Karua @ Alekh Nath vs State Of Odisha
2026 Latest Caselaw 3575 Ori

Orissa High Court

Karua @ Alekh Nath vs State Of Odisha on 17 April, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     CRLA No. 107 of 2026

                             Karua @ Alekh Nath                            ........   Appellant(s)
                                                                             Mr. Subrat Panda, Adv.

                                                          -Versus-
                             State of Odisha                               ........ Respondent(s)
                                                                             Mr. Sonak Mishra, ASC
                                      CORAM:
                                      DR. JUSTICE SANJEEB K PANIGRAHI
                                                     ORDER

17.04.2026

I.A. No.277 of 2026 Order No.

05.

1. This matter is taken up through hybrid arrangement.

2. Heard learned counsel for the Appellant and learned Additional

Standing Counsel for the State.

3. This application has been filed for grant of bail to the Appellant.

4. Taking into account the submissions made and on going through

the averments taken in the application; this Court is not inclined

to release on bail to the Appellant. However, this Court direct

that the Appellant be released on interim bail for a period of two

months reckoning from the date of his actual release by the

learned Ad-hoc Additional Sessions Judge, (FTSC), Balasore in

Spl. Case No.310 of 2019 on such terms and conditions as deemed

just and proper by the court in seisin over the matter with further

conditions that; the Appellant shall not indulge himself in any

criminal activity during the period of interim bail.

5. The Appellant shall positively surrender before the court in seisin

over the matter as would be so directed by the said Court on

expiry of period of interim bail.

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

7. List this matter on 22nd June, 2026 for final hearing.

( Dr. Sanjeeb K Panigrahi) Judge Murmu