Orissa High Court

Manoj Kumar Nayak vs State Of Odisha on 8 July, 2025

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: CHITTA RANJAN BISWAL
Designation: A.R.-Cum-Sr.Secretary
Reason: Authentication
Location: Orissa High Court, Cuttack
Date: 08-Jul-2025 19:03:43




                                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                           CRLA No.1096 of 2024
                                       Manoj Kumar Nayak                      ....           Appellant
                                                                        Mr. R.K. Pattanaik, Advocate

                                                                  -versus-
                                       State of Odisha                          ....         Respondent
                                                                             Mr. G. Tripathy, Addl. PP
                                                  CORAM:
                                                  SHRI JUSTICE B. P. ROUTRAY
                                                               ORDER

08.07.2025 Order No.

1. Heard Mr. Pattanaik, learned counsel for the Appellant and Mr. Tripathy, learned Addl. Public Prosecutor for the State.

2. The Appellant, who has been convicted for commission of offence under Sections 376(1), 506 of the IPC by the learned Ad hoc Addl. District and Sessions Judge, First Track Special Court, Jajpur in C.T. Sessions Case No.146 of 2018 and sentenced to undergo R.I. for ten years along with fine in judgment dated 7.10.2024, has prayed to release him on bail pending appeal.

3. It is submitted that the Appellant is inside custody since 7.10.2024 till date upon his conviction and prior to that for a period from 7.3.2018 to 5.7.2018. It is further submitted that, there is no material except the statement of the victim to support the prosecution case and the said victim has lodged four other cases including

Signed by: CHITTA RANJAN BISWAL Designation: A.R.-Cum-Sr.Secretary Reason: Authentication Location: Orissa High Court, Cuttack Date: 08-Jul-2025 19:03:43

allegations of rape against different other persons at different point of time.

4. Upon hearing both parties and taking note of the evidence of the witnesses including the victim (P.W.7) and the circumstances, it is directed to release the Appellant on bail pending appeal in connection with the aforesaid case on such terms and conditions as the learned Ad hoc Addl. District and Sessions Judge, First Track Special Court, Jajpur may deem just and proper.

5. The I.A. is disposed of.

CRLA No.1096 of2024

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

( B.P. Routray) Judge

C.R.Biswal