Rabinarayan Sahu vs State Of Odisha
2026 Latest Caselaw 3576 Ori

Orissa High Court

Rabinarayan Sahu 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.176 of 2024
              Rabinarayan Sahu                .....              Appellant (s)
                                                     Mr. Jugala Kishore Panda,
                                                                      Advocate
                                           -versus-
              State of Odisha                .....                Respondent(s)
                                                    Mrs. Sarita Moharana, ASC
                                          CORAM:
                THE HON'BLE DR. JUSTICE SANJEEB K PANIGRAHI
                                         ORDER

17.04.2026 Order No. I.A. No.382 of 2024

02.

1. This matter is taken up through hybrid arrangement.

2. Heard.

3. There shall be stay realization of fine till disposal of this

appeal.

4. The I.A is accordingly disposed of.

5. This is an application under section 389 of the Cr.P.C. for

suspension of execution of sentence imposed upon the

Appellant, namely, Rabinarayan Sahu by the Trial Court while

convicting him for the offence under section 20(b)(ii)(C) of

N.D.P.S. Act and his release on bail pending disposal of this

Appeal.

6. Learned Counsel for the Appellant, at the outset, instead

Digitally Signed of pressing for grant of bail to the Appellant, confines his

Location: OHC submission for grant of interim bail to the Appellant for a period Date: 17-Apr-2026 17:17:56

of three months and accordingly, prays for disposal of this

interlocutory application.

7. Learned counsel for the Appellant submits that the

Appellant being in custody for more than six years and one

month by now, his family members are suffering a lot without

getting his help. He further submits that the family members of

the Appellant having somehow managed to pull on the

situation till now, they are no more in a position to continue

further without the help and assistance of this Appellant.

In view of all these above, he urges for interim bail to the

Appellant to remain present at home for some period.

8. Learned counsel for the State opposes the move.

9. Taking into account the submissions made and on going

through the averments taken in the application; while being

inclined to grant the prayer for interim bail to the Appellant; it

is directed that the Appellant be released on interim bail for a

period of 03 (three) months from the date of his actual release

from custody by the learned 1st Additional Sessions Judge-cum-

Special Judge(N.D.P.S), Berhampur, Ganjam in Case No.2(a)CC

No.13/2019(N) on such terms and conditions as deemed just and

proper and he will positively surrender before the learned court

in seisin of the case on the date as would be so directed.

Signature Not

10. Verified The I.A is accordingly disposed of. Digitally Signed Signed by: GITANJALI NAYAK Reason: Authentication Location: OHC Date: 17-Apr-2026 17:17:56

11. Both the parties are directed to file written notes of

submission by the next date.

12. List this matter on 25.06.2026 for final hearing.

(Dr. Sanjeeb K Panigrahi) Judge

Gitanjali