Dr. Sanat Kumar Mohapatra vs State Of Odisha (Vig.)
2026 Latest Caselaw 592 Ori

Orissa High Court

Dr. Sanat Kumar Mohapatra vs State Of Odisha (Vig.) on 21 January, 2026

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLA No. 60 of 2026

Dr. Sanat Kumar Mohapatra              .....                            Appellant
                                               Mr. Lalatendu Samantaray, Advocate
                                    -versus-
State of Odisha (Vig.)                 .....                          Respondent
                                                              Mr. S. K. Das, ASC

             CORAM:
                   HON'BLE MISS JUSTICE SAVITRI RATHO
                                 ORDER

21.01.2026 Order No. (Through hybrid Mode)

02.

1. Heard.

2. This appeal has been filed challenging the judgment dated 23.12.2025 passed by the learned Special Judge (Vigilance), Sambalpur in CTR Case No. 42 of 2007 arising out of VGR No. 67 of 2005 convicting the appellant for commission of offences punishable under Section 13(2) read with Section 13(1)(d) and 7 of the P.C. Act and sentencing him there under has been challenged in this appeal. He has been sentenced to undergo RI for 1 year and to pay fine of Rs.5,000/- and in default of payment of fine to undergo RI for another l month for the offence punishable U/s.l3(2) read with Section 13(1)(d) of the P.C. Act. 1988 and for the offence under Section 7 of the P.C. Act. There is a direction for the sentences to run concurrently.

3. Admit.

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

5. List this case on 08.04.2026.

6. Mr. Sanjay Kumar Das, learned Standing Counsel (Vigilance)

submits that he shall file appearance memo by 04.02.2026.

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

8. Learned counsel for the appellant-petitioner submits that the petitioner was on bail during trial and has not mis-utilised his liberty.

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

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

Digitally Signed (Savitri Ratho) Signed by: SUBHALAXMI PRIYADARSHANI SAHOO Judge Reason: Authentication Location: Orissa High Court, Cuttack Subhalaxmi Date: 22-Jan-2026 19:42:27