Jagu Adakatia vs State Of Odisha
2025 Latest Caselaw 1307 Ori

Orissa High Court

Jagu Adakatia 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.666 of 2024
                                          Jagu Adakatia                            ....         Appellant
                                                                               Mr. P.K. Nanda, Advocate
                                                                    -versus-
                                          State of Odisha                         ....        Respondent
                                                                                 Mr. G. Tripathy, A.P.P.
                                                    CORAM:
                                                    JUSTICE B. P. ROUTRAY

                                                                 ORDER

16.07.2025 Order No. I.A. No.1579 of 2025

07. 1. Mr. P.K. Nanda, learned counsel for the Appellant does not want to press the I.A.

2. Accordingly, the I.A. is dismissed as not pressed.

3. Heard Mr. P.K. Nanda, learned counsel for Appellant and Mr. G. Tripathy, learned Additional Public Prosecutor for State- Respondent.

4. The Appellant, namely, Jagu Adakatia, who has been convicted by learned Addl. Sessions Judge-cum-Special Court under POCSO Act, Jeypore in the judgment dated 28.05.2024 in T.R. Case No.63 of 2014 for commission of offences under Section 366/376(2)(n)/506, I.P.C. and sentenced to undergo R.I. for 10 years along with fine, has prayed to release him on bail pending appeal.

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

5. It is submitted that the Appellant is inside custody since 31.5.2024 till date upon his conviction except his release on interim bail for a period of two months and prior to that he was detained for a period of four months and seven days as UTP. It is further submitted that, as gathered from the statement of the victim (P.W.2), she had voluntarily gone and stayed with the Appellant.

6. Upon hearing both parties and going through the evidences of the witnesses including the victim (P.W.2) and the circumstances of the case, it is directed to release present Appellant on bail pending appeal in connection with aforesaid case on such terms and conditions as the learned Addl. District & Sessions Judge- cum-Special Court under POCSO Act, Jeypore 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: 16-Jul-2025 19:28:14