Bhagrathi Deep vs State Of Odisha And Another
2025 Latest Caselaw 6046 Ori

Orissa High Court

Bhagrathi Deep vs State Of Odisha And Another on 19 June, 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: 20-Jun-2025 14:51:57


                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 CRLA No.585 of 2025
                            Bhagrathi Deep                                  ....         Appellant
                                                                         Mr. A.R. Panda, Advocate
                                                              -versus-
                            State of Odisha and Another                     ....       Respondents
                                             Mr. G. Tripathy, Additional Government Advocate

                                           CORAM:
                                           SHRI JUSTICE B. P. ROUTRAY
                                                        ORDER

19.6.2025 Order No.

01. 1. Heard.

2. Admit.

3. Call for the copy of TCR.

4. An extra copy of the brief be served on Mr. G. Tripathy, learned AGA who shall ensure service of the same on the informant / victim through local police.

5. List the matter on 8th September, 2025.

02. 6. Heard Mr. A.R. Panda, learned counsel for the Appellant -

Petitioner and Mr. G. Tripathy, learned AGA for State - Respondent - Opposite Party.

7. The Petitioner is convicted for the offences under Sections 506 of the Indian Penal Code, read with Section 66(E)/67(B) of the I.T. Act and under Section 12 of the POCSO Act and sentenced to undergo R.I. for one years and to pay a fine of Rs.2000/-, I.D. to undergo further R.I. for two months for the office under Section 506 of I.P.C., to undergo R.I. for three years and to pay a fine of

Designation: Personal Assistant

Rs.10,000/-, I.D. to further undergo R.I. for three months for the offence under Section 66(E) of the I.T. Act., to undergo R.I. for three years and to pay a fine of Rs.10,000/-, I.D. to further undergo R.I. for three months for the offence under Section 67(B) of the I.T. Act and to undergo R.I. for three years and to pay a fine of Rs.3000/-, I.D. to further undergo R.I. for two months for the offence under Section 12 of the POCSO Act. 2012 by the learned Additional Sessions Judge- cum-Special Judge Court under POCSO Act, Phulbani in his judgment dated 29th April, 2025 passed in C.T. Case No.22 of 2023. The sentences are directed to run concurrently.

8. Taking note of the period of custody of the Appellant and pending appearance of the informant / victim, if any, it is directed to release the appellant-Petitioner on interim bail till 8th September, 2025.

9. Accordingly it is directed to release the Appellant on interim bail upon appeal till 8th September, 2025 on such terms and conditions to be fixed by the learned Additional Sessions Judge-cum-Special Judge Court under POCSO Act, Phulbani in C.T. Case No.22 of 2023.

03. 10. There shall be stay realization of fine amount as imposed by learned Additional Sessions Judge-cum-Special Judge Court under POCSO Act, Phulbani in his judgment dated 29th April, 2025 passed in C.T. Case No.22 of 2023 till disposal of the appeal.

11. The I.A. is disposed of.

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

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