Kalia @ Soumya Ranjan vs State Of Odisha
2026 Latest Caselaw 199 Ori

Orissa High Court

Kalia @ Soumya Ranjan vs State Of Odisha on 9 January, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      CRLA No.1165 of 2023

                 Kalia @ Soumya Ranjan            .....                         Appellant
                 Padhy
                                                              Represented by Adv. - Chitta
                                                              Ranjan Sahu ,surjya Narayan
                                                              Sahu, Santosh Kumar
                                                              Mohanty,p.k.khuntia

                                               -versus-

                 State Of Odisha                      .....                   Respondent
                                                                  Represented by Adv. -
                                                                  Jyotirmaya Sahoo, Sujit
                                                                  Kumar Pattnaik

                                                                  Smt. S. Nayak, ASC

                                     CORAM:
                       THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                   MOHAPATRA

                                              ORDER

09.01.2026 Order No.

1. This matter is taken up through Hybrid mode.

2. This interlocutory application has been filed at the instance of the convict-Appellant for release on interim bail.

3. Learned counsel for the Appellant at the outset contended that the Appellant being convicted by judgment dated 08.08.2023 in T.R. No.43 of 2022 (FTSC) by the learned Ad hoc Additional District & Sessions Judge (FTSC) under POCSO Act, Berhampur

and sentenced to undergo imprisonment of a maximum term of 20 years, has approached this Court by filing the present application. He further contended that the Appellant is languishing in custody since the date of his arrest, i.e. on 15.10.2019. The present I.A. has been filed for release the Appellant on interim bail on the ground of death of his brother in an accident on 31.12.2025.

4. Learned counsel for the State on the basis of the instruction dated 09.01.2026 of the IIC, Polasara, Ganjam confirmed the aforesaid fact. Copy of such instruction has filed in Court today, and the same is taken on record.

5. Considering the submissions made by the learned counsels appearing for the respective parties, further taking note of the fact that the brother of the Appellant died on 31.12.2025, this Court is inclined to release the Appellant on interim bail for a period of three weeks on furnishing a bail bond of Rs.40,000/- (Rupees Forty Thousand) with two local solvent sureties each for the like amount to the satisfaction of the learned court in seisin over the matter. The release of the Appellant shall also be subject to the condition that he shall not misuse the liberty of the interim bail.

6. On expiry of the interim bail period, the Appellant shall surrender immediately before the Court below, failing which, it is open to the Court below to take coercive action against the Appellant to ensure that the Appellant take back into custody.

7. Accordingly, this I.A. stands disposed of.

8. Issue urgent certified copy of this order as per Rules in course of the day.

9. List this matter in the week commencing 02.02.2026.

10. Surrender certificate of the Appellant be produced before this Court in the meantime.

                                                            ( Aditya Kumar Mohapatra )
                                                                       Judge

S.K. Rout






                  Signed by: SANTANU KUMAR ROUT                                 Page 3 of 3.

                  Location: High Court of Orissa, Cuttack
                  Date: 09-Jan-2026 17:39:11