Subash Chandra Das vs State Of Odisha (Vigilance)
2026 Latest Caselaw 3632 Ori

Orissa High Court

Subash Chandra Das vs State Of Odisha (Vigilance) on 20 April, 2026

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLA No. 350 of 2026
Subash Chandra Das
                                        .....                           Appellant
                                              Mr. B. Pujari, Advocate along with
                              Mr. A.C. Nayak, Advocate and Ms. Panda, Advocate
                                    -versus-
State of Odisha (Vigilance)

                                        .....                         Respondent
                                        Mr. Sanjay Kumar Das, Standing Counsel
                                                                 (for Vigilance)
             CORAM:
                   HON'BLE MISS JUSTICE SAVITRI RATHO
                                           ORDER

20.04.2026 Order No. (Through hybrid mode)

01.

1. Heard.

2. This Appeal has been filed challenging the judgment dated 30.03.2026 passed by the learned Special Judge (Vigilance), Sundargarh in C.T.R Case No. 37 of 2017 arising out of Sambalpur Vigilance PS Case No. 07 of 2017 convicting the appellant for commission of offences under Section 7 and Section 13(1)(d) read with Section 13(2) of the P.C. Act, sentencing him to undergo RI for 4 years and to pay fine of Rs.15,000/- and in default of payment of fine to undergo RI for another 6 months for the offences under each count under Section 7 and Section l3(2) of the P.C. Act, 1988. There is a direction for the sentences to run concurrently.

3. Admit.

4. Call for the scanned copy of the Trial Court Records.

5. List this case on 03.08.2026.

6. This is an application under Section 415(2) of BNSS for grant of bail to the Appellant during pendency of the appeal.

7. It is stated by Mr. B. Pujari, learned counsel for the appellant- petitioner that the appellant was on bail during trial and has not misused the liberty granted to him. It is also submitted by Mr. Pujari, learned counsel for the Appellant that on the date of judgment, the Appellant has been taken into custody. Although this is not stated in the interim application but is apparent from a perusal of the vakalatnama.

8. Considering the sentence imposed and as the appellant was on bail during trial, I am inclined to allow the I.A.

9. The Appellant- Subash Chandra Das shall be released on bail on such terms and conditions as deemed fit and proper by the learned trial Court.

10. This I.A. is disposed of.

11. This I.A has been filed for staying realization of the fine imposed on the appellant by the impugned judgment dated 30.03.2026.

12. Mr. Pujari, learned counsel for the Appellant submits that as per the judgment the appellant has been directed to deposit a total fine amount of Rs.30,000/- and default sentence has also been

imposed. He further submits that the appellant is a retired government servant and apart from his pension, he has no other income and he is also suffering from age-old diseases, for which he is not in a position to deposit the fine amount.

13. Considering the submission but with the view to ensure that the appellant has some interest in final disposal of the appeal, it is directed that if the appellant deposits an amount of Rs.5,000/- in the learned trial Court within a period of four weeks from today, the realization of the balance amount of fine shall remain stayed during pendency of this Appeal. This deposit shall be subject to final decision in the criminal appeal and the amount so deposited shall be kept in fixed deposit in a nationalized bank.

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

15. This order is liable to be recalled if the Appellant or his counsel default in appearance in the Appeal.

Subhalaxmi

(Savitri Ratho) Judge

Signed by: SUBHALAXMI PRIYADARSHANI

Location: Orissa High Court, Cuttack Date: 20-Apr-2026 19:36:09