Vijay Surendra Pandya vs State Of Odisha & Anr
2026 Latest Caselaw 2915 Ori

Orissa High Court

Vijay Surendra Pandya vs State Of Odisha & Anr on 25 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   CRLA No.293 of 2026

                Vijay Surendra Pandya              .....                 Appellant(s)
                                                                    Ms. Ayushi Mehta,
                                                                            Advocate
                                                    -Versus-
                State of Odisha & Anr.             ....                 Respondent (s)
                                                               Ms. Gayatri Patra, ASC
                             CORAM:
                             DR. JUSTICE SANJEEB K PANIGRAHI
                                         ORDER

25.03.2026 Order No.

01.

1. This matter is taken up through hybrid arrangement.

2. Heard.

3. Admit.

4. LCR be called for.

5. Heard.

6. There shall be stay realization of fine till disposal of this

appeal.

7. The I.A is accordingly disposed of.

8. Heard learned counsel for the Appellant and learned

counsel for the Respondent.

9. Taking into account the submissions made and on going

through the impugned judgment and viewing the surrounding

circumstances; it is directed that further execution of sentence

imposed upon the Appellant in S.T Case No.38/873 of 2025 by the

learned Ad-hoc Additional Sessions Judge (Fast Track Special

Court), Puri shall remain suspended and the Appellant be released

on bail pending disposal of this Appeal.

10. Accordingly, it is directed that the Appellant, namely, Vijay

Surendra Pandya be released on bail pending disposal of this

Appeal on such terms and conditions as deemed just and proper

by the Trial Court with further condition that he shall positively

surrender before the Trial Court as and when so required.

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

12. List this matter on 08.04.2026 for final hearing.

(Dr. Sanjeeb K Panigrahi) Judge Gitanjali