Orissa High Court
Krupasindhu Sahu vs State Of Odisha on 13 November, 2025
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.1186 of 2024
Krupasindhu Sahu ..... Appellant
Represented By Adv. -
Panchanan Panigrahi,
Mr. Sk. Zafarulla
-versus-
State Of Odisha ..... Respondent
Represented By Adv. -
Mandakini Panda
Smt. S. Nayak, ASC
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
13.11.2025
Order No.
1. This matter is taken up through Hybrid mode.
2. Heard learned counsel for the Petitioner as well as learned
counsel for the Informant and learned counsel for the State.
3. The present application has been filed at the instance of the
convict Appellant for his released on bail.
4. Learned counsel for the Appellant at the outset contended that
the present appeal has been filed by the Appellant assailing the
judgment of conviction and sentence dated 04.09.2024 passed in
Spl. (POCSO) No.35 of 2020, which corresponds to FTSC Trial
No.270 of 2021 by the learned Ad-Hoc Addl. District & Sessions
Judge (FTSC) Bhadrak. He further contended that the Petitioner was
found guilty and has been convicted under Section 363, 366(A),
376(2)(n), 506 of IPC read with Section 6 of POCSO Act and he has
been sentenced to undergo rigorous imprisonment for a period of ten
years and no separate sentence was imposed under Section 6 of
POCSO Act even though he was found guilty under the said Section.
The learned trial Court has also imposed a punishment in the shape
of compensation to the tune of Rs.10,000/-. In addition to the victim
compensation to the tune of Rs.5,00,000/-. Learned counsel for the
Appellant submitted that the relationship between the Appellant and
Victim was consensual as they were known to each other and had a
love relationship. On such ground, learned counsel for the Appellant
contended that the Appellant has a very good chance of succeeding
in appeal.
5. Learned counsel for the Informant on the other hand objected
to the release of the Appellant on bail on the ground of gravity and
seriousness of the crime. In course of her argument, learned counsel
for the Informant objected to the submission made by learned
counsel for the Appellant that the Appellant had a consensual
relationship with the Victim.
6. Learned counsel for the State also objected to the release of
the Appellant on bail on the ground that the Appellant has been
sentenced to undergo rigorous imprisonment for a period of ten
years and as of now he has only been in custody for less than a year.
7. In view of the aforesaid factual position, this Court is not
inclined to entertain this bail application at this stage. However, in
the event the appeal is not heard within a year from today, liberty is
granted to the Appellant to move a fresh bail application.
8. With the aforesaid observation, the I.A. stands disposed of.
9. Preparation of paper book be expedited by the Office.
( Aditya Kumar Mohapatra )
Judge
S.K. Rout
Digitally Signed Page 3 of 3.
Location: High Court of Orissa, Cuttack
Date: 17-Nov-2025 19:00:55
