Sarathi Nayak vs State Of Odisha
2026 Latest Caselaw 3577 Ori

Orissa High Court

Sarathi Nayak 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.250 of 2026

                                     Sarathi Nayak                   ....               Appellant(s)

                                                                 Mr. Lalatendu Saantaray, Sr. Adv.
                                                                             along with Associates
                                                                -versus-
                                     State of Odisha                 ....            Respondent(s)

                                                                           Mr. Sonak Mishra, ASC
                                              CORAM:
                                              HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI
                                                                 ORDER

Order No. 17.04.2026

1. This matter is taken up through hybrid arrangement.

2. Heard.

3. Admit.

4. Registry is directed to call for photocopies of the trial

Court records.

5. This is an application for stay of realization of fine.

6. Heard.

7. There shall be stay of realization of fine amount imposed

on the Appellant by the learned 2nd Addl. Sessions Judge,

Khurda vide judgment dated 5th February, 2026 passed in Signature Not Verified Digitally Signed Signed by: SIPUN BEHERA Designation: Senior T.R. Case No.70 of 2023 pending disposal of the criminal Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 17-Apr-2026 17:42:08 appeal.

8. Accordingly, the I.A. is disposed of.

9. This is an application under Section 389(2) of Cr.P.C. for

grant of bail.

10. Heard.

11. Perused the impugned judgment.

12.Considering the submissions made by the learned

counsel for the respective parties, the averments taken in the

I.A., this Court while not inclined to release the Appellant

on bail on merit, but taking into account his period of

detention in judicial custody, this Court is inclined to release

the Appellant on interim bail for a period of two (2) months

from the date of release and the Appellant shall surrender

before the learned trial Court immediately on expiry of the

two months period.

13. For the above period, let the Appellant be released on

interim bail in connection with T.R. Case No.70 of 2023 of

the Court of learned 2nd Additional Sessions Judge, Khurda

on furnishing bail bond of Rs.20,000/-(rupees twenty

thousand) with two local solvent sureties each for the like

amount to the satisfaction of the learned Court in seisin over

the matter and with further stringent conditions as the

learned Court may deem just and proper and he shall not

indulge in any criminal activity while on interim bail.

14.Violation of any of the terms and conditions shall entail

cancellation of interim bail.