Pravati Kumari Devi vs State Of Odisha (Vig.)
2025 Latest Caselaw 10973 Ori

Orissa High Court

Pravati Kumari Devi vs State Of Odisha (Vig.) on 3 December, 2025

Author: Chittaranjan Dash

Bench: Chittaranjan Dash

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  CRLA No. 1353 of 2025

                  Pravati Kumari Devi              ....             Appellant
                                                  Mr. J.K. Panda, Advocate
                                           -versus-

                  State of Odisha (VIG.)              ....         Respondent
                                                       Mr. Sanjay Kumar Das
                                                            Standing Counsel
                                                      (Vigilance Department)

                              CORAM:
            THE HON'BLE MR. JUSTICE CHITTARANJAN DASH

                                            ORDER

Order No.                                  03.12.2025

  01.        CRLA No.1353 of 2025
             1.       Heard.
             2.       Admit.

3. Scanned copy of the TCR be called for. Paper-Book be prepared.

4. The matter is to be listed after the Paper-Book is supplied to the respective parties.

(Chittaranjan Dash) Judge

1. By means of this I.A., the Petitioner seeks for bail. The Petitioner having found guilty in the offences under Sections 409 of I.P.C. and 13(2) of the P.C. Act, read with Section 13(1)(c)(d) of the said Act has been sentenced to undergo R.I. for four (4) years and to pay fine of Rs.50,000/- (Rupees Fifty Thousand) in default to undergo further R.I. for four (4) months in each of the offences.

2. It is submitted by learned counsel for the Petitioner that on the date of passing of the impugned judgment, the Petitioner is in custody w.e.f. 22.11.2025. It is further submitted that the Petitioner was all along on bail during the trial.

3. Mr. S.K. Das, learned Standing Counsel for Vigilance opposed the bail application.

4. Having heard the respective parties, the prayer for bail is allowed.

5. The Petitioner be released on bail on such terms and conditions as the learned trial court deems fit and proper.

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

(Chittaranjan Dash) Judge

1. This is an application for stay of realisation of fine.

2. Considering the submissions made, it is directed that the realisation of fine amount shall remain stayed till disposal of the criminal appeal.

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

(Chittaranjan Dash) Judge

Anisha

Designation: Junior Stenographer