Orissa High Court

Binayak Sethi vs State Of Odisha on 2 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: 02-Jul-2025 17:31:51



                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            CRLA No.214 of 2025
                         Binayak Sethi                                  ....         Appellant
                                                                   Mr. P.C. Sejpada, Advocate
                                                        -versus-
                         State of Odisha                                ....       Respondent
                                           Ms. B.L. Tripathy, Additional Public Prosecutor

                                     CORAM:
                                     SHRI JUSTICE B. P. ROUTRAY
                                                    ORDER

2.7.2025 Order No. I.A. No.474 of 2025

03. 1. There shall be stay realization of fine amount as imposed in judgment dated 17th January, 2025 passed in 2(a)CC No.04 of 2023 (NDPS) till disposal of the appeal.

2. The I.A. is disposed of.

04. 3. Heard Mr. P.C. Sejpada, learned counsel for the Appellant -

Petitioner and Ms. B.L. Tripathy, learned Additional P.P. for State - Respondent - Opposite Party.

4. The Appellant, namely Binayak Sethi, who has been convicted for commission of offences under Section 20(b)(ii)(B) of the NDPS Act and sentenced to undergo R.I. for five years along with fine by the learned Additional Sessions Judge-cum-Spl. Judge, Aska in his judgment dated 17th January, 2025 passed in 2(a)CC No.04 of 2023 (NDPS) has prayed to release him on bail pending appeal.

Designation: Personal Assistant

5. It is submitted that the Appellant was on bail during trial and he is inside custody since 17th January, 2025 upon conviction.

6. Upon hearing Ms. Tripathy, learned Additional P.P. for State and taking note of the statement of all such witnesses and the materials brought against the Appellant in course of trial, it is directed to release the Petitioner - Appellant on bail pending appeal on such terms and conditions to be fixed by the learned Additional Sessions Judge-cum-Spl. Judge, Aska in 2(a)CC No.04 of 2023 (NDPS) including the condition that the Appellant shall furnish two sureties (with proper identity proof) out of which one shall be his relative.

7. The I.A. is disposed of.

05. 8. List the appeal for hearing in the 2nd week of November, 2025.

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

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