Sagar Kachhap vs State Of Odisha
2025 Latest Caselaw 1306 Ori

Orissa High Court

Sagar Kachhap vs State Of Odisha on 16 July, 2025

Author: B. P. Routray

Bench: B. P. Routray

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                            CRLA No.203 of 2024
                                          Sagar Kachhap                           ....         Appellant
                                                                                  Ms. A. Ray, Advocate
                                                                       -versus-
                                          State of Odisha                         ....       Respondent
                                                                                  Mr. T.K. Dash, A.P.P.
                                                    CORAM:
                                                    JUSTICE B. P. ROUTRAY

                                                                     ORDER

16.07.2025 Order No. I.A. No.505 of 2024

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

2. The I.A. is disposed of.

I.A. No.506 of 2024 & CRLA No.203 of 2024

3. Heard Ms. A. Ray, learned counsel for Appellant and Mr. T.K. Dash, learned Additional Public Prosecutor for State-Respondent.

4. The Appellant, namely, Sagar Kachhap, who has been convicted by learned Addl. District & Sessions Judge-cum- Special Court under POCSO Act, Jharsuguda in the judgment dated 12.08.2021 in T.R. Case No.04 of 2015 for commission of offence under Sections 366/376(2)(i)/376-D/34 I.P.C. read with Section 6 of the POCSO Act and sentenced to undergo R.I. for different descriptions along with fine, out of which the maximum sentence is for 20 years R.I. and all the sentences are to run concurrently, has prayed to release him on bail pending appeal.

Location: High Court of Orissa, Cuttack Date: 16-Jul-2025 19:28:14

5. Since the offences include Section 376-D of the I.P.C. and Section 6 of the POCSO Act, Mr. T.K. Dash, learned A.P.P. is permitted to take notice/intimation to the informant/victim through local Police in the appeal and on the prayer for bail.

6. List this appeal on 23rd July 2025.

(B.P. Routray) Judge

B.K. Barik

Signed by: BASANTA KUMAR BARIK Designation: Secretary Reason: Authentication Location: High Court of Orissa, Cuttack Date: 16-Jul-2025 19:28:14