Satya Prakash Behera vs State Of Odisha (Vig.)
2026 Latest Caselaw 631 Ori

Orissa High Court

Satya Prakash Behera vs State Of Odisha (Vig.) on 22 January, 2026

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLA No. 89 of 2026
Satya Prakash Behera                    .....                         Appellant
                                            Mr. Bansidhar Baug, Senior Advocate
                                     -versus-
State of Odisha (Vig.)                  .....                        Respondent
                                                   Mr. S. K. Das, SC (vigilance)

             CORAM:
                   HON'BLE MISS JUSTICE SAVITRI RATHO
                                 ORDER

22.01.2026 Order No. (Through hybrid Mode)

01.

1. Mr. Baug, learned Senior Counsel for the appellant submits that his appearance memo has been filed today.

2. Heard.

3. This appeal has been filed challenging the judgment dated 26.12.2025 passed by the learned Special Judge (Vigilance), Bhubaneswar in TR Case No. 37 of 2010 arising out of Bhubaneswar Vigilance PS Case No. 32 of 2006 convicting the appellant for commission of offences punishable under Section 13(2) read with Section 13(1)(d) of the P.C. Act and Section 420/468/471/120-B of the IPC and sentencing him there under has been challenged in this appeal. He has been sentenced to undergo RI for 3 years and to pay fine of Rs.25,000/- and in default of payment of fine to undergo RI for another 3 months on each count for the offences under Section 13(1)(d) read with Section l3(2) of the P.C. Act and the offences under Section 468, 471, 420, 120-B of the IPC. There is a direction for the sentences to run concurrently.

4. Admit.

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

6. List this case on 06.04.2026.

7. Mr. Sanjay Kumar Das, learned Standing Counsel (Vigilance) submits that he shall file appearance memo by 30.01.2026.

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

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

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

11. The appellant- Satya Prakash Behera 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.

12. This I.A. is disposed of.

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

14. 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.

15. This I.A. is disposed of.

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

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