Amin Khan vs State Of Odisha (Vigilance) .... Opp. ...
2025 Latest Caselaw 11639 Ori

Orissa High Court

Amin Khan vs State Of Odisha (Vigilance) .... Opp. ... on 23 December, 2025

Author: Chittaranjan Dash

Bench: Chittaranjan Dash

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                         CRLA No.1448 of 2025

                 Amin Khan                              ....           Appellant
                                                       Ms. D.R. Nanda, Advocate

                                            -versus-

                 State of Odisha (Vigilance)         ....           Opp. Party
                                      Mr. S.K. Das, SC, Vigilance Department


                                       CORAM:
                     THE HON'BLE MR. JUSTICE CHITTARANJAN DASH

                                             ORDER

Order No.                                   23.12.2025

                 CRLA No.1448 of 2025

  01.       1.       Heard.
            2.       Admit.

3. Scanned copy of the LCR be called for and Paper Book be prepared.

4. List this matter after receipt of the LCR and preparation of the Paper Book.

(Chittaranjan Dash) Judge

02. 1. This is an application for release of the Appellant on bail.

2. The Petitioner having found guilty for the offence under Section 7 of the P.C. Act and Section 13(2) read with Section 13(1)(d) of the said Act, has been sentenced to undergo RI for three years with a fine of Rs.5,000/- in default to undergo further RI for four months for the offence under Section 7 of the P.C. Act and R.I. for a period of four years with a fine of Rs.10,000/- in default to undergo further RI for the offence under Section 13(2) of the said Act directing both the sentences to run concurrently.

3. It is submitted by the learned counsel for the Petitioner that that the Petitioner was on bail all along during the trial. However, he has been detained in custody from the date of passing of the judgment i.e. 12.12.2025.

4. Mr. S.K. Das, learned Standing Counsel for the Vigilance Department opposes the bail application of the Petitioner.

5. Heard learned counsel for the parties.

6. Having regard to the submission of the learned counsel for the Petitioner, he be released on bail on such terms and conditions as the learned trial court deems fit and proper.

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

(Chittaranjan Dash) Judge

03. 1. This is an application for stay of realization of fine.

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

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

(Chittaranjan Dash) Judge

KC Bisoi

Signed by: KRUSHNA CHANDRA BISOI