Govinda Dharai vs State Of Odisha
2026 Latest Caselaw 394 Ori

Orissa High Court

Govinda Dharai vs State Of Odisha on 16 January, 2026

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                               JCRLA No.143 of 2023

              Govinda Dharai                           ....     Appellant/
                                                              Petitioner

                                                                    None

                                        -versus-

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

                                               Ms. Suvalaxmi Devi, ASC


              CORAM: JUSTICE SIBO SANKAR MISHRA

                                       ORDER

Order No.                            16.01.2026
                              I.A. No.233 of 2024

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

This is an application for bail.

The appellant was convicted vide judgment and order dated 30.01.2023 passed by the learned 1st Additional Sessions Judge, Sambalpur in S.T. Case No.200/13 of 2017-18 for alleged commission of the offences punishable under Section 376(2)(1)/450 of the IPC and sentenced to undergo R.I. for eight years and to pay a fine of Rs.5,000/- (Rupees five thousand), in default, to further undergo R.I. for six months for the offence under Section 376(2)(1) of the IPC and to undergo R.I. for three years and to pay a fine of Rs.1,000/- (Rupees one thousand), in default, to further undergo R.I.

for one month for the offence under Section 450 of the IPC.

Ms. Suvalaxmi Devi, learned Additional Standing Counsel appearing for the State has obtained instruction and placed on record the same, which indicates that the convict-appellant has been released from the jail custody in S.T. Case No.200/13 of 2017-18 on expiry of the sentence having been remitted 84 days granted as per under remission rules being fine amount paid in full. "No other charges pending." She further submits that since the convict-appellant has already undergone the total sentence period, nothing survives in the present appeal.

However, none appears for the appellant. List this matter next week before the assigned Bench.

(S.S. Mishra) Subhasis Judge

Designation: Personal Assistant

Location: High Court of Orissa, Cuttack. Date: 16-Jan-2026 17:59:33