Purna Chandra@Prabhat Chhatria vs State Of Odisha And Another
2025 Latest Caselaw 1370 Ori

Orissa High Court

Purna Chandra@Prabhat Chhatria vs State Of Odisha And Another on 17 July, 2025

Author: B. P. Routray

Bench: B. P. Routray

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                             CRLA No.156 of 2025

                                          Purna Chandra@Prabhat Chhatria          ....         Appellant
                                                                                 Mr. D. Mund, Advocate
                                                                     -versus-
                                          State of Odisha and another             ....      Respondents
                                                                                  Mr. S.K. Rout, A.P.P.

                                                     CORAM:
                                                     JUSTICE B. P. ROUTRAY

                                                                     ORDER

17.07.2025 Order No. I.A. No.226 of 2025

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

2. The I.A. is disposed of.

3. Heard Mr. D. Mund, learned counsel for Appellant and Mr. S.K. Rout, learned Additional Public Prosecutor for State- Respondent.

4. According to Mr. Rout, learned A.P.P., the intimation/notice of the appeal and bail application has been served on the informant/victim on 27.02.2025. No-one enters appearance for the informant/victim.

5. The Appellant, namely, Purna Chandra@Prabhat Chhatria, who has been convicted by learned Addl. Sessions Judge-cum- Special Court under POCSO Act, Bhawanipatna in the judgment

Location: High Court of Orissa, Cuttack Date: 17-Jul-2025 18:44:24 dated 09.01.2025 in C.T. Case No.27/55 of 2019 (POCSO) for commission of offence under Section 363/376(2)(n), I.P.C. read with Section 6 of the POCSO Act and sentenced to undergo R.I. for 10 years along with fine, has prayed to release him on bail pending appeal.

5. It is submitted that the Appellant is inside custody since 9.1.2025 till date upon conviction and prior to that he was detained for the period from 10.12.2019 to 1.10.2021 as UTP and in the meantime his custody period goes more than 840 days. It is further submitted that the Appellant is a young boy and there was love relationship between the Appellant and the victim.

6. Upon hearing both parties and going through the statements of all witnesses including the victim (P.W.8) and the surrounding circumstances of the case, it is directed to release present Appellant, namely, Purna Chandra@Prabhat Chhatria on bail pending appeal in connection with the aforesaid case on such terms and conditions as the learned Addl. Sessions Judge-cum- Special Court under POCSO Act, Bhawanipatna 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: 17-Jul-2025 18:44:24