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Orissa High Court
Satyanarayan Kalta And 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.269 of 2021
Satyanarayan Kalta and .... Appellants/
another Petitioners
Represented By Adv.-
Mr. Sk. Zafarulla, Advocate
-versus-
State of Odisha .... Respondent/
Opp. Party
Represented By Adv.-
Miss Suvalaxmi Devi, ASC
CORAM:
THE HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
AND
THE HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
ORDER
07.03.2026
(Hybrid mode)
04. 1. This is an application for interim bail filed by the appellant
No.1-petitioner, namely, Satyanarayan Kalta for a period of two
months in order to make arrangements for the marriage of his
daughter, which is scheduled to be held on 09.03.2026.
2. The Xerox copy of the marriage invitation card has been
annexed to the interim application.
3. Heard Mr. Sk. Zafarulla, learned counsel for the appellant
No.1-petitioner and Miss Suvalaxmi Devi, learned Additional
Standing Counsel appearing for the State.
4. Learned counsel for the State has produced the written
instruction received from the Officer in-charge of Ghantapada
Police Station dated 07.03.2026, inter alia, stated as follows:-
"With reference to above noted case and subject, I
beg to state that as per your direction, I conducted
local enquiry in village Masinagora and it is
ascertained that the appellant Satyanarayan Kalta,
S/o. Ganda Kalta of village- Masinagora, PS-
Ghantapada, Dist.- Boudh has three daughters and
one son. Subarna Kalta @ Anita is the third
daughter of Satyanarayan Kalta and her marriage
will be held on 09.03.2026 with one Mukesh Karmi,
S/o. Baru Karmi of village Chandanbhati (Baghala),
Bolangir, the matter is genuine."
The written instruction of the Officer in-charge of
Ghantapada Police Station is taken on record.
5. Considering the submissions made by the learned counsel
for the respective parties, the averments taken in the interim
application and the written instruction produced by the learned
counsel for the State, we are inclined to release the petitioner
on interim bail for a period of fifteen days from the date of
release and he shall surrender before the learned trial Court
immediately on expiry of said fifteen days period.
6. Let the appellant No.1-petitioner, namely, Satyanarayan
Kalta be released on interim bail for the said period of fifteen
days in connection with Sessions Trial No.31 of 2011 from the
Court of learned Sessions Judge, Boudh on furnishing bail bond
of Rs.50,000/- (rupees fifty thousand) with one local solvent
surety for the like amount to the satisfaction with further terms
and conditions as the learned trial Court may deem just and
proper. While on interim bail, the petitioner shall not indulge in
any criminal activities in any manner and he shall not try to
come in contact with the family members of the deceased or any
of the prosecution witnesses, who have deposed in the trial.
7. Violation of any of the terms and conditions shall entail
cancellation of interim bail.
8. The Officer in-charge of Ghantapada Police Station shall
keep close watch over the activities of the appellant No.1-
petitioner while on interim bail and submit a report to this Court
through the learned counsel for the State.
9. I.A. is accordingly disposed of.
(Manash Ranjan Pathak),
Judge
(Murahari Sri Raman)
Judge
05. 1. List this matter in the week commencing from 23.03.2026.
Learned counsel for the appellants shall produce the surrender
certificate of the appellant no.1 Satyanarayan Kalta on the next
date.
2. A copy of this order be communicated by the learned
Registrar (Judicial) of this Court to the learned trial Court and
the learned trial Court shall act upon it without awaiting the
certified copy of the interim bail order to be produced by the
learned counsel for the appellants so also a copy of this order
be communicated to the concerned Jail Superintendent.
3. Urgent certified copy of this order be granted on proper
application during course of the day.
(Manash Ranjan Pathak),
Judge
(Murahari Sri Raman)
Judge
Rabindra/Bichi
Signed by: RABINDRA KUMAR MISHRA
Designation: Personal Assistant
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 07-Mar-2026 14:01:15
