioner has already undergone

incarceration for more than seven years. There is no chance of early

hearing of the appeal and balance of convenience is in favour of the

appellant. Therefore, the bail application of the appellant may be

favourably considered.

6. Considering the submission made by the learned counsel

for the respective parties, the period of detention of the appellant is

judicial custody and absence of any chance of early hearing of the

appeal in the near future, I am inclined to release the appellant-

petitioner on bail.

7. 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 the bail.

8. Let a copy of the order be communicated by the Registrar

(Judicial) to the concerned Jail Superintendent and also to the

learned Additional Sessions Judge, Koraput by e-mail for

compliance.

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

Issue urgent certified copy of this order as per rules.

(S.S. Mishra) Judge

Order No.

04. 1. This is an application for stay of realization of fine.

2. Heard.

3. Considering the submissions made by the learned counsel

for the parties, let there be stay of realization of fine amount

imposed by the learned trial Court on the appellant-petitioner

pending disposal of the Jail Criminal Appeal.

4. The I.A. is disposed of.

Designation: Senior Stenographer Judge Reason: Authentication Location: High Court of Orissa Date: 13-Jan-2026 19:03:39 Swarna