Suman Sekhar Rout vs State Of Odisha .... Opposite Party
2025 Latest Caselaw 1619 Ori

Orissa High Court

Suman Sekhar Rout vs State Of Odisha .... Opposite Party on 23 July, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CRLREV No.302 of 2025
        Suman Sekhar Rout                       ....            Petitioner
                                                Dr. S. Ranjit, Advocate

                                    -Versus-

        State of Odisha                         ....      Opposite Party
                                                  Mr. P.K. Sahoo, ASC
                  CORAM:
                  MR. JUSTICE R.K. PATTANAIK
                                   ORDER

23.07.2025 Order I.A. Nos.412 and 413 of 2025 No.

04. 1. Heard Dr. Ranjit, learned counsel for the petitioner and Mr. Sahoo, learned ASC for the State.

2. Instant IAs are filed seeking stay realization of the fine amount awarded to the petitioner and to release him on bail with suspension of the sentence in terms of Section 389 Cr.P.C. for the reasons stated.

3. Dr. Ranjit, learned counsel for the petitioner submits that the petitioner is in judicial custody since 23 rd February, 2023 as against sentence of three years directed by the court of 1st instance and confirmed in appeal by the learned court below and hence, he should be allowed to go on bail with any conditions and furthermore, staying the realization of fine amount in the interest of justice.

4. Recorded the submission of Mr. Sahoo, learned ASC for the State.

5. Gone through the impugned judgment at Annexure-1. The petitioner stands convicted for offences under Sections 403 and 420 IPC besides Section 66-C of the Information and Technology Act. The petitioner's custody is revealed from Annexure-4. Since the petitioner has already undergone substantial part of the sentence awarded to him, the Court recording the objection of Mr. Sahoo, learned ASC for the State is inclined and in favour of his release subject to conditions as an interim measures.

6. Accordingly, it is ordered.

7. Consequently, the petitioner is directed to be released on bail in connection with CT Case No.140 of 2023 subject to suitable conditions imposed by learned S.D.J.M., Bhawanipatna, Kalahandi and further staying realization of the fine amount as well till the next date.

8. List on the date fixed for further orders.

9. Urgent certified copy of his order be issued as per rules.

(R.K. Pattanaik) Judge

1. LCR is necessary, hence, Registry is requested to intimate the court concerned for its onward transmission so as to reach this Court well before the date fixed.

2. List on 20th August, 2025 for final hearing and orders upon receiving the LCR.

(R.K. Pattanaik) Judge

TUDU