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Orissa High Court
Umesh Chandra Swain vs State Of Odisha (Vig.) on 20 February, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No. 200 of 2026
Umesh Chandra Swain ..... Appellant
Mr. Bhabani Samal, Advocate
-versus-
State of Odisha (Vig.) ..... Respondent
Mr. Sanjay Kumar Das, SC
(Vigilance)
CORAM:
HON'BLE MISS JUSTICE SAVITRI RATHO
ORDER
20.02.2026
Order No. (Through hybrid Mode)
01.
1. Heard.
2. The judgment dated 26.12.2025 passed by the learned Special
Judge (Vigilance), Bhubaneswar in TR Case No. 37 of 2010 arising
out of Bhubaneswar Vigilance PS Case No. 32 of 2006 convicting
the appellant for commission of offences punishable under Section
13(2) read with Section 13(1)(d) of the P.C. Act and under Section
420/468/471/120-B of the IPC and sentencing him there under, has
been challenged in this appeal. The appellant has been sentenced to
undergo RI for 3 years and to pay fine of Rs.25,000/- and in default
of payment of fine to undergo RI for another 3 months for the
offence punishable under Section l3(2) of the P.C. Act, 1988 and for
each of the offences under Section 420,468,471,120-B of the IPC.
There is a direction for the sentences to run concurrently.
3. Admit.
4. The soft copy of the TCR has already been called for in the
connected appeal.
5. This is an application under Section 415(2) of BNSS for grant
of bail to the Appellant during pendency of the appeal.
6. Learned counsel for the appellant-petitioner submits that the
petitioner was on bail during trial and has not mis-utilised his liberty.
7. Considering the sentence imposed and as the appellant was on
bail during trial, I am inclined to allow the I.A.
8. The Appellant- Umesh Chandra Swain on surrendering before
the learned trial Court within 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 the Court.
9. This I.A. is disposed of.
10. 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.
11. 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.
12. List this matter on 12.03.2026.
13. Objection, if any, shall be filed by 09.03.2026, serving copy
on the learned counsel for the appellant.
14. This I.A has been filed for stay of the order of conviction
against the petitioner by judgment dated 26.12.2025.
15. Mr. Sanjay Kumar Das, learned Standing Counsel (Vigilance)
submits that he may be granted time to file an objection to the I.A.
16. List this matter on 12.03.2026 along with the connected
appeal.
18. Objection, if any, shall be filed by 09.03.2026, after serving
copy on the learned counsel for the appellant.
(Savitri Ratho)
Judge
Subhalaxmi
Signed by: SUBHALAXMI PRIYADARSHANI SAHOO
Designation: Senior Stenographer
Reason: Authentication
Date: 20-Feb-2026 19:04:54
