Srikanta Sahoo vs State Of Odisha
2026 Latest Caselaw 2120 Ori

Orissa High Court

Srikanta Sahoo vs State Of Odisha on 9 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              CRLA No.604 of 2025
                        Srikanta Sahoo          .....                        Appellant (s)
                                                            Mr. Pranayanee Dasmohapatra,
                                                                               Advocate
                                                       -versus-
                        State of Odisha                  .....               Respondent(s)
                                                                      Mr. Tej Kumar, ASC
                                                      CORAM:
                          THE HON'BLE DR. JUSTICE SANJEEB K PANIGRAHI
                                                    ORDER

09.03.2026 Order No. I.A. No.544 of 2026

1. This matter is taken up through hybrid arrangement.

2. This application has been filed for grant of interim bail to

the Appellant, named, Srikanta Sahoo.

3. Learned counsel for the Appellant submits that the wife

of the Appellant is suffering from chest pain and was referred

to SCB & MCH, Cuttack, and, therefore, there being no other

responsible male member in the family, the presence of this

Appellant at home in the present situation is absolutely

necessary to take care of his wife as also her treatment by

arranging funds.

In view of all these, when there remains no scope on the

part of the Appellant to flee from justice, he urges for grant of

interim bail to the Appellant.

4. Learned counsel for the State opposes the move.

Signed by: GITANJALI NAYAK Page 1 of 2.

5. Taking into account the submissions made and on going

through the averments taken in the application; while being

inclined to grant the prayer for interim bail to the Appellant; it

is directed that the Appellant be released on interim bail for a

period of 01 (one) month from the date of his actual release from

custody by the learned Chief Judicial Magistrate-cum-Assistant

Sessions Judge, Dhenkanal in CT(SS) Case No.06/2015(14/2015)

on such terms and conditions as deemed just and proper with

further conditions that he will positively surrender before the

learned court in seissin of the case on the date as would be so

directed.

6. The I.A is accordingly disposed of.

7. List this matter on 06.04.2026 for final hearing.

(Dr. Sanjeeb K Panigrahi) Judge

Gitanjali

Signed by: GITANJALI NAYAK Page 2 of 2.