Orissa High Court

Sunil Kumar Mohanta @ Sunil Kumar vs State Of Odisha on 1 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: 01-Jul-2025 17:33:32



                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 CRLA No.484 of 2025
                           Sunil Kumar Mohanta @ Sunil Kumar             ....          Appellant
                           Mahanta
                                                                        Mr. P.S. Das, Advocate
                                                             -versus-
                           State of Odisha                               ....        Respondent
                                                    Mr. S.K. Rout, Additional Public Prosecutor

                                          CORAM:
                                          SHRI JUSTICE B. P. ROUTRAY
                                                         ORDER

1.7.2025 Order No.

02. 1. There shall be stay realization of fine amount as imposed in judgment dated 3rd April, 2025 passed in Special Case No.85 of 2020 / T.C. No.13/2 of 2021 till disposal of the appeal.

2. The I.A. is disposed of.

03. 3. Heard Mr. P.S. Das, learned counsel for the Appellant -

Petitioner and Mr. S.K. Rout, learned Additional P.P. for State - Respondent - Opposite Party.

4. The Appellant, namely Sunil Kumar Mohanta @ Sunil Kumar Mahanta, who has been convicted for commission of offences under Sections 354-D and 509 of the Indian Penal Code and sentenced to undergo S.I. for one year along with fine on each count by the learned Ad Hoc Additional Sessions Judge(FTSC), Keonjhar in his judgment

Designation: Personal Assistant

dated 3rd April, 2025 passed in Special Case No.85 of 2020 / T.C. No.13/2 of 2021 has prayed to release him on bail pending appeal.

5. It is submitted that the Petitioner is inside custody since 25th March, 2025.

6. Upon hearing Mr. Rout, learned Additional P.P. for State and considering the period of sentence vis-à-vis period already undergone inside custody, it is directed to release the Petitioner - Appellant on bail pending appeal on such terms and conditions to be fixed by the learned Ad Hoc Additional Sessions Judge(FTSC), Keonjhar in Special Case No.85 of 2020 / T.C. No.13/2 of 2021.

7. The I.A. is disposed of.

04. 8. List the appeal for hearing in the last week of October, 2025.

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

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