Chanda Mukhi vs State Of Odisha And Another
2025 Latest Caselaw 1497 Ori

Orissa High Court

Chanda Mukhi vs State Of Odisha And Another on 21 July, 2025

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: CHITTA RANJAN BISWAL
Designation: A.R.-Cum-Sr.Secretary
Reason: Authentication
Location: Orissa High Court, Cuttack
Date: 22-Jul-2025 09:39:25

                                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                             CRLA No.392 of 2025
                                       Chanda Mukhi                                ....          Appellant
                                                                                   Mr.S.R.Pati, Advocate

                                                                    -versus-
                                       State of Odisha and another          ....         Respondents
                                                                         Ms.B.L.Tripathy, Addl.PP
                                                 Mr.B.R.Mohanty, learned Advocate for the Informant

                                                 CORAM:
                                                 SHRI JUSTICE B. P. ROUTRAY
                                                                ORDER

21.7.2025

3. 1. There shall be stay realization of fine amount till disposal of the appeal.

2. The I.A. is disposed of.

3. Heard Mr.Pati, learned counsel for the Appellant and Ms.Tripathy, learned Addl.PP for the State as well as Mr.Mohanty, learned counsel for the informant/victim.

4. The Appellant, namely, Chanda Mukhi, who has been convicted for commission of offences under Sections 363/376(2)(i)/342 of the IPC read with Section 4 of the POCSO Act by learned Ad hoc ADJ-cum-Special Court under POCSO Act, Jajpur, in Spl (POCSO) Case No.58 of 2018 arising out of Jajpur Road P.S.Case No.133 of 2018 and sentenced to undergo R.I. for ten years

Signed by: CHITTA RANJAN BISWAL Designation: A.R.-Cum-Sr.Secretary Reason: Authentication Location: Orissa High Court, Cuttack Date: 22-Jul-2025 09:39:25

along with fine in the judgment dated 6.12.2024, has prayed to release him on bail pending appeal.

5. It is submitted that the Appellant is inside custody since 6.6.2018 till date.

6. Upon hearing the parties and considering the evidences of the witnesses including the victim (P.W.4) and surrounding circumstances of the case as well as taking note of the period of custody of the Appellant, it is directed to release the Appellant on bail pending appeal in connection with the aforesaid case on such terms and conditions as the learned Ad hoc ADJ-cum-Special Court under POCSO Act, Jajpur may deem just and proper.

7. The I.A. is disposed of.

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

( B.P. Routray) Judge

C.R.Biswal