Bibhuti @ Niranjan vs State Of Odisha & Anr
2026 Latest Caselaw 355 Ori

Orissa High Court

Bibhuti @ Niranjan vs State Of Odisha & Anr on 15 January, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        CRLA No.1090 of 2025
                      Bibhuti @ Niranjan            ....                  Appellant(s)
                      Behera
                                                     Mr. Bijaya Kumar Ragada, Adv.

                                             -versus-
                      State of Odisha & Anr.   ....               Respondent(s)
                                                    Smt. Sarita Moharana, ASC
                             CORAM:
                             HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI
                                                   ORDER

              Order                               15.01.2026
              No.                            I.A. No.3610 of 2025

03. 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

sentence dated 03.09.2025 passed by the learned Adhoc.

Addl. District & Sessions Judge (FTSC-I), Cuttack in Spl.

G.R. Case No.121 of 2019, 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 four years. He further contends that since the wife

of the Appellant is pregnant and her pregnancy is in

advanced stage, presence of the Appellant at this moment

Designation: Personal Assistant in his house is very much essential. He further contends Reason: Authentication Location: High Court of Orissa Date: 16-Jan-2026 20:31:46

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 wife of the Appellant is pregnant,

this Court is of the view that the Appellant should be

enlarged on interim bail for taking care of his pregnant

wife. 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 16th March, 2026 for final hearing.

8. Both the parties are directed to file their respective

written notes of submissions on or before the next date of

listing of this matter.

(Dr. Sanjeeb K Panigrahi) Designation: Personal Assistant Judge Reason: Authentication Ayaskanta Location: High Court of Orissa Date: 16-Jan-2026 20:31:46