Orissa High Court

Abinash Digal @ Papun Digal vs State Of Odisha on 7 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: 08-Jul-2025 19:01:38



                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 CRLA No.1051 of 2024
                            Abinash Digal @ Papun Digal                    ....         Appellant
                                                                        Mr. Mahes Das, Advocate
                                                             -versus-
                            State of Odisha                                ....       Respondent
                                                    Mr. S.K. Rout, Additional Public Prosecutor

                                          CORAM:
                                          SHRI JUSTICE B. P. ROUTRAY
                                                         ORDER

7.7.2025 Order No.

02. 1. There shall be stay realization of fine amount as imposed in judgment dated 1st October, 2025 passed in C.T. Case No.56 of 2021 till disposal of the appeal.

2. The I.A. is disposed of.

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

Petitioner and Mr. S.K. Rout, learned Additional P.P. for State - Respondent - Opposite Party. None appears on call for the informant though name of lawyer is reflected in the list.

4. The Appellant, namely Abinash Digal @ Papun Digal, who has been convicted for commission of offence under Section 8 of the POCSO Act and sentenced to undergo R.I. for three years along with fine by the learned Additional Sessions Judge-cum-Spl. Court under POCSO Act, Phulbani in his judgment dated 1st October, 2024 passed

Designation: Personal Assistant

in C.T. Case No.56 of 2021 has prayed to release him on bail pending appeal.

5. It is submitted that the Appellant is inside custody since 1st October, 2024 till date and prior to that he was in custody for the period from 27th August, 2021 to 23rd December, 2021.

6. Upon hearing both parties and considering the period of detention of the Appellant inside custody as well as the sentence imposed, 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. Court under POCSO Act, Phulbani in C.T. Case No.56 of 2021 including the condition that the Appellant shall furnish two sureties (with identity proof) out of which one shall be his relative; and that he shall not be involved in any other offence while on bail.

7. The I.A. is disposed of.

04. 8. List the appeal for hearing in the last 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