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Orissa High Court
Kasi @ Sk. Kasi @ Sk vs State Of Odisha on 21 January, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.652 of 2015
Kasi @ Sk. Kasi @ Sk. .... Appellant/
Kasim @ Sk. Arif Petitioner
Represented by Adv.-
Mr. Smruti Ranjan Rout,
Advocate
-versus-
State of Odisha .... Respondent/
Opp. Party
Represented by Adv.-
Mr. Jateswar Nayak,
Addl. Government Avocate
CORAM:
HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
AND
HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
ORDER
Order No. 21.01.2026
(Hybrid mode)
22. 1. This is an application for bail.
2. Heard learned counsel for the convict-appellant
and learned counsel for the State-Respondent.
3. The appellant has been convicted for the
offence punishable under sections 302/34 of the
Indian Penal Code and sentenced him to undergo
imprisonment for life and to pay a fine of Rs.5,000/-
(Rupees five thousand) each, in default, to undergo
R.I. for three months each for the offence under
Section 302/34 of the Indian Penal Code by the
learned Sessions Judge, Cuttack in S.T. Case No.378
of 2013.
4. Vide order dated 05.04.2025, this Court admitted
the present convict-appellant to interim bail for a
period of three months from the date of his release
and after availing the said interim bail period, the
convict-appellant has surrendered before the learned
trial Court on 14.07.2025.
5. The learned State counsel has placed on record the
report dated 08.01.2025 received from the IIC, Lalbag
Police Station, Cuttack, which reads as under:
"With reference to the above cited subject and
reference, I have the honour to submit that, the
petitioner Kasi @ Sk. Kasi @ Sk. Kasim @ Sk. Arif
(age about 26 years), S/o- Sk. Raju of Vill- Lalban
Sahi, Alisha Bazar, PS- Lalbag, Dist- Cuttack was
granted interim bail by Hon'ble Court on
09.12.2022 passed in I.A. No.342 of 2021 for a
period of eight week, during the period neither he
was involved in any case nor any complain was
made against him the above interim period."
The said report is taken on record.
6. This Court admitted the convict-appellant on
interim bail for a period of three months vide order
dated 05.04.2025 by relying on the Judgment of Leti
@ Jayadeb Roy and another -Vrs.- The State,
reported in (1990) 3 Orissa Criminal Reports 427.
The present Criminal Appeal is pending since the year
2015 and the appellant has already undergone about
13 years of sentence.
7. Mr. Nayak, learned Additional Government
Advocate appearing for the State has opposed the bail
plea of the learned counsel for the appellant.
8. Regard being had to the submissions made by
learned counsel for the respective parties, taking into
account the period of detention of the convict-
appellant in the judicial custody and absence of any
chance of early hearing of the appeal in the near
future, we are inclined to release the petitioner on
bail.
Let the petitioner be released on bail pending
disposal of the appeal 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 be indulged in any criminal activities in any
manner.
9. Violation of any of the terms and conditions shall
entail cancellation of the interim bail.
10. Accordingly, the I.A. is disposed of.
11. Urgent certified copy of this order be granted as
per rules.
(Manash Ranjan Pathak)
Judge
(Sibo Sankar Mishra)
Judge
Subhasis
Designation: Personal Assistant
Location: High Court of Orissa, Cuttack.
Date: 23-Jan-2026 09:23:27
