Ranjit Behera @ Sipini @ vs ) State Of Odisha
2025 Latest Caselaw 10274 Ori

Orissa High Court

Ranjit Behera @ Sipini @ vs ) State Of Odisha on 20 November, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       CRLA No.544 of 2025

                 Ranjit Behera @ Sipini @              .....                Appellant
                 Sipuni Behera
                                                                Represented By Adv. -
                                                                Bikash Chandra Parija

                                               -versus-

                 1) State Of Odisha                  .....               Respondents
                 2) The Victim                                 Represented By Adv. -
                                                               Durga Prasanna Mishra
                                                               R.K.Singh, A.K.Bisoi

                                                               Smt. S. Nayak, ASC

                                      CORAM:
                        THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                    MOHAPATRA

                                              ORDER

20.11.2025 Order No.

03. 1. This matter is taken up through Hybrid mode.

2. Heard.

3. Admit.

4. Since the Informant is represented by his counsel, no notice is required to be served on learned counsel for the Informant. Extra copy of the appeal memo has served on learned counsel for the Informant.

5. Learned counsel for the State shall take soft copy of the deposition by providing Pendrive to the Office.

6. This I.A. has been filed for stay realization of fine.

7. Heard.

8. As an interim measure, it is directed that realization of the fine as directed by the learned Additional District & Sessions Judge- cum-Special Court under POCSO Act, Jajpur, in C.T. Spl. POCSO No.45 of 2022/ Trial No.373 of 2023 shall remain stayed till disposal of the application.

9. On perusal of the record, it appears that the Appellant was released on bail at the time of pronouncement of the judgment by the learned trial Court vide order dated 09.04.2025 and till date he has not surrendered. Learned counsel for the Appellant submitted that the Appellant will surrender and produce the surrender certificate before this Court.

10. Awaiting such surrender certificate the hearing of the bail application is deferred to the week commencing 01.12.2025.

11. List this matter in the week commencing 01.12.2025.

( Aditya Kumar Mohapatra ) Judge

S.K. Rout

Signed by: SANTANU KUMAR ROUT Page 2 of 2.

Location: High Court of Orissa, Cuttack Date: 25-Nov-2025 11:36:03