Goutam Pradhan vs State Of Odisha
2026 Latest Caselaw 2599 Ori

Orissa High Court

Goutam Pradhan vs State Of Odisha on 18 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           CRLA No.1446 of 2025
                      Goutam Pradhan                  .....             Appellant (s)
                                                             Mr. Sukanta Kumar Dalai,
                                                                            Advocate
                                                   -versus-
                      State of Odisha                .....               Respondent(s)
                                                            Mr. Raj Bhusan Dash, ASC
                                                  CORAM:
                        THE HON'BLE DR. JUSTICE SANJEEB K PANIGRAHI
                                                 ORDER

18.03.2026 Order No. I.A. No.3427 of 2025

1. This matter is taken up through hybrid arrangement.

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

the Appellant, named, Goutam Pradhan.

3. Learned counsel for the Appellant submits that the

Appellant has been convicted basing on the circumstantial

evidence. There is no evidence connecting the appellant with the

commission of the crime. The Appellant was on bail during the

trial and he has never misused the liberty.

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.

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

Reason: Authentication Page 1 of 2.

Location: OHC Date: 18-Mar-2026 17:09:17 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 Ad-hoc Additional Sessions

Judge(FTSC), Kandhamal, Phulbani in C.T Case No.43 of 2022

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. Both the parties are directed to file written notes of

submission by the next date.

8. List this matter on 13.05.2026 for final hearing.

                                                            (Dr. Sanjeeb K Panigrahi)
                                                                    Judge
            Gitanjali
Reason: Authentication                                                            Page 2 of 2.