M. Methunraj vs State Of Odisha
2026 Latest Caselaw 933 Ori

Orissa High Court

M. Methunraj vs State Of Odisha on 3 February, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                      CRLA No. 50 of 2026

                             M. Methunraj                                 ........   Appellant(s)
                                                                                Mr. A.P. Bose, Adv.
                                                              along with Mr. Dushmanta Sahoo, Adv.

                                                          -Versus-
                             State of Odisha                             ....... Respondent(s)
                                                                          Ms. Gayatri Patra, ASC
                                      CORAM:
                                      DR. JUSTICE SANJEEB K PANIGRAHI
                                                      ORDER

03.02.2026 Order No.

01.

1. This matter is taken up through hybrid arrangement.

2. The Appellant has filed this appeal challenging the judgment of

conviction and order of sentence dated 24.11.2025 passed by the

learned 3rd Additional Sessions Judge-cum-Special Judge,

Berhampur, Ganjam in 2(a) C.C. No.09/2025(N).

3. Heard.

4. Admit.

5. Call for the LCR.

6. List this matter on 10th March, 2026.

7. Heard.

8. Regard being had to the facts and submissions made, it is

directed that the Appellant shall be released on bail by the

learned 3rd Additional Sessions Judge-cum-Special Judge,

Berhampur, Ganjam in 2(a) C.C. No.09/2025(N) on such terms

and conditions as deemed just and proper.

9. The I.A. is disposed of accordingly.

10.Heard.

11.There shall be stay on realization of fine imposed against the

Appellant vide judgment dated 24.11.2025 passed by the learned

3rd Additional Sessions Judge-cum-Special Judge, Berhampur,

Ganjam in 2(a) C.C. No.09/2025(N) pending finalization of the

Criminal Appeal.

12.The I.A. is accordingly disposed of.

( Dr. Sanjeeb K Panigrahi) Judge Murmu