Pusparaj Majhi vs State Of Odisha
2025 Latest Caselaw 1713 Ori

Orissa High Court

Pusparaj Majhi vs State Of Odisha on 25 July, 2025

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: MANAS KUMAR PANDA
Designation: Personal Assistant
Reason: Authentication
Location: OHC, Cuttack
Date: 25-Jul-2025 17:55:32



                                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                CRLA No.1331 of 2024
                            Pusparaj Majhi                               ....          Appellant
                                                                     Mr. R.N. Prusty, Advocate
                                                          -versus-
                            State of Odisha                              ....      Respondents
                                                 Mr. R. Pradhan, Additional Public Prosecutor

                                          CORAM:
                                          SHRI JUSTICE B. P. ROUTRAY
                                                       ORDER

25.7.2025 Order No.

02. 1. Heard Mr. R.N. Prusty, learned counsel for the Appellant and Mr. R. Pradhan, learned Additional Public Prosecutor for State. The notice on the informant / victim is treated sufficient as per postal tracking report. No one appears for the informant / victim.

2. The Appellant namely Pusparaj Majhi, who is convicted for commission of offence under Section 6 of the POCSO Act read with Section 376(2)(n)/363 of I.P.C. and sentenced to undergo R.I. for 20 years along with fine by the learned Additional Sessions Judge-cum- Special Judge (POCSO), Nuapada in judgment dated 9th December, 2024 passed in S.A. Case No.7 of 2021 / T.R. No.11 of 2022 has prayed to release him on bail pending appeal.

3. It is submitted that the Appellant was a young boy aged about 19 years on the date of occurrence and he is inside custody since 9th December, 2024 till date upon conviction and prior to that he was inside custody for the period from 8th March, 2021 to 11th September, 2022 and again from 17th September, 2024 till 9th December, 2024. It

Designation: Personal Assistant

is further submitted that the statement of the victim is not supported by medical evidence and the circumstances also do not support prosecution version.

4. Upon hearing both parties and considering the statement of witnesses including victim (P.W.17), the doctor (P.W.13) and the circumstances of the case, it is directed to release the Appellant on bail pending appeal on such terms and conditions to be fixed by learned Additional Sessions Judge-cum-Special Judge (POCSO), Nuapada in S.A. Case No.7 of 2021 / T.R. No.11 of 2022 .

5. The I.A. is disposed of.

03. 6. List the appeal for hearing in the 2nd week of December, 2025.

7. An urgent certified copy of this order shall be issued on proper application.

( B.P. Routray) Judge M.K.Panda