Babuli Naik vs State Of Odisha
2025 Latest Caselaw 1083 Ori

Orissa High Court

Babuli Naik vs State Of Odisha on 10 July, 2025

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: CHITTA RANJAN BISWAL
Designation: A.R.-Cum-Sr.Secretary
Reason: Authentication
Location: Orissa High Court, Cutttack
Date: 10-Jul-2025 18:29:16

                                               IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                             JCRLA No.176 of 2024
                                        Babuli Naik                              ....          Appellant
                                                                                Mr.C.R.Sahu, Advocate
                                                                     -versus-
                                        State of Odisha                          ....        Respondent
                                                                              Ms.S.K.Rout, Addl.PP
                                                              Mr.R.Mahato, Advocate for the Informant

                                                   CORAM:
                                                   SHRI JUSTICE B. P. ROUTRAY
                                                                 ORDER

10.7.2025

5. 1. Heard Mr.Sahu, learned counsel for the Appellant and Mr.Rout, learned Additional Public Prosecutor for the State as well as Mr.Mahato, learned counsel for the victim/informant.

2. Upon hearing the parties and considering the grounds mentioned in the limitation application, delay in filing the appeal is condoned.

3. The I.A. is disposed of.

4. Admit.

5. Digitally scanned copy of the TCR has already been received.

6. List the appeal in the 1st week of December 2025 for hearing.

7. The Appellant, namely, Babuli Naik, who has been convicted for commission of offence under Section 366 of the IPC along with Section 8 of the POCSO Act by the learned Ad hoc Addl. District and

Signed by: CHITTA RANJAN BISWAL Designation: A.R.-Cum-Sr.Secretary Reason: Authentication Location: Orissa High Court, Cutttack Date: 10-Jul-2025 18:29:16

Sessions Judge (FTCS), Keonjhar, in Spl.Case No.71 of 2023/TC No.4 of 2024 and sentenced to undergo R.I. for five years along with fine of Rs.5000/-, in judgment dated 7.10.2024, has prayed to release him on bail pending appeal.

8. It is submitted that the Appellant is inside custody since 27.9.2023 till date.

9. Upon hearing the parties and considering the period of custody of the Appellant vis-à-vis sentenced imposed and the statement of witness including the victim (P.W.1), it is directed to release the Appellant on bail pending appeal in connection with the aforesaid case on such terms and conditions as the learned Ad hoc Ad hoc Addl. District and Sessions Judge (FTCS), Keonjhar may deem just and proper.

10. The I.A. is disposed of.

11. There shall be stay realization of fine amount till disposal of the appeal.

12. The I.A. is disposed of.

( B.P. Routray) Judge

C.R.Biswal