Santosh Das @ Santa & Anr vs State Of Odisha
2025 Latest Caselaw 6390 Ori

Orissa High Court

Santosh Das @ Santa & Anr vs State Of Odisha on 30 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: 30-Jun-2025 19:49:12



                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    CRLA No.715 of 2025

                                 Santosh Das @ Santa & Anr.                   ....        Appellants
                                                                            Mr. J.K.Panda, Advocate
                                                                 -versus-


                                 State of Odisha                              ....       Respondent
                                                        Mr. S.K.Rout, Additional Standing Counsel

                                              CORAM:
                                              SHRI JUSTICE B. P. ROUTRAY
                                                            ORDER

30.06.2025 Order No.

03. 1. Heard.

2. Admit.

3. Call for the copy of TCR.

4. List the matter on 22nd July, 2025.

5. Heard Mr. Panda, learned counsel for the Appellants - Petitioner and Mr. Rout, learned ASC for State - Respondent - Opposite Party.

6. The Appellants who are convicted for commission of offences under Section 436 of the Indian Penal Code and sentenced to undergo R.I. for one year six months along with fine by learned Additional Sessions Judge-cum-Special Judge (Vigilance), Angul in his judgment dated 27th May 2025 have prayed to release them on bail pending appeal.

Location: High Court of Orissa, Cuttack

7. It is submitted on behalf of the Appellants that they were on bail during trial and upon conviction also released on bail in terms of the provision contained in Section 389 (3) of the Cr.P.C.

8. Upon hearing both parties and considering the factors like both are continuing on bail under Section 389 (3) of the Cr.P.C. and that they were all along bail during trial, it is directed to release the Appellants-Petitioners on bail pending appeal on such terms and conditions to be fixed by the learned Additional Sessions Judge-cum- Special Judge (Vigilance), Angul in connection with C.T. (S) No. 192 of 2024 corresponding to Jarapada P.S. Case No.80 of 2024.

9. The I.A. is disposed of.

10. There shall be stay of realization of fine amount as imposed by learned Additional Sessions Judge-cum-Special Judge (Vigilance), Angul in the impugned judgment dated 27th May 2025 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

S.Das