Guji @ Panchanan Das vs State Of Odisha
2026 Latest Caselaw 4027 Ori

Orissa High Court

Guji @ Panchanan Das vs State Of Odisha on 30 April, 2026

Bench: B. P. Routray, Sashikanta Mishra

Signature Not Verified
Digitally Signed
Signed by: MANAS KUMAR PANDA
Reason: Authentication
Location: OHC, Cuttack
Date: 30-Apr-2026 17:19:22


                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              CRLA No.1042 of 2024
                       Guji @ Panchanan Das                       ....             Appellant
                                                                 Mr. B.S. Das, Advocate
                                                    -versus-
                       State of Odisha                            ....         Respondent
                                       Mr. T.K. Dash, Additional Government Advocate


                                 CORAM:
                                  JUSTICE B. P. ROUTRAY
                                  JUSTICE SASHIKANTA MISHRA
                                                  ORDER

30.4.2026 Order No.

I.A. No.1093 of 2026

13. 1. Heard Mr. B.S. Das, learned counsel for Appellant and Mr. T.K. Dash, learned AGA for State.

2. The Appellant has prayed for his release on interim bail for a period of two months for marriage of his elder daughter.

3. The Petitioner - Appellant has been convicted by the learned Sessions Judge, Kendrapara in S.T. No.217(A) of 2015 for commission of offences under Section 147/148/307/302/506/149 of I.P.C. read with Section 27 of Arms Act and sentenced to undergo R.I. for life along with fine.

4. It is submitted on behalf of the petitioner that his elder daughter namely Monalisha Das is going to marry on 2nd May, 2026 and the presence of the appellant is necessary on such occasion. So he sought for his release on interim bail for a period of two months.

5. Upon hearing both parties and considering the exigency that the marriage of elder daughter of the Appellant is scheduled on 2nd May 2026, we are inclined to release the Appellant - Guji @ Panchanan Das on interim bail and accordingly direct to release him on interim bail pending appeal for a period of one month from the date of his release in the aforesaid case on such terms and conditions as may be deemed just and proper by learned Sessions Judge, Kendrapara including the conditions that the Petitioner shall not be involved in any other offence while on interim bail.

6. It is made clear that the Petitioner (Appellant) shall surrender before learned Sessions Judge on or before 5th June, 2026, failing which learned Sessions court shall take all appropriate steps including issuance of NBW of Arrest to apprehend the Petitioner.

7. The I.A. is disposed of.

8. An urgent certified copy of this order be issued on proper application.

9. List the appeal before Regular Bench.

(B.P. Routray) Judge

(Sashikanta Mishra) Judge M.K.Panda