Orissa High Court

Raghunath Nayak vs State Of Odisha on 4 July, 2025

Author: B. P. Routray

Bench: B. P. Routray

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                            CRLA No.442 of 2021
                                          Raghunath Nayak                         ....          Appellant
                                                                                 Mr. P. Beura, Advocate
                                                                    -versus-
                                          State of Odisha                         ....       Respondent
                                                                                  Mr. S.K. Rout, A.P.P.
                                                    CORAM:
                                                    JUSTICE B. P. ROUTRAY
                                                                 ORDER

04.07.2025 Order No. I.A. No.1779 of 2025

06. 1. Heard Mr. P. Beura, learned counsel for Appellant and Mr. S.K. Rout, learned Additional Public Prosecutor for State- Respondent.

2. Despite the direction to learned Additional Public Prosecutor to get instruction regarding Appellant's daughter's marriage, learned Additional Public Prosecutor expresses his inability to get any instruction. Yesterday Mr. R. Pradhan, learned Additional Public Prosecutor had appeared, but today Mr. S.K. Rout, learned Additional Public Prosecutor is appearing on behalf of the State- Respondent.

3. The Appellant, who has been convicted by learned Addl. District Judge-cum-Special Judge, (POCSO), Angul in the judgment dated 23.11.2019/21.12.2019 in Special (POCSO) Case No.43 of 2015 for commission of offence under Section 6 of the POCSO Act and sentenced to undergo R.I. for 20 years along with fine, has prayed for his release on interim bail on the ground of his daughter's marriage.

Signed by: BASANTA KUMAR BARIK

Reason: Authentication Location: High Court of Orissa, Cuttack Date: 04-Jul-2025 14:15:41

4. It is submitted that the marriage of daughter of the Appellant is scheduled to 7th July 2025.

5. Considering the urgency and the inability on the part of the Additional Public Prosecutor for the State-Respondent, it is directed to release present Appellant, namely, Raghunath Nayak, on interim bail for a period of twenty-one days from the date of his release in connection with the aforesaid case on such terms and conditions to be fixed by learned Addl. District Judge-cum- Special Judge, (POCSO), Angul as he deems just and proper including the condition that the Appellant shall furnish two sureties (with proper identity proof) out of which one shall be his relative.

6. It is made clear that the Appellant shall surrender in the trial court on or before 31st July 2025, failing which learned court below shall take appropriate steps including issuance of NBW of arrest to apprehend him.

7. The I.A. is disposed of.

8. List this appeal on 4th August 2025.

9. Urgent certified copy of this order be granted on proper application in course of the day.

(B.P. Routray) Judge

B.K. Barik

Signed by: BASANTA KUMAR BARIK Designation: Secretary Reason: Authentication Location: High Court of Orissa, Cuttack Date: 04-Jul-2025 14:15:41