Kanhu Kishur Panda @ vs State Of Odisha & Anr
2026 Latest Caselaw 2480 Ori

Orissa High Court

Kanhu Kishur Panda @ vs State Of Odisha & Anr on 16 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                            CRLA No.664 of 2025

                                           Kanhu Kishur Panda @
                                           Kanhu Kishore Panda           ....              Appellant(s)

                                                                       Mr. Pradeep Kumar Das, Adv.
                                                                  -versus-
                                           State of Odisha & Anr.      ....           Respondent(s)

                                                                               Ms. Gayatri Patra, ASC
                                                                    Mr. S. Mishra, Adv, (for informant)

                                                 CORAM:
                                                 HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                                                                      ORDER

16.03.2026 Order No.

1. This matter is taken up through hybrid arrangement

2. The present interim application has been filed by the

Appellant seeking his release on interim bail on the ground

that, due to an accident, his right leg was fractured and an

iron rod was implanted in the said leg. Due to his judicial

custody, the said rod could not be removed, as a result of

which the Appellant's leg has become infected and he is

suffering from severe pain. Copies of the medical reports

and prescriptions have been annexed to this I.A.

3. Heard.

4. Considering the submissions made by the learned Designation: Senior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 16-Mar-2026 17:29:17 counsel for the respective parties, the averments taken in the

interim application and on the humanitarian ground, this

Court is inclined to release the Appellant on interim bail for

a period of one (1) month from the date of his actual release

and the Appellant shall surrender before the learned trial

Court immediately on expiry of the said period.

5. For the above period, let the Appellant be released on

interim bail in connection with Spl. (POCSO) Case No.62 of

2016/FTSC Trial No.99 of 2021, pending in the Court of

learned Ad-hoc Addl. Sessions Judge (FTSC), Bhadrak on

furnishing bail bond of Rs.20,000/-(rupees twenty thousand)

with two local solvent sureties each for the like amount to

the satisfaction of the learned Court in seisin over the matter

and with further terms and conditions as the learned Court

may deem just and proper including the condition that he

shall not indulge in any criminal activity while on interim

bail.

6. Violation of any of the terms and conditions shall entail

cancellation of interim bail.

7. Accordingly, the I.A. is disposed of.

8. Issue urgent certified copy of this order in course of the

day as per Rules.

9. List this matter on 29th April, 2026 for final hearing.

10. The Registry shall prepare the paper book in the

meantime.

11. Learned counsel for the Appellant shall file the

surrender certificate of the Appellant by the next date.

(Dr. Sanjeeb K Panigrahi) Judge

Sipun