Abhaya Kumar vs State Of Odisha .... Opposite Party
2026 Latest Caselaw 1104 Ori

Orissa High Court

Abhaya Kumar vs State Of Odisha .... Opposite Party on 6 February, 2026

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CRLREV No. 118 of 2026

                 1. Abhaya Kumar       ....         Petitioners
                    Nayak@ Abhaya
                    Naik
                 2. Pramila Nayak @
                    Pramila Naik
                                  Mr. R.K. Pattanaik, Advocate

                                     -versus-

             State of Odisha               ....     Opposite Party
                                           Mr. M.R. Mohanty, AGA

                         CORAM: JUSTICE V. NARASINGH

                                     ORDER

06.02.2026 I.A. No.169 of 2026 Order No.

01. 1. Heard learned counsel for the Petitioners and learned counsel for the State.

2. This I.A. has been filed for condonation of delay.

3. Considering the recitals in the I.A. and the submission made at the Bar, the delay in filing the CRLREV is condoned.

4. Accordingly, I.A. stands disposed of.

(V. Narasingh) Judge

Order No.

02. 1. On the oral prayer of the learned counsel for the Petitioners, the matter is taken up for consideration on merits.

2. Heard.

3. Admit.

4. Issue notice.

5. Since learned counsel for the State accepts notice on behalf of the Opposite Party, no further notice need be issued.

6. List this matter on 24.03.2026.

7. Registry is requested to call for the soft copy of the TCR in the meanwhile.

(V. Narasingh) Judge

Order No.

03. 1. This is an application for stay realization of fine.

2. Heard.

3. Considering the submissions made and the recitals in the I.A, it is directed that the realization of fine imposed by the learned Additional Sessions Judge, Dhenkanal in Criminal Appeal No.34 of 2014

shall remain stayed till disposal of the Criminal Revision.

4. I.A. is accordingly disposed of.

(V. Narasingh) Judge

Order No.

04. 1. The Petitioners by filing this application under Section 430 of BNSS prays for suspension of execution of sentence imposed upon them for the conviction recorded by the learned Assistant Sessions Judge, Special Track Court, Dhenkanal in C.T. (SS) Case No.196 of 2012 and their release on bail pending disposal of this Criminal Revision.

2. Heard.

3. It is stated that the Petitioners were all along on bail during trial and Petitioner No.1 is in custody since 19.08.2025 i.e. the date of judgment.

4. Considering the recitals in the I.A. and the submissions made, this Court directs that the Petitioner No.1 (Abhaya Kumar Nayak @ Abhaya Naik) be released on bail on such terms and conditions as deemed just and proper by the learned Assistant Sessions Judge, Special Track Court, Dhenkanal in C.T. (SS) Case No.196 of 2012 pending

disposal of the Criminal Revision. And, so far as Petitioner No.2 (Pramila Nayak @ Pramila Naik) is concerned, this Court directs that on surrendering she shall be released on bail on such terms and conditions as deemed just and proper by the learned Assistant Sessions Judge, Special Track Court, Dhenkanal in C.T. (SS) Case No.196 of 2012 pending disposal of the Criminal Revision.

5. I.A is accordingly disposed of.

6. U.C.C. as per rules.

(V. Narasingh) Judge

Santoshi

Location: High Court of Orissa, Cuttack