Orissa High Court

Suresh Mallik vs State Of Odisha on 7 July, 2025

Author: B. P. Routray

Bench: B. P. Routray

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                            CRLA No.174 of 2023
                                          Suresh Mallik                              ....          Appellant
                                                                                  Mr. S.R. Mulia, Advocate
                                                                       -versus-
                                          State of Odisha                            ....        Respondent
                                                                                    Mr. G. Tripathy, A.P.P.
                                                    CORAM:
                                                    JUSTICE B. P. ROUTRAY

                                                                     ORDER

07.07.2025 Order No. I.A. No.363 of 2023

03. 1. Realization of fine amount shall remain stayed till disposal of the appeal.

2. The I.A. is disposed of.

3. Heard Mr. S.R. Mulia, learned counsel for Appellant and Mr. G. Tripathy, learned Additional Public Prosecutor for State- Respondent.

4. Despite notice is made sufficient on the informant/victim, no- one appears on her behalf.

5. The Appellant, who has been convicted by learned Ad-hoc Addl. Sessions Judge, FTSC, Kendrapara in the judgment dated 13.12.2022 in G.R. Case No.52 of 2020 for commission of offence under Section 376(1), I.P.C. and Section 4(1) of the POCSO Act and sentenced to undergo R.I. for 10 years along with fine, has prayed to release him on bail pending appeal.

Location: High Court of Orissa, Cuttack Date: 07-Jul-2025 17:36:02

6. It is submitted that the Appellant is inside custody since 19.7.2020 till date.

7. Upon hearing both parties and going through the evidence of the victim (P.W.8) as well as the statements of other witnesses and the surrounding circumstances, it is directed to release the present Appellant, namely, Suresh Mallik on bail pending appeal in connection with aforesaid case on such terms and conditions as the learned Ad-hoc Addl. Sessions Judge, FTSC, Kendrapara may deem just and proper.

8. The I.A. is disposed of.

9. List this appeal in the last week of November 2025 for hearing.

(B.P. Routray) Judge

B.K. Barik

Signed by: BASANTA KUMAR BARIK Designation: Secretary Reason: Authentication Location: High Court of Orissa, Cuttack Date: 07-Jul-2025 17:36:02