Manas Majhi vs State Of Odisha
2025 Latest Caselaw 6327 Ori

Orissa High Court

Manas Majhi vs State Of Odisha on 26 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: 26-Jun-2025 16:00:03



                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    CRLA No.678 of 2024
                                Manas Majhi                                ....        Appellant
                                          Mr. M.Kanungo, Sr.Advocate along with Mr. P.R.Singh,
                                                                                      Advocate
                                                            -versus-
                                State of Odisha                            ....      Respondent
                                                    Mr. R. Pradhan, Additional Standing Counsel

                                            CORAM:
                                            SHRI JUSTICE B. P. ROUTRAY
                                                          ORDER

26.06.2025 Order No.

03. 1. Heard Mr. Kanungo, learned Senior Counsel along with Mr. Singh, learned counsel for the Appellant - Petitioner and Mr. R. Pradhan, learned ASC for State - Respondent - Opposite Party.

2. The Appellant who is convicted for the offence under Section 376(2)(n) of the Indian Penal Code and sentenced to undergo R.I. for ten years along with fine by learned Ad-Hoc Additional Sessions Judge (FTSC), Dhenkanal in his judgment dated 2nd July, 2024 has prayed to release him on bail pending appeal.

3. Upon hearing both parties and upon perusal of the record and taking note of the evidence adduced from the side of prosecution including P.W.2 and other surrounding circumstances, 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), Dhenkanal in connection with C.T. Special (POCSO)

Location: High Court of Orissa, Cuttack

Case No.57 of 2019/236 of 2021 arising out of Gondia P.S. Case No.168 of 2019.

4. The I.A. is disposed of.

5. List the appeal for hearing in the 1st week of November 2025.

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

( B.P. Routray) Judge

S.Das