Paku @ Biswajit Sahoo vs State Of Odisha
2026 Latest Caselaw 3130 Ori

Orissa High Court

Paku @ Biswajit Sahoo vs State Of Odisha on 6 April, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                    CRLA No.275 of 2025
                                  Paku @ Biswajit Sahoo      ....                 Appellant(s)
                                                                  M/s. Prasanta Kumar Sahoo,
                                                               P.P. Sahoo, G.R. Das, S.K. Das,
                                                             B. Mohanty, B.B. Pattanaik, Adv.
                                                           -versus-
                                  State of Odisha            ....               Respondent(s)
                                                                      Mr. Sonak Mishra, ASC


                                        CORAM:
                                        HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI
                                                           ORDER

Order No. 06.04.2026

1. This matter is taken up through hybrid arrangement.

2. In filing this I.A., the Appellant being in custody

pursuant to the impugned judgment of conviction and

order of sentence dated 30.01.2025 passed by the

learned A.D.J-cum-Special Court under the POCSO Act,

Dhenkanal in C.T. (Special) (P) Case No.78 of 2021, has

prayed for releasing him on interim bail.

3. Heard.

4. Learned counsel for the Appellant submits that the

Appellant has been convicted and sentenced to undergo

R.I. for seven years. She further contends that since the

mother of the Appellant has been suffering from

various incurable diseases, presence of the Appellant at

Designation: Personal Assistant

Location: High Court of Orissa Date: 06-Apr-2026 17:51:33

this moment in his house is very much essential. She

further contends that the Appellant is the sole bread

earner in his family. She, accordingly, prays for

permitting the Appellant to be enlarged on interim bail.

5. Considering the submissions made on behalf of the

Appellant and since the mother of the Appellant has

been suffering from various incurable diseases, this

Court is of the view that the Appellant should be

enlarged on interim bail for taking care of his mother.

This Court, accordingly, directs that the Appellant shall

be released on interim bail for a period of one month

from the date of his actual release from the custody in

connection with the above noted case by the learned

Court in seisin over the matter on such terms and

conditions as deemed just and proper with further

conditions that he will positively surrender before the

learned Court in seisin over the matter on the date as

would be so directed. The Appellant is also directed not

to threaten the victim or her family members in any

manner.

6. This I.A. is, accordingly, disposed of.

7. List this matter on 20th May, 2026 for final hearing.

Designation: Personal Assistant

Location: High Court of Orissa Date: 06-Apr-2026 17:51:33

8. Both the parties are directed to file their respective

written notes of submissions on or before the next date

of listing of this matter.

(Dr. Sanjeeb K Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 06-Apr-2026 17:51:33