Debendra Rout @ Debendra Kumar vs State Of Odisha
2026 Latest Caselaw 3445 Ori

Orissa High Court

Debendra Rout @ Debendra Kumar vs State Of Odisha on 15 April, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                      CRLA No. 146 of 2026
                             Debendra Rout @ Debendra Kumar
                             Rout & Anr.                                      ........   Appellant(s)
                                                                      Mr. Satya Narayan Mishra-4, Adv.

                                                           -Versus-
                             State of Odisha                                 ........ Respondent(s)
                                                                               Ms. Gayatri Patra, ASC
                                      CORAM:
                                      DR. JUSTICE SANJEEB K PANIGRAHI
                                                       ORDER

15.04.2026 Order No.

01.

1. This matter is taken up through hybrid arrangement.

2. The Appellants have filed this appeal challenging the judgment

of conviction and order of sentence dated 08.01.2026 passed by

the learned Additional Sessions Judge-cum-Special Judge

(Vigilance), Bhawanipatna, in C.T.(SC) No.163/29 of 2022-25.

3. Heard.

4. Admit.

5. Call for the LCR.

6. List this matter on 23rd June, 2026 for final hearing.

7. Heard.

8. This application has been filed for grant of bail to the Appellants.

9. Having heard from both the sides and considering the facts and

circumstances of the case, it is found just to admit the Appellants

to bail. Accordingly, it is directed that the Appellants shall be

released on bail by the learned Additional Sessions Judge-cum-

Special Judge (Vigilance), Bhawanipatna, in C.T.(SC) No.163/29 of

2022-25 on such terms and conditions as deemed just and proper.

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

11.Heard.

12.There shall be stay on realization of fine imposed against the

Appellant vide judgment dated 08.01.2026 passed by the learned

Additional Sessions Judge-cum-Special Judge (Vigilance),

Bhawanipatna, in C.T.(SC) No.163/29 of 2022-25 pending

finalization of the Criminal Appeal.

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

( Dr. Sanjeeb K Panigrahi) Judge Murmu