Sri Niranjan Panda vs State Of Odisha (Vigilance)
2026 Latest Caselaw 2482 Ori

Orissa High Court

Sri Niranjan Panda vs State Of Odisha (Vigilance) on 16 March, 2026

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLA No. 272 of 2026
Sri Niranjan Panda                     .....                              Appellant
                                                           Mr. P.K. Pani, Advocate
                                     -versus-
State of Odisha (Vigilance)             .....                            Respondent
                                                 Mr. Sanjay Kumar Das, SC (Vig.)

             CORAM:
                   HON'BLE MISS JUSTICE SAVITRI RATHO
                                 ORDER

16.03.2026 Order No.

01. 1. Heard Mr. Uday Nath Sahoo, learned counsel for the Appellant and Mr. Sanjay Kumar Das, learned Standing Counsel (Vigilance).

2. The appellant has been convicted for commission of offences under Sections 13 (2) read with Section 13 (1) (e) of the Prevention of Corruption Act, 1988 by the learned Special Judge (Vigilance), Dhenkanal in T.R. Case No. 70 of 2011 arising out of Cuttack Vigilance P.S. Case No. 60 of 2011 corresponding to VGR No. 60 of 2011 and sentenced to undergo R.I. for two years and to pay a fine of Rs. 50,000/- (Rupees Fifty thousand) in default to undergo R.I. for another three months for the offence under Section 13 (2) read with Section 13 (1) (e) of the P.C. Act. The UTP period, if any, already undergone by him, was directed to be set off under Section 428 of the Cr.P.C. against the substantive sentence imposed.

3. Admit.

4. Call for the scanned copy of the trial court records.

5. List the appeal for hearing after preparation of paper book.

6. Heard.

7. Mr. P.K. Pani, learned counsel for the Appellant submits that the Appellant was on bail during trial and there is no allegation of his having abused the liberty granted to him.

8. Considering the submission of the learned counsel for the Appellant, I am inclined to allow the prayer for suspension of sentence by directing the Appellant to be released on bail.

9. The Appellant- Niranjan Panda, on his appearance before the said Court within four weeks from today, shall be released on bail on such terms and conditions as may be fixed by the learned trial Court in seisin over the matter, during pendency of the appeal.

10. The I.A. is disposed of.

11. Heard.

12. This is an application for stay of realization of fine during pendency of the Appeal.

13. List this I.A. tomorrow (17.03.2026) for Orders.

(Savitri Ratho) Judge puspa

Signed by: PUSPANJALI MOHAPATRA Designation: Personal Assistant Reason: Authentication Location: Orissa High Court Date: 16-Mar-2026 18:02:30