Jnanendra Swain vs State Of Odisha
2026 Latest Caselaw 420 Ori

Orissa High Court

Jnanendra Swain vs State Of Odisha on 16 January, 2026

Author: Savitri Ratho

Bench: Savitri Ratho

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CRLA No. 1 of 2026

                 Jnanendra Swain                             ....       Appellant
                                               Mr. Kaustava Mohanty, Advocate
                                              -versus-
                 State of Odisha, Vigilance                  ....     Respondent

                                                         Mr. Sanjay Kumar Das,
                                                Standing Counsel (for Vigilance)
                     CORAM:
                           JUSTICE SAVITRI RATHO

                                       ORDER

Order No.                             16.01.2026
                                (Through hybrid Mode)

  01.       1.       Heard.

2. By judgment dated 26.12.2025 of the learned Special Judge (Vigilance), Bhubaneswar in T.R. Case No.37 of 2010, the appellant-petitioner along with co-accused Vinod Kumar, Swati Ranjan Mohapatra, Pradip Kumar Rout, Umesh Chandra Swain and Satya Prakash Behera has been convicted for commission of offences under Sections 13(1)(d) punishable under Section 13(2) of the Prevention of Corruption Act, 1988 and offences under Sections 420, 468, 471, 120-B of the Indian Penal Code and sentenced to undergo R.I. for 3(three) years and to pay a fine amount of Rs 25,000/- (Rupees Twenty five thousand) in default of payment of fine amount to undergo R.I. for 3(three) months

for each offence. The sentences were directed to run concurrently.

3. Admit.

4. Call for the scanned copy of the Trial Court Records.

5. List this case on 06.04.2026.

6. Mr. Sanjay Kumar Das, learned Standing Counsel (Vigilance) submits that he shall file appearance memo by 22.01.2026.

7. This is an application under Section 415(2) of BNSS for grant of bail during pendency of the appeal.

8. Learned counsel for the appellant-petitioner submits that the petitioner was on bail during trial and he has never misutilised his liberty.

9. Considering the sentence imposed and as the petitioner was on bail during trial, I am inclined to allow the application.

10. The Appellant-Jnanendra Swain, on surrendering before the learned trial Court within four weeks from today, shall be released on bail pending disposal of the Criminal Appeal, on such terms and conditions as may be fixed by the learned trial Court.

11. This I.A. is disposed of.

12. This I.A. has been filed for staying realization of fine amount.

13. The appellant-petitioner shall deposit the fine amount in the learned trial Court within a period of four weeks from today. Such deposit shall be subject to result of the appeal.

14. This I.A. is disposed of.

15. Urgent certified copy of this order be granted on proper application.

(Savitri Ratho) Judge Sukanta

Designation: Senior Stenographer Reason: Authentication Location: Orissa High Court, Cuttack Date: 18-Jan-2026 20:42:27