Kumar Jena vs State Of Odisha (Vig.)
2025 Latest Caselaw 7749 Ori

Orissa High Court

Kumar Jena vs State Of Odisha (Vig.) on 1 September, 2025

Author: Chittaranjan Dash

Bench: Chittaranjan Dash

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLA No.928 of 2025

                  Kumar Jena                          ....           Appellant

                                                      Mr. P.K. Pani, Advocate

                                           -versus-

                  State of Odisha (VIG.)              ....         Respondent
                                                 Mr. Sanjay Kumar Das, SC
                                                  For Vigilance Department

                              CORAM:
            THE HON'BLE MR. JUSTICE CHITTARANJAN DASH

                                            ORDER

Order No.                                  01.09.2025

  01.       CRLA No. 928 of 2025
             1.      Heard.
             2.      Admit.

3. Scanned copy of the LCR be called for and Paper Book be prepared.

4. List this matter after receipt of the LCR and preparation of the Paper book.

5. Name of Mr. Sanjay Kumar Das, learned Standing Counsel for the State-Vigilance be reflected in the brief as well as in the cause list.

(Chittaranjan Dash) Judge

1. This is an application for release of the Appellant on bail.

2. It is submitted by the learned counsel for the Petitioner that the Petitioner has been sentenced to undergo R.I. for 2 (two) years and to pay a fine of ₹1,000/- (Rupees One Thousand) i.d. to undergo further R.I. for 1 (one) month for his conviction for the offences punishable under section 13(2) r/w section 13(1)(d) of the P.C. Act, 1998, and also to undergo R.I. for 1 (one) year and to pay a fine of ₹1,000/- (Rupees One Thousand) i.d. of payment of fine to go further period of R.I. for 1 (one) month for his conviction under Section 7 of the P.C. Act and he he was all along on bail during the trial. It is further submitted by the learned counsel for the Petitioner that he is in custody since 31.07.2025 i.e. the date of the impugned judgment.

3. Learned counsel for the State (Vigilance) objects the prayer for bail.

4. Having heard learned counsel for the Parties, it is directed that the Appellant be released on bail on such terms and conditions as the learned trial Court deems fit and proper.

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

(Chittaranjan Dash) Judge

1. Heard learned counsel for the parties.

2. This is an application for stay of realisation of fine.

3. Considering the submissions made, it is directed that the realisation of fine amount shall remain stayed till disposal of the criminal appeal.

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

(Chittaranjan Dash) Judge

Sarbani

Designation: Junior Stenographer

Location: HIGH COURT OF ORISSA, CUTTACK Date: 02-Sep-2025 14:26:51