Pabitra Das vs State Of Odisha
2025 Latest Caselaw 1205 Ori

Orissa High Court

Pabitra Das vs State Of Odisha on 14 July, 2025

Author: B. P. Routray

Bench: B. P. Routray

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                            CRLA No.293 of 2025
                                          Pabitra Das                              ....          Appellant
                                                                                  Mr. J. Sahoo, Advocate
                                                                       -versus-
                                          State of Odisha                          ....       Respondent
                                                                                   Mr. T.K. Dash, A.P.P.
                                                    CORAM:
                                                    JUSTICE B. P. ROUTRAY

                                                                     ORDER

14.07.2025 Order No. I.A. No.639 of 2025

03. 1. Realization of fine amount shall remain stayed till disposal of the appeal.

2. The I.A. is disposed of.

3. Heard Mr. J. Sahoo, learned counsel for Appellant and Mr. T.K. Dash, learned Additional Public Prosecutor for State- Respondent.

4. The Appellant, namely, Pabitra Das, who has been convicted by learned Ad-hoc Addl. District & Sessions Judge (FTSC) under POCSO Act, Berhampur in the judgment dated 18.02.2025 in G.R. Case No.38 of 2021 for commission of offence under Section 363 I.P.C. and sentenced to undergo R.I. for 3 years along with fine, has prayed to release him on bail pending appeal.

5. It is submitted that the Appellant is on bail in terms of Section 389 (3) of the Cr.P.C. upon his conviction on 18.2.2025 and is

Signed by: BASANTA KUMAR BARIK

Reason: Authentication Location: High Court of Orissa, Cuttack Date: 15-Jul-2025 16:25:08 continuing on such provisional bail till date. It is also submitted that prior to that the Appellant was inside custody for the period from 24.2.2021 to 17.10.2022 and again from 13.12.2022 to 28.7.2023 as under trial prisoner.

6. Upon hearing both parties and taking note of the period of custody already undergone by the Appellant vis-à-vis the sentence imposed and nature of evidences brought on record, it is directed to release present Appellant on bail pending appeal in connection with aforesaid case on such terms and conditions as the learned Ad-hoc Addl. District & Sessions Judge (FTSC) under POCSO Act, Berhampur may deem just and proper.

7. The I.A. is disposed of.

8. List this appeal in the 2nd week of December 2025 for hearing.

(B.P. Routray) Judge

B.K. Barik

Signed by: BASANTA KUMAR BARIK Designation: Secretary Reason: Authentication Location: High Court of Orissa, Cuttack Date: 15-Jul-2025 16:25:08