Sagar Sethy vs State Of Odisha
2025 Latest Caselaw 6292 Ori

Orissa High Court

Sagar Sethy vs State Of Odisha on 25 June, 2025

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 25-Jun-2025 17:51:17



                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    CRLA No.662 of 2025
                                Sagar Sethy                                   ....           Appellant
                                                                           Mr. D.K.Sahoo, Advocate
                                                                -versus-
                                State of Odisha                               ....         Respondent
                                                                               Mr. R.Pradhan, ASC

                                             CORAM:
                                             SHRI JUSTICE B. P. ROUTRAY
                                                            ORDER

25.06.2025

Order No.

01. 1. Since no delay is there as per the S.R., the I.A. is disposed of.

2. Heard.

3. Admit.

4. Call for the copy of TCR.

5. An extra copy of the brief be served on Mr. Pradhan, learned ASC who shall ensure service of the same on the informant / victim through local police.

6. List the matter on 10th September, 2025.

7. Heard Mr. Sahoo, learned counsel for the Appellant - Petitioner and Mr. R. Parida, learned ASC for State - Respondent - Opposite Party.

Location: High Court of Orissa, Cuttack

8. The Appellant is convicted for commission of offences under Section 8 of the POCSO Act along with other allied offences under the Indian Penal Code and sentenced to undergo R.I. for one year and different other descriptions including fine in the impugned judgment dated 22nd April, 2025 of learned Ad-Hoc Additional Sessions Judge (FTSC), Kendrapara in G.R. Case No.28 of 2023.

9. Upon hearing both parties and considering the period of sentence, I am inclined to release the Appellant on bail. Accordingly it is directed to release the appellant-Petitioner on bail pending appeal on such terms and conditions to be fixed by the learned Ad Hoc Additional Sessions Judge (FTSC), Kendrapara in G.R. Case No.28 of 2023.

10. The I.A. is disposed of.

11. There shall be stay of realization of fine amount as imposed by learned Ad-hoc Additional Sessions Judge, FTSC Kendrapara in the impugned judgment till disposal of the appeal.

12. The I.A. is disposed of.

( B.P. Routray) Judge

S.Das