T. Debraj vs State Of Odisha
2026 Latest Caselaw 936 Ori

Orissa High Court

T. Debraj 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.747 of 2025
                                  T. Debraj                  ....             Appellant(s)
                                                              Mr. Uma Charan Mishra, Adv.
                                                                Mr. Ashutosh Mishra, Adv.

                                                           -versus-
                                  State of Odisha            ....             Respondent(s)
                                                                 Mr. Udit Ranjan Jena, AGA
                                        CORAM:
                                        HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI
                                                             ORDER

                        Order                               03.02.2026
                        No.                            I.A. No.1591 of 2025

10. 1. This matter is taken up through hybrid arrangement.

2. In filing this I.A., the Appellant being in custody

pursuant to the impugned judgment of conviction and

order of sentence dated 28.05.2025 passed by the learned

2nd Addl. District & Sessions Judge, Berhampur in S.T.

No.242/2013, has prayed for releasing him on bail.

3. Heard.

4. Learned counsel for the Appellant submits that the

Appellant has been convicted and sentenced to undergo

R.I. for seven years. He further contends that since the

widow mother of the Appellant who is staying alone in

house has been suffering from various incurable old age

Designation: Personal Assistant very much essential for her better treatment. He further Reason: Authentication Location: High Court of Orissa Date: 03-Feb-2026 19:08:40

contends that the Appellant is the sole bread earner in his

family. He, accordingly, prays for permitting the

Appellant to be enlarged on interim bail.

5. Considering the submissions made on behalf of the

Appellant and since the widow mother of the Appellant

has been suffering from various old age ailments, this

Court is of the view that the Appellant should be enlarged

on interim bail for taking care of his widow mother. This

Court, accordingly, directs that the Appellant shall be

released on interim bail for a period of two months from

the date of his actual release from the custody in

connection with the above noted case by the learned Court

in seisin over the matter on such terms and conditions as

deemed just and proper with further conditions that he

will positively surrender before the learned Court in seisin

over the matter on the date as would be so directed. The

Appellant is also directed not to threaten the victim or her

family members in any manner.

6. This I.A. is, accordingly, disposed of.

7. List this matter on 26th February, 2026 for final hearing.

8. Both the parties are directed to file their respective

written notes of submissions along with citations, if any, in

their support on or before the next date of listing of this

Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 03-Feb-2026 19:08:40

matter.

(Dr. Sanjeeb K Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 03-Feb-2026 19:08:40