Tofan Gochhayat vs State Of Odisha
2022 Latest Caselaw 6522 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CRLA No.757 of 2022

             Tofan Gochhayat                      ....        Appellant/Petitioner


                                                        Mr. B.B.Routray
                                                        Advocate

                                            -versus-
             State of Odisha                      .... Respondent/Opp.Party
                                                     Mr.R. Tripathy,
                                                     Addl. Standing Counsel
             CORAM:

                       JUSTICE SASHIKANTA MISHRA
                                           ORDER

14.11.2022.

Order No. I.A. No.1431 of 2022

2. 1. This matter is taken up through virtual mode.

2. There shall be stay of realization of fine pursuant to the judgment and orders dated 25th February, 2019 and 25th August, 2022 passed by the learned Addl. Sessions Judge-cum-Special Court (POCSO), Angul in Special POCSO Case No.65/2017 till disposal of the CRLA.

I.A. is disposed of.

(Sashikanta Mishra) Judge

// 2 //

I.A. No.1430 of 2022

3 1. The Petitioner-Appellant has been convicted for the offence under Sections 363/376(2)(n) of the I.P.C. read with Section 6 of the POCSO Act and sentenced to undergo R.I. for ten years.

2. Having regard to the nature of accusations and particularly the evidence of the victim, I am inclined to allow the prayer for bail. Let the Petitioner-Appellant be released on bail on such terms and conditions as may be fixed by the convicting Court in Special POCSO Case No.65/2017 including the condition that he shall not misuse the liberty granted to him.

3. I.A.is accordingly disposed of.

(Sashikanta Mishra) Judge

AKB