Padmalava Behera vs State Of Odisha
2026 Latest Caselaw 2039 Ori

Orissa High Court

Padmalava Behera vs State Of Odisha on 7 March, 2026

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CRLA No.213 of 2026

              Padmalava Behera                      ....        Appellant/
                                                               Petitioner
                                                     Represented By Adv.-
                                                   Mr. S.K. Baral, Advocate
                                        -versus-
              State of Odisha                       ....      Respondent/
                                                              Opp. Party
                                                     Represented By Adv.-
                                                     Mr. Debaraj Mohanty,
                                               Addl. Government Advocate


                                CORAM:
            THE HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                 AND
             THE HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
                                         ORDER

07.03.2026 Order No. (Hybrid mode)

01. 1. Heard Mr. S.K. Baral, learned counsel appearing for the appellant and Mr. Debaraj Mohanty, learned Additional Government Advocate appearing for the respondent-State.

2. This criminal appeal has been filed by the convicted accused-appellant against the judgment and order of conviction dated 8th January, 2026, passed by the learned 2nd Additional Sessions Judge, Bhubaneswar in C.T. Case No.279 of 2022, arising out of Bharatpur P.S. Case No.183 of 2022 dated 13.05.2022. By the said judgment, the appellant has been

convicted under Section 274 of the Indian Penal Code and sentenced to undergo imprisonment for life with a fine of Rs.50,000/- (rupees fifty thousand), in default, to further rigorous imprisonment for a period of one year for the offence under Section 274 of IPC.

3. Aggrieved by the said judgment and order of conviction dated 8th January, 2026, the appellant has preferred this statutory appeal under Section 415 of B.N.S.S., 2023.

4. Admit this appeal.

5. Call for the scanned copy of the Trial Court Records of C.T. Case No.279 of 2022, arising out of Bharatpur P.S. Case No.183 of 2022 from the Court of the learned 2nd Additional Sessions Judge, Bhubaneswar.

(Manash Ranjan Pathak) Judge

(Murahari Sri Raman) Judge

02. 1. Heard learned counsel appearing for the parties.

2. There shall be stay of realization of the fine imposed on the appellant-petitioner by the learned 2nd Additional Sessions Judge, Bhubaneswar vide judgment dated 8th January, 2026 passed in C.T. Case No.279 of 2022, arising out of Bharatpur

P.S. Case No.183 of 2022, pending disposal of the appeal.

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

(Manash Ranjan Pathak) Judge

(Murahari Sri Raman) Judge

03. 1. This is an application for bail.

2. Learned Counsel for the State shall apprise the Court on the next date of listing regarding the criminal antecedents of the convict-appellant as well as his conducts in jail.

3. By the next date of listing, learned counsel for the State shall also obtain the scanned copy of the relevant Case Diary as well as the Custody Certificate of the appellant.

4. List this matter after the ensuing Summer Vacation.

(Manash Ranjan Pathak) Judge

Signed by: RABINDRA KUMAR MISHRA Judge Rabindra/Ranjeeta Designation: Personal Assistant Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 07-Mar-2026 16:23:57