Riza Julum Mohammad vs State Of Odisha
2026 Latest Caselaw 62 Ori

Orissa High Court

Riza Julum Mohammad vs State Of Odisha on 6 January, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  CRLA No.1489 of 2025
                 Riza Julum Mohammad           .....       Appellant
                                                                  Represented by Adv. -
                                                                  Amulya Ratna Panda

                                                -versus-
                 State Of Odisha                      .....                 Respondent
                                                                Represented by Adv. -

                                                                Smt. S. Nayak, ASC

                                      CORAM:
                       MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                               ORDER

06.01.2026 Order No.

01. 1. This matter is taken up through Hybrid mode.

2. Heard learned counsel for the Appellant.

3. Admit.

4. Call for the digitized copy of the TCR.

5. This I.A. has been filed for staying realization of fine.

6. Heard learned counsel for the Appellant as well as learned counsel for the Respondent-State.

7. Considering the submissions, it is directed that the realization of the fine amount as directed by the learned Addl. District and Sessions Judge, Athagarh in S.T. Case No.103 of 2024 shall remain stayed till disposal of the application.

8. Accordingly, I.A. stands disposed of.

9. This is an application with a prayer for suspension of sentence and consequential grant of bail to the Petitioner.

10. Heard learned counsel for the Appellant as well as learned counsel for the Respondent-State.

11. By filing the above noted appeal, the Petitioner has challenged the judgment dated 20.12.2025 passed by the learned Addl. District and Sessions Judge, Athagarh in S.T. Case No.103 of 2024 thereby convicting the Petitioner for commission of an offence punishable under Sections 332/341/506 of IPC and he has been sentenced to undergo imprisonment for a maximum period of three years and three months.

12. Learned counsel for the Petitioner at the outset contended that the Petitioner was not arrested initially, however, he is in custody since the judgment dated 20.12.2025. On such ground, learned counsel for the Appellant contended that the Petitioner be released on bail.

13. Learned counsel for the State on the other hand objected to release the Petitioner on bail.

14. Having heard learned counsels appearing for both sides, on a careful examination of the impugned judgment as well as sentence imposed, this Court is inclined to release the Petitioner on bail. Accordingly, it is directed that the Petitioner be released on bail on furnishing a bail bond of Rs.30,000/- (rupees thirty thousand) with two solvent sureties each for the like amount to

the satisfaction of the learned trial Court. The release of the Appellant-Petitioner shall also be subject to such other conditions as deemed just and proper by the learned trial Court.

15. Accordingly, the I.A. stands allowed.

16. Urgent certified copy of this order be granted on proper application.

( Aditya Kumar Mohapatra ) Judge

sisir

Designation: Personal Assistant