Kalandi Charan vs State Of Odisha
2025 Latest Caselaw 5825 Ori

Orissa High Court

Kalandi Charan vs State Of Odisha on 27 May, 2025

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CRLA No.609 of 2025

                 Kalandi Charan
                 Bhuyan                   ....           Appellant
                                       Mr. S.K. Patnaik, Advocate

                                    -versus-

             State of Odisha              ....        Respondent
             (Vig. Deptt.)

                                  Mr. S. K. Das, Standing Counsel
                                                       (Vigilance)

                             CORAM: JUSTICE V. NARASINGH

                                   ORDER

27.05.2025 Order No.

01. 1. Heard Mr. Patnaik, learned counsel for the Appellant and Mr. Das, learned Standing Counsel for the Vigilance.

2. Admit.

3. Digitized copy of the trial court record be called for.

4. List this CRLA on 29.07.2025.

(V. NARASINGH) Vacation Judge

Order No.

02. 1. Heard.

2. There shall be stay realization of fine till disposal of the appeal.

3. The I.A is accordingly disposed of.

(V. NARASINGH) Vacation Judge

Order No.

03. 1. Heard.

2. It is stated at the Bar that Appellant was on bail during the trial till the date of pronouncement of the judgment and is in custody since 20.05.2025.

3. Considering the recitals in the I.A. and taking into account the submission made regarding the role played by the Appellant and the impugned judgment this Court directs that the Appellant be released on bail on such terms and conditions as deemed just and proper by the learned Special Judge (Vigilance), Balangir in C.T.R No.06 of 2020 (Regn. No.CRLT 06 of 2020) corresponding to Sambalpur Vigilance P.S. Case No.16 of 2019.

4. The I.A. is accordingly disposed of.

5. U.C.C. as per rules.

(V. Narasingh)

Signed by: PRADEEP KUMAR SWAIN Designation: Assistant Registrar-cum-Senior Secretary Reason: Authentication Location: Orissa High Court, Cuttack PKS Date: 27-May-2025 20:51:08