Amaresh Pradhan @ vs State Of Odisha & Anr
2026 Latest Caselaw 2481 Ori

Orissa High Court

Amaresh Pradhan @ 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.1180 of 2024

                                           Amaresh Pradhan @
                                           Bula                          ....              Appellant(s)

                                                                          Mr. Biswajit Pasayat, Adv.
                                                                  -versus-
                                           State of Odisha & Anr.      ....            Respondent(s)

                                                                               Ms. Gayatri Patra, ASC

                                                 CORAM:
                                                 HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                                                                      ORDER

16.03.2026 Order No.

1. This matter is taken up through hybrid arrangement

2. This interim application has been filed by the Appellant

on the ground that his elder mother, named, Amulya Dei,

died on 05.03.2026 and since she has no son, the presence of

the Appellant beside her is highly necessary for attending

the post-funeral ceremonies. A copy of the certificate issued

by the Sarpanch of Sagarguan G.P. regarding death of

Appellant's elder mother has been annexed to the I.A. as

Annexure-A/1.

3. Heard.

4. Considering the submissions made by the learned

Designation: Senior Stenographer

counsel for the respective parties, the averments taken in the Location: HIGH COURT OF ORISSA, CUTTACK Date: 16-Mar-2026 17:29:17

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 T.R. Case No.545 of 2023,

arising out of Bolagarh P.S. Case No.260 of 2023, pending in

the Court of learned Special Judge (POCSO)-cum-Addl.

Sessions Judge, Bhubaneswar 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 appear

before the I.I.C. of the concerned Police Station once in a

week in between 9:00 a.m. to 11:00 a.m. to mark his presence

and 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 27th April, 2026 for final hearing.

10. The Registry shall prepare the paper book in the

meantime.

11. The names of earlier engaged counsel Mr. Amitav

Tripathy and his associates shall not be reflected in the cause

list henceforth.

12. Learned counsel for the Appellant shall file the

surrender certificate of the Appellant by the next date.

(Dr. Sanjeeb K Panigrahi) Judge

Sipun