[Cites 0, Cited by 0]
Orissa High Court
Sarat Barik & Ors vs State Of Orissa & Anr on 27 February, 2026
Author: Sanjeeb K Panigrahi
Bench: Sanjeeb K Panigrahi
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.209 of 2026
Sarat Barik & Ors. .... Appellant(s)
Mr. Bibhuti Ranjan Mohanty, Adv.
-versus-
State of Orissa & Anr. .... Respondent(s)
Smt. Sarita Moharana, ASC
CORAM:
HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI
Order ORDER
No. 27.02.2026
01. 1. This matter is taken up through hybrid arrangement.
2. In filing this CRLA, the Appellants have challenged the
judgment of conviction and order of sentence dated
30.01.2026 passed by the learned Sessions Judge-cum-
Special Judge, Boudh in Special Case (SC/ST)
No.24/2023/(CNR No.OD BU 01-000485-2023).
3. Heard.
4. Admit.
5. Issue notice.
6. Learned counsel for the State waives of notice on behalf
of the Respondent No.1. Let an extra copy of the appeal
memo be served on her within three working days hence.
7. Notice be issued to the Respondent No.2 by Speed Post
with A.D. making it returnable by 10th April, 2026.
Designation: Personal Assistant
Reason: Authentication working days hence.
Location: High Court of Orissa
Date: 27-Feb-2026 18:41:28
8. List this matter on 13th April, 2026 for final hearing.
9. Registry is directed to obtain soft copy of the TCR in the
meantime.
10. Heard.
11. Considering the submission made on behalf of the
Appellants and looking to the averments made in this I.A.,
this Court allows the prayer made in this I.A. Accordingly,
realization of fine amount shall remain stayed till disposal
of the appeal.
12. This I.A. is, accordingly, disposed of.
13. In filing this I.A., the Appellants have prayed for
releasing them on bail in Special Case (SC/ST) No.24 of
2023/(CNR No.ODBU01-000485-2023) arising out of
Baunsuni P.S. Case No.116 of 2023 pending before the
Court of learned Sessions Judge-cum-Special Judge,
Boudh.
14. Heard.
15. Learned counsel for the Appellants submits that the
Appellants were all along on bail during course of trial
and also on bail after pronouncement of the impugned
judgment.
Designation: Personal Assistant
Location: High Court of Orissa
Appellants and looking to the averments made in this I.A.,
Date: 27-Feb-2026 18:41:28
this Court directs the Appellants to surrender before the
learned court in seisin over the matter in the aforesaid case
and move for bail within a period of fifteen working days
hence. In such event, the said court shall release them on
bail with some stringent conditions with further condition
that they will never threaten the victim/informant in any
manner. It is also made clear that violation of any of the
conditions to be imposed by the learned court in seisin
over the matter shall entail cancellation of the bail granted
to the Appellants by this order.
16. This I.A. is, accordingly, disposed of.
(Dr. Sanjeeb K Panigrahi)
Judge
Ayaskanta
Designation: Personal Assistant
Location: High Court of Orissa
Date: 27-Feb-2026 18:41:28
