Vinod Kumar vs State Of Odisha (Vig.)
2026 Latest Caselaw 1653 Ori

Citation : 2026 Latest Caselaw 1653 Ori
Judgement Date : 20 February, 2026

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Orissa High Court

Vinod Kumar vs State Of Odisha (Vig.) on 20 February, 2026

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLA No. 131 of 2026

Vinod Kumar                             .....                             Appellant
                                                            Mr. D. Panda, Advocate
                                     -versus-
State of Odisha (Vig.)                  .....                            Respondent
                                                      Mr. Sanjay Kumar Das, ASC

             CORAM:
                   HON'BLE MISS JUSTICE SAVITRI RATHO
                                 ORDER

20.02.2026 Order No. (Through hybrid Mode)

03.

1. This appeal had been admitted by order dated 04.02.2026.

I.A. No. 362 of 2026

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

3. Mr. D. Panda, learned counsel for the Appellant submits that although it is not stated in the I.A that the Appellant was on bail during trial but he had been released on bail during trial and after his conviction, has been granted interim bail.

4. Considering the said submissions and as the appeal had already been admitted, it is directed that the Appellant- Vinod Kumar on surrendering before the learned trial Court within a period of four weeks from today shall be released on bail pending disposal of the Criminal Appeal, on such terms and conditions as may be fixed by that Court.

5. The I.A. is disposed of.

6. This I.A has been filed for stay of realization of the fine amount imposed by the learned Special Judge, Vigilance, Bhubaneswar by judgment dated 26.12.2025.

7. Copy of the I.A. has been served on Mr. Sanjay Kumar Das, learned Standing Counsel (Vigilance). He prays for three weeks' time to file an objection to this I.A.

8. List this matter on 12.03.2026.

9. Objection, if any, shall be filed by 11.03.2026, serving copy on the learned counsel for the appellant.

10. In view of today's order, this appeal need not be listed on 26.02.2026.

(Savitri Ratho) Judge Subhalaxmi

Signed by: SUBHALAXMI PRIYADARSHANI SAHOO Designation: Senior Stenographer Reason: Authentication Location: Orissa High Court, Cuttack