Chandrasekhar Sahoo vs Victim & Anr
2026 Latest Caselaw 3087 Ori

Orissa High Court

Chandrasekhar Sahoo vs Victim & Anr on 31 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     CRLA No. 202 of 2026

                             Chandrasekhar Sahoo                           ........   Appellant(s)
                                                                     Mr. Prasanta Kumar Nayak, Adv.

                                                          -Versus-
                             Victim & Anr.                                ........ Respondent(s)
                                                                          Ms. Sarita Moharana, ASC
                                                                                         (for O.P.2)
                                      CORAM:
                                      DR. JUSTICE SANJEEB K PANIGRAHI
                                                     ORDER

31.03.2026

I.A. No.492 of 2026 Order No.

03.

1. This matter is taken up through hybrid arrangement.

2. Heard learned counsel for the Appellant and learned Additional

Standing Counsel for the State.

3. This application has been filed for grant of bail to the Appellant.

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

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

to release on bail to the Appellant. However, this Court direct

that the Appellant be released on interim bail for a period of one

month reckoning from the date of his actual release by the

learned Adhoc Addl. District and Sessions Judge (FTSC), Jajpur

in C.T. Sessions Case No.106 of 2023 on such terms and

conditions as deemed just and proper by the court in seisin over

the matter with further conditions that; the Appellant shall not

indulge himself in any criminal activity during the period of

interim bail.

5. The Appellant shall positively surrender before the court in seisin

over the matter as would be so directed by the said Court on

expiry of period of interim bail.

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

7. Heard.

8. Learned counsel for the Appellant is directed to serve a copy of

the appeal on learned Additional Standing Counsel for the State

within three working days in order to enable her to serve notice

upon the victim through the local police regarding hearing of the

appeal.

9. List this matter on 6th May, 2026 for final hearing.

( Dr. Sanjeeb K Panigrahi) Judge Murmu