Laxmi Pradhan vs State Of Odisha
2026 Latest Caselaw 2191 Ori

Orissa High Court

Laxmi Pradhan vs State Of Odisha on 10 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    CRLA No. 559 of 2024
                             Laxmi Pradhan                                 ........   Appellant(s)
                                                                       Mr. Suryakanta Dwibedi, Adv.

                                                         -Versus-
                             State of Odisha                             ....... Respondent(s)
                                                                         Ms. Sarita Moharana, ASC
                                     CORAM:
                                     DR. JUSTICE SANJEEB K PANIGRAHI
                                                    ORDER

10.03.2026

Order No. I.A. No.711 of 2026

12.

1. This matter is taken up through hybrid arrangement.

2. This application has been filed for grant of interim bail to the

Appellant.

3. Learned counsel for the Appellant submits that the husband of

the Appellant having died on 06.03.2026, her presence at home

during this period is necessary to take part in the obsequies

ceremony. He further submits the Appellant has spent for more

than 5 years and half years in the custody out of ten years. He,

therefore, prays for grant of bail to the Appellant.

4. Taking into account the submissions made and on going through

the averments taken in the application; this Court is inclined to

direct that the Appellant be released on interim bail for a period

of three months reckoning from the date of her actual release by

the learned 3rd Additional Sessions Judge, Berhampur in S.T. Case

No.24 of 2021 on such terms and conditions as deemed just and

proper by the trial court with further conditions that the

Appellant shall not indulge herself in any criminal activity during

the period of interim bail; and shall positively surrender before

the Trial Court as would be so directed by the said Court on

expiry of period of interim bail.

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

6. Urgent certified copy of this order be granted as per rules in

course of the day.

7. List this matter on 4th May, 2026 for final hearing.

8. Registry is directed to prepare the paper book.

( Dr. Sanjeeb K Panigrahi) Judge

Murmu