Manoj Behera @ Sushanta @ Ola vs State Of Odisha
2025 Latest Caselaw 1260 Ori

Orissa High Court

Manoj Behera @ Sushanta @ Ola vs State Of Odisha on 15 July, 2025

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: MANAS KUMAR PANDA
Designation: Personal Assistant
Reason: Authentication
Location: OHC, Cuttack
Date: 15-Jul-2025 18:53:33



                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 CRLA No.1018 of 2024
                             Manoj Behera @ Sushanta @ Ola               ....          Appellant
                                                                 Mr. S.K. Samantaray, Advocate
                                                             -versus-
                             State of Odisha                             ....        Respondent
                                                                 Mr. S.K. Rout, Additional P.P.
                                                         Mr. T.K. Mishra, counsel for informant

                                          CORAM:
                                          SHRI JUSTICE B. P. ROUTRAY
                                                         ORDER

15.7.2025 Order No.

03. 1. There shall be stay realization of fine amount as imposed in judgment dated 24th September, 2024 passed in C.T. Case No.151 of 2020 till disposal of the appeal.

2. The I.A. is disposed of.

04. 3. Heard Mr. S.K. Samantary, learned counsel for the Petitioner -

Appellant, Mr. S.K. Rout, learned APP for State - Respondent as well as Mr. T.K. Mishra, learned counsel for the informant.

4. The Appellant namely Manoj Behera @ Sushanta @ Ola, who is convicted for commission of offence under Section 376(2)(n) of I.P.C. and sentenced to undergo R.I. for 10 years along with fine by the learned Presiding Officer, Special Court under SC & ST (PoA) Act, Cuttack in judgment dated 24th September, 2024 passed in C.T.

Designation: Personal Assistant

Case No.151 of 2020 has prayed to release him on bail pending appeal.

5. It is submitted that the Appellant is inside custody since 28th September, 2020 till date and the victim (P.W.5) being a major girl stayed with him voluntarily.

6. Upon hearing all the parties and going through the evidences of all the witnesses including victim (P.W.5) and taking note of the circumstances of the case, it is directed to release the Appellant on bail pending appeal on such terms and conditions to be fixed by the learned Presiding Officer, Special Court under SC & ST (PoA) Act, Cuttack in C.T. Case No.151 of 2020.

7. The I.A. is disposed of.

05. 8. List the appeal for hearing in the 2nd week of December, 2025 along with connected appeal.

9. An urgent certified copy of this order shall be issued on proper application.

( B.P. Routray) Judge M.K.Panda