Sukant Sahu @ Sukant Kumar Sahu vs State Of Odisha & Ors
2025 Latest Caselaw 6395 Ori

Orissa High Court

Sukant Sahu @ Sukant Kumar Sahu vs State Of Odisha & Ors 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.683 of 2025

                                 Sukant Sahu @ Sukant Kumar Sahu               ....          Appellant
                                                                            Mr. T.K.Mishra, Advocate
                                                                 -versus-


                                 State of Odisha & Ors.                        ....        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 13th October, 2025.

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

6. The Appellant who is convicted for commission of offences under Section 341/ 363/ 366 of the Indian Penal Code and sentenced to undergo R.I. for three years along with fine by Additional District and Sessions Judge-cum-Special Court under POCSO Act, Angul in his judgment dated 12th May 2025 has prayed to release him on bail pending appeal.

Location: High Court of Orissa, Cuttack

7. It is submitted on behalf of the Appellant that he was 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 he is continuing on bail under Section 389 (3) of the Cr.P.C. and that he was all along bail during trial, it is directed to release the Appellant- Petitioner on bail pending appeal on such terms and conditions to be fixed by the learned Additional District and Sessions Judge-cum- Special Court under POCSO Act, Angul in connection with Special POCSO Case No. 35 of 2016 corresponding to Jarapada P.S. Case No.44 of 2016.

9. The I.A. is disposed of.

10. There shall be stay of realization of fine amount as imposed by learned Additional District and Sessions Judge-cum-Special Court under POCSO Act, Angul in the impugned judgment dated 12th 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