Fashion @ Balmukunda Meher vs State Of Odisha
2026 Latest Caselaw 2668 Ori

Orissa High Court

Fashion @ Balmukunda Meher vs State Of Odisha on 19 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     CRLA No. 1040 of 2024

                             Fashion @ Balmukunda Meher                    ........   Appellant(s)
                                                                           Mr. Soubhagya S. Das, Adv.
                                                          -Versus-

                             State of Odisha                            ........    Respondent (s)
                                                                            Mr. Debasish Nayak, AGA
                                      CORAM:
                                      DR. JUSTICE SANJEEB K PANIGRAHI
                                                     ORDER

19.03.2026

Order No.

03.

1. This matter is taken up through hybrid arrangement.

2. The Appellant has filed this appeal challenging the judgment of

conviction and order of sentence dated 27.08.2024 passed by the

learned Additional District Judge-cum-Special Court under

POCSO Act, Balangir in Spl G.R. Case No.03 of 2018.

3. Heard.

4. Admit.

5. Call for the LCR.

6. List this matter on 24th April, 2026.

7. Heard.

8. This application has been filed for grant of bail to the Appellant. Date: 19-Mar-2026 18:55:16

9. Learned counsel for the Appellant submits that the Appellant has

been languishing in custody since 15.01.2018. He further submits

that the marriage function of the niece of the Appellant is going

on and he being the only responsible male member of the family,

his presence at home at this point of time is absolutely necessary.

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.

10.Learned counsel for the State opposes the move.

11.Taking into account the submissions made and on going through

the averments taken in the application; this Court is not inclined

to release the Appellant on bail. However, this Court directs that

the Appellant be released on interim bail for a period of 02 (two)

months from the date of his actual release from custody by the

learned Additional District Judge-cum-Special Court under

POCSO Act, Balangir in Special G.R. Case No.03 of 2018 on such

terms and conditions as deemed just and proper with further

conditions that he will appear before the local police station on

every alternative Monday between 10.00 A.M. to 1.00 P.M. during

the period of interim bail and he will positively surrender before

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

directed.

12.The I.A is accordingly disposed of.

13.Heard.

14.There shall be stay realization of fine imposed against the

Appellant vide judgment dated 27.08.2024 passed by the learned

Additional District Judge-cum-Special Court under POCSO Act,

Balangir in Special G.R. Case No.03 of 2018 pending finalization

of the Criminal Appeal.

15.The I.A. is accordingly disposed of.

( Dr. Sanjeeb K Panigrahi) Judge

Murmu